KIRAN INFRA ENGINEERS LIMITED Vs. NORTHERN RAILWAY

JUDGEMENT

(1.) Respondent seeks condonation of 10 days' delay in filing the reply.

(2.) For the reasons stated in the application, the application is allowed. The reply is taken on record.

(3.) Learned counsel for the petitioner contends that the supplementary agreement does not rescind or take away any right of the petitioner to initiate appropriate proceedings in accordance with law and that the agreement is hit by Ss. 16 and 23 of the Indian Contract Act, 1872.