- (1.) These appeals are directed against the judgment and order dated 8th May, 2001 passed by the Division Bench of the Andhra Pradesh High Court.
(2.) We have heard the parties at length.
(3.) In view of the order that we propose to pass, it is not necessary to recite the entire facts leading to the filing of the present appeal. Suffice it to say that a contract was entered into between the appellant and the respondent regarding the construction of laboratory, Officers' room and class room at Indian Railway Institute, Secunderabad. Agreement was entered into on 31.01.1981. According to the agreement, the contract was to be completed within a period of 9 months i.e. upto 27th October, 1981. It is stated that on request made by the contractor/respondent extension of time was granted under clause 17(3) of the general conditions of the contract. Ultimately, the contract was completed on 31st August, 1983.;