UTTAM SINGH DUGGAL AND CO PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) M/s Uttam Singh Duggal and Co. Pvt, Ltd. (hereinafter called the claimant) was awarded the work of construction of Delhi High Court building at Sher Shah Road, New Delhi by the respondent vide agreement No. 2/RE-DADXII/71-72. The work was to be commenced from 12 6.1971 and had to be completed by 11.1.1973. However, the work was actually completed on 17.1.1976.

(3.) CLAIM No. II was for a sum of Rs. 31.268.00 on account of losses due to high cost borne in implementation of the colour scheme finalised at a very late stage. This claim was also rejected.