- (1.) THE issue of compliance of work by the contractor became serious in view of the contrary statement given by the contractor and the State Government and this Court observed on 21st December, 2010 that in case the contractor will not complete the work by 15th January, 2011 the State will be free to cancel the contract of the contractor.
(2.) LEARNED Counsel for the State submitted that State has cancelled the contract of the contractor on 09.02.2011 and now they have floated the tender on 7th May, 2011 and in the tender cost of the work has been shown as Rs. 112.504 Lakhs. Learned Counsel appearing for the contractor submitted that the work of only twenty lakhs is pending and that can be completed by the present contractor within a period of 45 days whereas the State has given nine months time in the tender for the completion of the work.
(3.) SINCE there is a huge difference between the period as well as the amount and since the contractor undertakes with full liability and in consequence of failure to complete the work within 45 days, therefore, we deem it proper to suspend the order of cancellation of the contract passed by the State for the purpose of completion of work to the present contractor though he did not complete the work in time on earlier occasion inspite of the order passed by this Court.;