AMIT KUMAR TANWAR Vs. MCD & ANR.

JUDGEMENT

(1.) THE plaintiff instituted this suit for recovery of Rs. 24,37,349/ - together with pendente lite and future interest @ 12% per annum from the MCD pleading -

(5.) PER contra, the counsel for the MCD states that there was no clause in the agreement providing for payment of interest for delay in payment and has reiterated that the works awarded being under the non -plan head, the release of funds whereof is dependent upon availability, the plaintiff is not entitled to any interest.

(6.) IT is not deemed appropriate to await Mr. Ranjeet Kumar, Advocate for the plaintiff who has chosen not to appear and who has chosen not to hand over the file to Mr. Chaurasia who is appearing.