UNION OF INDIA Vs. D D SHARMA

JUDGEMENT

(1.) Ms. Zairemsangpuii, learned CGC is present.

(2.) A perusal of the Order-sheet shows that no one has appeared for the respondent for the whole of the year 2015 even though a vakalatnama has been submitted on behalf of the respondent in favour of the following advocates, Mr. Souman Choudhary, Mr. Mahabir Prasad Baid, Mr. Rajesh Dhar and Mr. Palu Sarkar. This Court in its Order dated 7.3.2016 had held that if the respondent did not appear or was not represented on the next date, the matter would be heard ex-parte against the respondent. None appears for the respondent even today and as such, the matter is being heard in the absence of the respondent.

(3.) The learned CGC submits that the appellants and the respondent had entered into a contract with the respondent for design and construction of 55 M Span Pm. Steel Bridge (Through Type) with RCC Decking over Surtarakhal at KM 13.27 on Silchar - Badarpur Road and this contract bore CA No. CE(P) Pushpak-01 of 2000-2001. Work Order No. 01 dated 20 Apr 2000 was placed on the contractor with date of completion as 19 April 2002. The site was handed over to the contractor on 20 April 2000 and the work of the said bridge was completed on 31 August 2002.