M/S. R. P. Construction Through ... vs The State Of Bihar And Ors
2023 Latest Caselaw 325 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8112 of 2018
     ======================================================

M/s. R. P. Construction Through Its Partner Upendra Kumar Singh son of Late R.P. Singh resident of Dak Bunglow Road, P.S. Kahalgaon, District Bha- galpur, Bihar, permanent resident of village Nandlalpur, P.O. Nandlalpur, P.S. Kahalgaon, District - Bhagalpur, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Engineer in Chief, Rural Works Department, Government of Bihar, Patna.

3. The Superintending Engineer, Rural Works Department, Works Division, Bhagalpur cum Chairman, Techni

4. The Executive Engineer, Rural Works Department, Works Division, Banka -

1, District - Banka, Bihar.

5. The Executive Engineer, Rural Works Department, Works Division, Kahal-

gaon, District Bhagalpur, Biha

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Prabhat Ranjan, Advocate For the Respondent/s : Mr. Kumar Alok- SC7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-01-2023

The petitioner has prayed for the following relief(s):-

"That this is an application on behalf of the petitioner above named seeking issuance of appropriate writ, rule or direction for;

(i) Quashing of the decision of the Technical Bid Eval- uation Committee dated 13.04.2018 (in so far as it re-

lates to the petitioner) whereby, the Technical Bid of the petitioner firm has been rejected on the grounds of non fulfilment of eligibility criteria Under Clause 4.5 A Patna High Court CWJC No.8112 of 2018 dt.23-01-2023

(b) of the Standard Bidding Document; and

(ii) Direction upon the respondents to open and con- sider the Financial Bid of the petitioner."

Learned counsel for the petitioner, under instruc-

tions, seeks permission to withdraw the present petition for the

same having rendered infructuous.

Permission granted.

The instant petition stands disposed of as withdrawn.

Interlocutory Application(s), if any, shall stand dis-

posed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J) Bibhash/Sujit AFR/NAFR CAV DATE Uploading Date 25.1.2023 Transmission Date