- (1.) This revision has been filed against the order dated 25.07.2013 passed by Additional Civil Judge (Senior Division), Court No. 14, Allahabad, whereby it has unconditionally allowed the Application 18-C of the defendant/respondent to leave to defend the Original Suit No. 1014 of 2012 under Order XXXVII, Rule 3(5) of Code of Civil Procedure. Brief facts of the case are as follows:
(2.) The defendant/respondent was awarded various construction works in the campus of defendant/University. A written agreement dated 16.09.2002 was executed between the parties. Rates proposed by the revisionist firm for construction work was approved by the respondent/University.
(3.) The construction works were going on and payments were being made by the respondent university. However, in the year 2006 payment for the remaining bills was withheld, as a result of which construction work was stopped and could not be resumed.;