LAWS(DLH)-2006-7-216

BHARAT ENGG. ENTERPRISES Vs. DELHI DEVELOPMENT AUTHORITY

Decided On July 28, 2006
Bharat Engg. Enterprises Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Vide IA No.8922/1994 objections have been filed by DDA to the award dated 15.6.1993 published by Shri J.K. Varshneya (Retd. Chief Engineer) pertaining to contractors claim in respect of construction of 1200 MIG flats in Pocket GH-14, Paschim Vihar, New Delhi.

(2.) Work was awarded on 22.3.1985. Date of commencement was 1.4.1985 and date of completion was 31.5.1985. Works were completed on 5.12.1985. On evidence, arbitrator has held delay attributable to DDA.

(3.) Contractor's case regarding delay was that under the contract, steel and cement was to be supplied by DDA and non timely supply delayed construction. That DDA was to furnish design drawing which were supplied with a delay of 31/2 months. That extra works were executed.