EXECUTIVE ENGINEER CD-II Vs. J K ENGINEERS

JUDGEMENT

(1.) No.25937/2014 (Exemption)

(2.) The challenge in the petition is made with regard to the three claims. The first claim is, in fact, a sub-claim, which bears the description: No.1.04. The other claim, which is challenged, is claim No.3, and the last claim, which is under challenge, is claim No.6.

(3.) Insofar as sub-claim No.1.04 is concerned, it pertains to the rate to be awarded to the respondent herein, with respect to a substituted item.