HARYANA URBAN DEVELOPMENT AUTHORITY Vs. MEHTA CONSTRUCTION COMPANY

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The appellant before us - Haryana Urban Development Authority, Karnal, Haryana, and the respondent - M/s. Mehta Construction Company, on 6/7/1998, had entered into an agreement whereby the respondent was to construct water body, water body fall, pedestrian bridge, backwall of deck, pump chamber (partly above and partly below the GI pipe), lay CI and RCC pipes and all other works contingent thereto for development of town park in Sector 8 and 9 (Phase - II), Karnal, for an amount not exceeding Rs.32.50 lakhs. The scope of the work was enhanced to Rs.40,23,962.00 and then to Rs.45,87,326.00.

(3.) The contractual work was completed on 24/8/1999. It is the case of the appellant that the respondent had failed to comply with the terms and conditions of the contract and complete the work within the contractual period, whereas it is the case of the respondent that the appellant was responsible for the delay in completion of the work.