DELHI DEVELOPMENT AUTHORITY Vs. DELHI LIGHTING INDUSTRIES

JUDGEMENT

(1.) C.M. No.15294/2018 (exemption) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of 140 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the Delhi Development Authority (DDA) impugning the judgment of the Trial Court dated 1.2.2016 by which the trial court has dismissed the suit filed by the appellant/plaintiff for recovery of Rs.4,21,680/- being the amount claimed by the appellant/plaintiff for carrying out the work not executed by the respondent/defendant with respect to a contract awarded to the respondent/defendant and which was terminated at risk and cost of the defendant.