DELHI DEVELOPMENT AUTHORITY Vs. SPEEDWELL PROPERTIES LTD.

JUDGEMENT

(1.) Ia. 7400/2002 (for delay)

(2.) The facts as noted from the plaint are, the plaintiff / DDA is duly constituted under the Delhi Development Act, 1957. It has multifarious activities including carrying out the construction contracts. The defendant is a registered contractor with the plaintiff authority. The plaintiff invited tenders for work of construction of 102 three bedrooms and 312 two bedrooms houses with cement concrete hollow blocks including internal electrification at Sector 18A, Dwarka, Phase-II, New Delhi. The defendant submitted its tender along with other intending tenderers. The tender of the defendant for the work was accepted by the plaintiff and a written contract, namely Agreement No. 19/EE/WD-12/DDA/2000, was executed between the parties. The date of start of the work was October 30, 1999 and the date of completion was October 29, 2000, i.e., the work was to be completed within a period of 12 months.

(3.) The salient features of the contract are as under: -