NHAI Vs. MADHUCON PROJECTS LIMITED

JUDGEMENT

(1.) I.A. Nos. 8994-95/2017 (exemption) Allowed subject to just exceptions.

(2.) Some of the relevant facts are that the petitioner accepted the bid of the respondent vide its communication dated 18.11.2005 for widening and strengthening of four lane of existing single/intermediate carriageway of National Highway No. 57 Section from Km 110.00 to Km 70.00 (Jhanjharpur-Darbhanga Section) in the State of Bihar for a contract value of Rs.388,23,24,691/-.

(3.) It is the case of the petitioner that the respondent was not able to meet the contractual requirements of mobilization of staff, timely deployment of machinery, etc. It is stated that after much delay, the contract with substantial completion of four laning was opened to traffic w.e.f. 01.09.2012. The engineer issued "Substantial Completion Certificate" on 25.09.2012 and 09.11.2012.