NAVRANG INFRASTRUCTURES INC Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, seven cases bearing CWP Nos.26316, 26288, 26289, 26290, 26293, 26296, 26132 of 2019 shall be disposed of as common question of law and facts are involved. However, for the sake of brevity, the facts are being extracted from CWP No.26316 of 2019.

(2.) As per case of the petitioner, there was delay in completion of work, which was not solely on the part of the petitioner but due to fault of the respondent-Department. Initially, the delay has occurred because the name of petitioner-firm was changed. A clarification was also sought from the Executive Engineer regarding the stone to be used for stair case, flooring etc. No response was given by the respondent-authorities of certain queries/letters written by the petitioner-firm. There was further delay on the part of the respondent-Department in not releasing payment well in time and, therefore, work could not be completed within the prescribed/specified period. The delay has occurred due to the reasons beyond the control of the petitioner and also due to non-supply of material with cement and steel; non payment of the amount and clarification of certain points.

(3.) Head arguments of learned counsel for the petitioner and we have also perused the documents available on the file including terms and conditions of the agreement entered into between the parties.