REGENT COMPUTRONICS PVT. LTD.

ANANT RAJ AGENCIES Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH V. SAITH AND SKELTON P. LTD. AND OTHERS [REFERRED TO]
SANYUKT NIRMATA V. DELHI DEVELOPMENT AUTHORITY AND ANOTHER [REFERRED TO]
KRISHNA CONSTRUCTION CO. V. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
UTTAM SINGH DUGGAL AND CO. V. UNION OF INDIA AND OTHERS [REFERRED TO]
FIRM MADANLAL ROSHANLAL MAHAJAN VS. HUKUMCHAND MILLS LTD [REFERRED TO]
HINDUSTAN TEA CO VS. K SASHIKANT CO [REFERRED TO]
EXECUTIVE ENGINEER IRRIGATION BALIMELA VS. ABHADUTA JENA [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
COLLEGE OF VOCATIONAL STUDIES VS. S S JAITELY [REFERRED TO]
UNION OF INDIA VS. GLOBE TRADING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) JUDGMENT , J.

(2.) RESPONDENT, Delhi Development Authority, vide its letter dated October 24, 1980 awarded the work for construction of 169 Dwelling Units, at Phase I, Asian Games Village Complex, Siri Fort, New Delhi, to M/s Anant Raj Agencies, the present petitioner, for an amount of Rs. 2,52,05,751 on the terms and conditions, as contained in the Agreement bearing No. 4/AGDI/80-81/1/AGDV/80-81.

(3.) WITH regard to claim No. VIII, regarding pendente lite interest, the arbitrator awarded interest at the rate of 15 per cent per annum, from January 14, 1983, till the date of payment or decree, whichever was earlier.

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ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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