ASSOCIATED BUILDERS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT

(2.) THE petitioners have filed the suit under Sections 8 and 20 of the Arbitration Act. THE petitioners entered into a contract with the defendants for the construction of 613, Janta Houses in Pocket 'Q' at Dilshad Garden, Delhi and necessary agreements were executed between the parties. THE value of the contract was Rs. 1,15,60,430.00. THE date of commencement of the work was 17.9.1989 and the completion date fixed was 16.5.1990. According to the petitioner, on account of lapses and delays on the part of the respondents the work could be completed on 30.8.1991.

(3.) IN Nandyal Coop. SpinningMills Ltd. v. K.V. Mohan Rao, 1993 (2) SCC 654. The Supreme Court observed in the facts of the case as follows :