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Madras High Court

M/S. Herodex Power System Pvt. Ltd vs The Chief Engineer (Protection And ... on 7 June, 2017

Author: M.M.Sundresh

Bench: M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 07.06.2017
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH

W.P.No.2591 of 2017
in WMP.Nos. 2556 & 2557 of 2017



M/s. Herodex Power System Pvt. Ltd.,
Rep.by its Director 
Mr. Rajshekhar Kashinath Kale			...  Petitioner 

			        Vs.

1.The Chief Engineer (Protection and Communication),
   TNEB Complex,
   No.144, Anna Salai,
   Chennai  02.

2. The Superintending Engineer, D (Protection & Communication)
    L.D. Center, TNEB Complex,
    No.144, Anna Salai,
    Chennai  02.			           ...	 Respondents 

Prayer:-  Writ petition is filed under Article 226 of the Constitution              of India praying to issue writ of certiorarified mandamus, calling                   for the records relating to the Order bearing Lr.No.CE/P&C/SE/D/            P&C/EPC-3/AEE5/Specn.No.P&C902/F.P.O.885/D.109,dated 27.6.2016 and the Order bearing Lr.No.CE/P&C/SE/D/P&C/EPC-3/AEE5/Specn.No.
P&C902/F.P.O.885/D 251/17, dated 6.1.2017 and the order bearing Lr.No.CE/P&C/SC/D/P&C/Chi/EPC-III/A.5/Specn.P&C.902/F.P.O.885/D 258/16, dated 19.1.2017 on the file of the 1st respondent, quash the same in so far as the same are relating to insistence of 5% Performance Bank Guarantee and consequently direct the respondents to accept the Letter of Undertaking dated 2.1.2017 from petitioner as provided in Clause 11 of the Contract-P.O.885, dated 8.1.2013, retain 5% of the Bill amounts from the 7th year Milestone Bill towards Performance Guarantee and release the balance amount for the completed works as per the Bills submitted by it within the time that may be fixed by this Court.

	For Petitioner 	 	: Mr. T.P. Manoharan,
				  Senior counsel for 
				  Mr. C.T. Prabhakar

	For Respondents		: Mr. C. Manishankar, 
				  AAG., Assisted by
				  Mr. S.K.Raameshwar for RR1&2				
ORDER 

By the impugned order, the petitioner was asked to give the bank guarantee. Though the contentions have been raised substantially on merit, in view of the agreement between the learned counsel for the parties only for the purpose of disposal of the Writ Petition, they have not gone into. There appears to be a dispute between the parties with respect to the quantum of amount, incidentally there is another issue with respect to the provision of Software -MS-Excel format.

2.The learned Additional Advocate General, on the last hearing would submit that out of the total amount payable, according to the respondents, after withholding the amount corresponding to the bank guarantee, which the petitioner is supposed to furnish a further sum of Rs.2,63,98,258/- would be given in favour of the petitioner for the work done. It is further submitted that in the eventuality, the petitioner will have to provide Software as required by the respondents with respect to the installation made.

3.The learned Senior counsel appearing for the petitioner would submit that the aforesaid amount would be paid, as there is no difficulty in providing the software as stated in para 6 of the reply affidavit. The learned senior counsel would further submit that the withholding of amount corresponding to the bank guarantee would be subject to the furnishing the bank guarantee by the petitioner.

4.Considering the above, Writ Petition stands disposed of without going into any of the contentions on merit. Accordingly, the respondents are directed to pay a sum of Rs.2,63,98,258/-(Rupees Two crores sixty three lakhs ninety eight thousand two hundred and fifty eight only) in favour of the petitioner, on receipt of the software as required by them.

5.The petitioner undertakes to make the software available within a week's time. If it is done, the payment as undertaken by the learned by the learned Additional Advocate General, within further period of two weeks.

M.M.SUNDRESH,J pbn/ms

6. The Writ Petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.

07.06.2017 Index: Yes/ No pbn/ms To

1.The Chief Engineer (Protection and Communication), TNEB Complex, No.144, Anna Salai, Chennai  02.

2. The Superintending Engineer, D (Protection & Communication) L.D. Center, TNEB Complex, No.144, Anna Salai, Chennai  02.

W.P.No.2591 of 2017

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