REGIONAL INSTITUTE OF TECHNOLOGY Vs. EASTERN CONSTRUCTION COMPANY

JUDGEMENT

(1.) THE Miscellaneous appeal arises out of order dated 9-8-1991 passed bv Shri S.P. Sinha, Subordinate Judge, Saraikella in Misc. Judicial Case No. 4 of 1985 making fan award dated 2-11-1983, the rule of Court.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) IN the year 1961, the construction works commenced and it was completed in the year 1963. Thereafter, a fresh contract job was given to the respondent by the appellant which was also completed by it by the middle of 1965.