NATIONAL HIGHWAYS AUTHORITY INDIA Vs. YOU ONE MAHARIA

JUDGEMENT

(1.) On offer made by the first respondent being accepted, petitioner awarded the work of four laning from Km. 464 to Km. 474 of Nagpur-Hyderabad Section and Km. 9.4 to Km. 22.3 of Hyderabad-Bangalore Section to the respondent.

(2.) First respondent is a joint venture of the second and the third respondent.

(3.) A written agreement dated 31.5.2001 was entered into between the petitioner and the first respondent. Documents referred to in para 4 of the agreement were deemed to form part of the agreement. Conditions of the contract as per NIT formed part of the agreement.