(1.) Rule.
(2.) . With the consent of the parties, the matter is taken up today for final hearing.
(3.) . This writ petition arises out of the contract for construction of 512 EWS Houses in Pocket-8, Block A, Sector 17, Rohini, Delhi. The work was awarded by the petitioner through its Executive Engineer (E) ED-7, DDA vide Letter-cum-Agreement dated 15th of November, 1985, bearing No.11/EE/EDVII/DDA/85-86 to respondent No. thereinafter referred to as the "M/s Bumbrah'). However, due to certain difficulties in the completion of the contracted work, disputes arose under the said Agreement and the contract was accordingly terminated by the petitioner. Thereafter a Supplementary Agreement dated 23rd of December, 1989 was entered into between the parties and further extension of time was requested and granted by the petitioner's Letter dated 13th of April, 1993. Thereafter on 4th of July, 1994, M/s Bumbrah by its Legal Notice repudiated the said contract allegedly on the basis of the non- cooperation on the part of the petitioner and its officials.