SHAMBHAVI CONTRACTOR PVT LTD Vs. GARRISON ENGINEER

JUDGEMENT

(1.) THE petition is filed with the following prayers:-

(2.) THOUGH the parties have filed their replies, rejoinder etc., having heard the counsel on both sides and also Shri Nitin Bhardwaj, Garrison Engineer, MES, we are of the view that it is only in the interest of both the parties to have the issues sorted out at the earliest. Mr. Bhardwaj, points out that the work has been lagging for the last three years. No doubt, it is disputed by the petitioner. Be that as it may. The situation as such, shall not continue and the issues shall be settled once for all. As agreed to by both sides, the petitioner will make a composite representation before the second respondent within 10 days from today. In case, such representation is filed within ten days from today, a decision thereon shall be taken after affording an opportunity of hearing to the petitioner within another two weeks.

(3.) WITH these observations, the writ petition is disposed of, so also the pending applications, if any.