Madhya Pradesh High Court
M/S Rudraksha Allied Chemicals Pvt Ltd vs Ordance Factory Itarsi A Unit Of ... on 17 November, 2025
1 WP-29929-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 29929 of 2025
(M/S RUDRAKSHA ALLIED CHEMICALS PVT LTD Vs ORDANCE FACTORY ITARSI A UNIT OF MUNITIONS
INDIA LTD AND OTHERS )
Dated : 17-11-2025
Shri Shridhar Purohit, Shri Prasad Bawankule and Shri Sarabvir Singh
Oberoi - Advocates for the petitioner.
Shri Arnav Tiwari - Advocate for respondent No.1.
Shri Siddharth Gulattee - Senior Advocate with Ms. Tulika Gulatee - Advocate for respondent No.4.
Learned counsel for the petitioner relies on the judgment of Kone Elevator India Private Limited Vs. State of Tamil Nadu, (2014) 7 SCC 1 to contend that the dominant nature of the contract was a works contract and entails extensive design, construction and civil structure.
The respondent No.1 is directed to file an affidavit indicting the dominant nature of the work that is covered under the subject contract.
Let the affidavit be filed within one week.
List on 26.11.2025.
(SANJEEV SACHDEVA) (VINAY SARAF)
CHIEF JUSTICE JUDGE
YS
Signature Not Verified
Signed by: YOGESH KUMAR
SHIRVASTAVA
Signing time: 20-11-2025
16:24:12