WPMS/832/2021
2021 Latest Caselaw 1391 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
         ON THE 7TH DAY OF APRIL, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
       Writ Petition (M/S) No. 832 of 2021
BETWEEN:
Aero Infracon                            ...Petitioner
     (By Mr. Niranjan Bhatt, Advocate)

AND:

Union of India & others                  ...Respondents

     (By Mr. Atul Bahuguna, learned Central Government
     Standing Counsel for the Union of India)

                      JUDGMENT

Petitioner was granted a contract for repair and maintenance of road-bridge over Dhauli Ganga. According to the petitioner, due to lockdown imposed in the month of March, 2020, he could not complete his work within the given time. Petitioner has approached this Court seeking extension of time for completing the work. It is also the case of the petitioner that his legitimate dues have not been released so far.

2. This Court cannot grant extension of time to the petitioner for completing the work and this decision can only be taken by the Competent Authority in the Department.

3. In such view of the matter, writ petition is disposed of with liberty to the petitioner to approach respondent no. 3 - Chief Engineer, Project Shivalik, Boarder Road Organisation C/o 56 APO by making a representation. If such a representation is made

within ten days from today, decision thereupon shall be taken by respondent no. 3 as early as possible, preferably within four weeks from the date of production of certified copy of this order.

4. Let certified copy of this order be supplied to the petitioner within 24 hours.

(MANOJ KUMAR TIWARI, J.) Aswal