WPMS/655/2020
2023 Latest Caselaw 854 UK

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                                  MCC No. 2 of 2023
                                  In
                                  WPMS No. 655 of 2020
                                  Hon'ble Sharad Kumar Sharma, J.

Ms. Snigdha Tiwari, Advocate, for the petitioner.

Mr. Ajay Singh Bisht, Addl. C.S.C., for the State of Uttarakhand.

Mr. Vikas Bahuguna, Advocate, for respondent No.8.

Since the inter se relationship between the employer and the contractor is governed by the terms of the contract, in case, if at all, any extension is to be sought for completing the work, which is to be performed by respondent No.8, under the terms of contract, the same has had to be in accordance with the terms of the contract itself by approaching a competent authority for seeking an extension of time to complete the work and not by way of filing of the Time Extension Application in a Writ Petition, which has already been decided by this Court by the judgment dated 20th May, 2022.

Hence, the Time Extension Application is misconceived, and the same is rejected subject to the aforesaid liberty.

(Sharad Kumar Sharma, J.) Dated 28.03.2023 Shiv