SALWAN CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT -

(2.) SALWAN Construction Company, the present petitioner, was awarded by respondent no. 1, the work for construction of M.S.O. building, at plot No. 35, Block D and D-1, at the estimated cost of Rs. 41,17,513.00 , on the terms and conditions, as incorporated in the agreement No. 16/EE/CD-II/69-70.

(3.) IN reply, petitioner controverted all the allegations, as made by respondent No. 1, in objections to the award.