Jacob Steel And Aluminium Industries vs. The General Manager
Held
The High Court, acknowledging the Railways' financial crisis, directed the respondents to settle the petitioner's outstanding bills, including the GST neutralisation amount, within a period of four months.
Facts
The petitioner, a Railway Contractor, completed work for Southern Railway and submitted a final bill of ₹19,39,628.37 in 2019, which included an amount for GST neutralisation. The bill remained unsettled, prompting the petitioner to seek a direction for its expeditious settlement.
Key Issues
The primary legal issue was the non-settlement of a contractor's final bill by Southern Railway, including amounts due under GST neutralisation, and the contractor's entitlement to a court direction for timely payment.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH THURSDAY, THE 3RD DAY OF JUNE 2021 / 13TH JYAISHTA, 1943 WP(C) NO. 10921 OF 2021 PETITIONER: 0 JACOB STEEL AND ALUMINIUM INDUSTRIES, SREEKARYAM POST, THIRUVANANTHAPURAM-695 017, REPRESENTED BY ITS PROPRIETOR, MOHAN JACOB, AGED 66 YEARS, S/O. K.I. JACOB, KAVANAL HOUSE, SREEKARYAM, THIRUVANANTHAPURAM. BY ADVS. S.SHANAVAS KHAN SMT.S.INDU RESPONDENTS: 1 THE GENERAL MANAGER, SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, CHENNAI-600 003 2 THE CHIEF ADMINISTRATIVE OFFICER (CONSTRUCTION), SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, EGMORE, CHENNAI-600 003 3 THE DEPUTY CHIEF ENGINEER II, CONSTRUCTION, SOUTHERN RAILWAY, ERNAKULAM-682 016 4 THE DEPUTY FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER (CONSTRUCTION), SOUTHERN RAILWAY, ERNAKULAM-682 016 BY ADV SRI.A.DINESH RAO, SC, RAILWAYS BY ADV SMT.LEVYANN XAVIER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.10921/2021 : 2 : J U D G M E N T ~ ~ ~ ~ ~ ~ ~ ~ ~ Dated this the 3rd day of June, 2021 The petitioner states that they are Railway Contract
The judgment continues below.
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