- (1.) Leave granted.
(2.) This appeal arises from the judgment of the High Court of Punjab and Haryana dated 20 November 2015, by which FAO No.4232 of 2013 filed by the appellant was dismissed and against an order dated 11 January 2016 dismissing the review filed by him.
(3.) Briefly stated, the dispute between the parties arises from an agreement dated 14 March 1995 for the repair of roads at Bhatinda Military Station. The contract was terminated on 8 July 1996 (with effect from 11 July 1996), but in pursuance of a representation submitted by the appellant, the order of termination was withdrawn and the contract was revived on 2 August 1996. However, the agreement was again terminated in October 1997. The dispute in the present case relates to the claim No.4 for the recovery of damages suffered allegedly due to the prolongation of the contract period.;