(1.) Present Revision Application has been filed under Section 12 of the Gujarat Public Works Contracts Disputes Tribunal Act, 1992 challenging the award passed in Arbitration Reference Case No. 41 of 1996 on the ground stated in detail in the memo of Revision Application.
(2.) Learned Counsel Mr. Sandip C. Shah for the Applicant has given a note with the date of events. As it transpires from the record, a tender was invited for allotting contract work for construction of cycle and scooter parking stand between Block Nos. 5-7 and 2-4 in Sachivalaya Complex, Sector No. 10 at Gandhinagar. The last tender was submitted on 17.01.1980 with estimated cost of Rs. 18,79,918/-. The tender of the present Applicant was accepted by the Government on 18.06.1980 and the work order was issued on 18.06.1980. As per the terms of the tender agreement stipulated work was to be completed on or before 17.06.1981. As it appears, there has been delay which led to the aforesaid arbitration proceedings.
(3.) The main contention raised by the learned Counsel Mr. Sandip Shah that though the terms of the contract/tender agreement stipulated that the work was to be completed within a year i.e. on or before 17.06.1981, site was not made available; the details about the foundation were also not given; there were other reasons for which, he referred to the various records.