Shivam Condev Pvt. Ltd vs State Of Odisha & Others ..... Opposite ...
2024 Latest Caselaw 428 Ori

Orissa High Court

Shivam Condev Pvt. Ltd vs State Of Odisha & Others ..... Opposite ... on 8 January, 2024

Bench: B.R. Sarangi, Murahari Sri Raman

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.185 of 2024
                                    And
                            I.A. No.264 of 2024


Shivam Condev Pvt. Ltd.             .....                              Petitioner
Khordha
                                            Mr. Susanta Kumar Dash, Advocate
                                    Vs.
State of Odisha & others            .....                       Opposite Parties
                                                       Mr. P.P. Mohanty, AGA

             CORAM:
                   ACTING CHIEF JUSTICE DR. B.R. SARANGI
                   MR. JUSTICE MURAHARI SRI RAMAN

                                           ORDER

08.01.2024 Order No. This matter is taken up through hybrid mode.

01.

2. The petitioner files this writ petition challenging the cancellation of bid under Annexure-4, by which the bid for the work "Improvement of Dholpur-Harabhanga Road from 0/000 km to 2/750 km in the district of Boudh under State Plan" invited vide Bid Identification No.CE-DPI & R-23/2023-24 has been cancelled, as instructed by Government in Works Department vide letter No.21606 dated 15.12.2023.

3. Mr. S.K. Dash, learned counsel appearing for the petitioner vehemently contended that no reason has been assigned by the Authority while cancelling the bid and, as such, the same has been cancelled at the instruction of the Government in Works Department vide letter dated 15.12.2023, which cannot be sustained in the eye of law. To substantiate his contention, he has relied upon the judgments of this Court in the cases of Shree

Ganesh Construction v. State of Orissa and others, 2016 (II) OLR 237, Gangadhar Jena v. State of Odisha and others, 2017 (II) ILR - Cuttack 763 : 2017 (II) OLR 611 and M/s. Sical Logistics Ltd. v. Mahanadi Coalfields Limited and others, 2017 (II) ILR - Cuttack 1035.

4. Mr. P.P. Mohanty, learned Additional Government Advocate appearing for the State seeks time to obtain instruction in the matter.

5. Issue notice to the opposite parties in the main case as well as in the Interlocutory Application.

6. Four extra copies of the writ petition be served on the learned State Counsel appearing for the opposite parties enabling him to obtain instruction and file counter affidavit.

7. List this matter next week.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

MRS

Designation: PERSONAL ASSISTANT

Location: Orissa High Court, Cuttack Date: 08-Jan-2024 16:37:17