EXECUTIVE DIRECTOR Vs. GURUNANAK INDUSTRIES

JUDGEMENT

(1.) The present Commercial Appeal is filed by the original defendants, who are aggrieved by and dissatisfied with the judgment and decree dtd. 09/08/2019, passed by the learned District Judge-1, Jalna, in Commercial Suit No. 08 of 2019, whereby the suit for recovery of an amount of Rs.5,76,25,112.00, along with interest at the rate of 15% per annum from the date of filing of the suit till realisation is decreed.

(2.) Heard the learned Counsel Mr. S. G. Bhalerao for the appellants, the learned Counsel Mr. A. P. Bhandari for respondent No.1 and the learned AGP Mr. A. R. Kale for respondent No.2-State.

(3.) The case of the plaintiff, as pleaded in the plaint, in brief, is as follows : The original defendants invited tenders for the construction work of 'Nimna Dudhana Project ' Earthen Dam, Chainages 580 to 2810 meters' situated in Jalna District. The plaintiff emerged as the lowest bidder and was awarded the contract by Defendant No.5 on 16/03/1995. The stipulated period for completion of the work was 24 calendar months, i.e. up to 15/03/1997.