DELHI DEVELOPMENT AUTHORITY Vs. AJAB SINGH

JUDGEMENT

(1.) The present appeal is arising out of the order dtd. 12/10/2020 by which the Application for condonation of delay in filing the objection to the Additional Award dtd. 30/6/2018 as well as Award dtd. 12/5/2018, which were served to the Delhi Development Authority (DDA) on 3/7/2018, has been rejected and dismissal of Application for condonation of delay has resulted in dismissal of OMP (COMM) No. 12/2018 (New No. 8/ 2020).

(2.) The facts of the case reveal that the Appellant before this Court has floated a tender for the work of D/o Yamuna River Front Vijay Ghat (Pushta), subhead: C/o Parking at Golden Jubilee Park near old railway bridge through its Executive Engineer on 28/10/2011 with an estimated cost of Rs.80,65,617.00.

(3.) The respondent was declared as successful bidder and vide letter dtd. 26/12/2011, the work was awarded to the respondent for an amount of Rs.1,24,18,320.00, and finally agreement was executed between the parties on 3/1/2012. The date of commencement of work was 5/1/2012, and the stipulated date of completion was 4/7/2012.