Udai Construction Company vs U.P. State Warehousing ...
2019 Latest Caselaw 5091 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 18505 of 2019
 

 
Petitioner :- Udai Construction Company
 
Respondent :- U.P. State Warehousing Corporation And Another
 
Counsel for Petitioner :- Krishna Mohan Misra,Sri H R Mishra (Senior Advocate)
 
Counsel for Respondent :- Sushil Kumar Rao
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Sri H. R. Mishra, learned Senior Counsel for the petitioner and Sri Narendra Kumar Giri, learned counsel for the respondents no.1 and 2.

The technical bids of the petitioner in response to the e-tenders have not been accepted for the reasons that earlier his earnest money in respect of one of the bids was forfeited and that the terms and conditions do not permit such a person to apply.

The petitioner is challenging the said condition and submits that in respect of as many as about eight e-tenders technical bids of selected persons alone have been accepted.

Learned counsel for the respondents may file counter affidavit within a month. Two weeks' thereafter is allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List for admission/final disposal immediately on the expiry of the above period.

In the meantime, finalization of the e-tenders and the release of the work orders to the successful bidders, shall be subject to the decision of the writ petition.

Order Date :- 28.5.2019

Pramod Tripathi