Citation : 2021 Latest Caselaw 3503 MP
Judgement Date : 20 July, 2021
1 WP-12606-2021
The High Court Of Madhya Pradesh
WP-12606-2021
(RAJENDRA RAGHUVANSHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 20-07-2021
Heard through Video Conferencing.
Shri Ravindra Shrivastava, Shri Devdatt Kamath, Senior Advocates with Shri Samdarshi
Tiwari, Shri Amit Pai and Shri Inamdar, Advocates for the petitioner.
Shri Purushaindra Kaurav, learned Advocate General for respondents-State.
Shri Ravindra Shrivastava, learned Senior Counsel for the petitioner argued that the respondents are wholly unreasonable in demanding dues for the period of 18 days, when the
petitioner could not operate the contract due to the judgment of this Court dated 25.09.2020 till operation of the same was stayed by the Supreme Court in S.L.P. on 01.10.2020, and thereafter, for the period subsequent to cancellation of the contract vide order dated 06.04.2021 when the possession had been taken over by the respondents and the matter remained pending before the appellate authority till decision of appeal on 06.07.2021.
Shri Purushaindra Kaurav, learned Advocate General for respondents prays for time to seek instructions and apprise the Court about their stand on grant of rebate for above mentioned two periods if the petitioner offers to pay remaining outstanding amount with interest @ 24% p.a. considering that fresh tender has not yet been issued in the light of third proviso to Clause 5.1 of the agreement.
Matter to come up on 27.7.2021.
(MOHAMMAD RAFIQ) (SATYENDRA KUMAR SINGH)
CHIEF JUSTICE JUDGE
kkc
Signature
SAN Not
Verified
Digitally signed by
KRISHAN KUMAR
CHOUKSEY
Date: 2021.07.20
17:56:56 IST
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