G RAJENDRA BABU Vs. SUPERINTENDING ENGINEER CHENNAI

JUDGEMENT

(1.) THIS Application is filed under Order 9, Rule 13 of the Code of Civil Procedure (for brevity," the C.P.C.") to set aside the order passed by this Court on 26.2.2010 in O.P. No. 757 of 2008.

(2.) THE First Respondent in the Original Petition has filed the present Application. It is seen that the Application was awarded a contract for construction of quay-wall and side walls of slip way with quarried rubble back-fill and reclamation of fishing harbor at Chinnamuttom In Kanyakumari District and an agreement was entered on 23.7.1986 for a total value of Rs. 2,17,36,265/-.

(3.) FIXING steel rods in precast blocs 1,32,700 Nil