Quadrantpole Private Limited vs. The Managing Director

Held

The learned counsel for the petitioner sought permission from the Court to withdraw the writ petition. The petitioner had circulated a letter and made an endorsement to this effect. Recording the submission of the petitioner's counsel, the Court dismissed the writ petition as withdrawn. No costs were imposed. The Court did not delve into the merits of the claim for remuneration and reimbursable expenses or the GST component. The decision was solely based on the petitioner's request to withdraw the case.

Facts

Quadrantpole Private Limited, represented by its Director, filed a writ petition seeking a Mandamus to direct the respondent, Tirunelveli Smart City Limited, to release remuneration and reimbursable expenses totaling Rs. 1,38,27,816/- for the period from December 2021 to September 30, 2022. This amount included GST at 18% as per monthly invoices. The petitioner sought payment for services rendered. The matter was listed for hearing before the Madurai Bench of the Madras High Court.

Key Issues

1. Whether the petitioner is entitled to a direction for the release of remuneration and reimbursable expenses, including GST, for the period December 2021 to September 2022? The petitioner argued for the release of the outstanding payments, citing the invoices submitted and the services rendered. The respondent, Tirunelveli Smart City Limited, was expected to respond to the petitioner's claim for payment. However, the judgment does not record any specific arguments made by the respondent regarding the merits of the claim. The core issue revolved around the respondent's obligation to pay the petitioner for services rendered, as per the contractual terms and submitted invoices, which included GST.