AI Structured Summary
Not yet generated for this judgment
Judgment
Learned senior counsel for the petitioners states that in compliance of the order dated 16.05.2024, supplementary counter affidavit dated 12.06.2024 has been filed and paragraph-19 thereof states as follows:
“That it is humbly stated and submitted the in view of above JUSNL may consider the submission of petitioner execution plan dated 02.05.2024 subjected to the condition that:
(a) The petitioner will submit records of issued purchase order/available materials required for completion of the work. Petitioner will submit records that the supply of the materials/tool tackle/manpower is commensurate to complete the work as per execution plan dated 02.05.2024 as an intention and competency to complete the leftover work.
(b) During the execution of the leftover work, forfeited amount through office order no.36/GMTZ-I, Ranchi dated 07.03.2024 shall not be released. JUSNL will consider the request of release only after completion of the work and performance of the petitioner during execution of the leftover work.
(c) During the execution of the leftover work, the termination of the contract agreement & blacklisting vide office order no.36/GMTZ-I, Ranchi dated 07.03.2024 shall be suspended temporarily. JUSNL will consider the revocation only after completion of the work and performance of the petitioner during the said period.
(d) Petitioner will start and complete the work as per time frame given in the execution plan dated 02.05.2024. During the execution of the leftover work the terms & condition of the contract shall be as per the issued LOI, PO & WO, contract agreement, NIT & other subsequent documents.
(e) JUSNL will be free to exercise the discretion to consider the entire matter to impose Liquidated damage as per the contractual provisions of the LOI, PO & WO, contract agreement, NIT & subsequent documents.”
It has been contended by the learned senior counsel for the petitioners that these writ applications may be disposed of in terms of the averment made in paragraph-19 of the said supplementary counter affidavit.
Accordingly, all these writ applications are disposed of in terms of paragraph-19 of the supplementary counter affidavit dated 12.06.2024.