Punjab-Haryana High Court
New Malwa Sales Corporation vs State Of Punjab And Others on 21 October, 2024
Author: Arun Palli
Bench: Arun Palli
Neutral Citation No:=2024:PHHC:138421-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of Decision: 21.10.2024
1. CWP-25963-2023 (O&M)
New Malwa Sales Corporation ....Petitioner
Versus
State of Punjab and Others ....Respondents
2. CWP-24970-2023
New Malwa Sales Corporation ....Petitioner
Versus
State of Punjab and Others ....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present: Mr. Akhil Singh Arora, Advocate for the petitioner.
Mr. Vipin Pal Yadav, Addl. A.G., Punjab.
Mr. Baltej Singh Sidhu, Senior Advocate with
Mr. Parveen Jain, Advocate and
Mr. Divij Datt, Advocate for respondent No.6.
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VIKRAM AGGARWAL, J.
1. For the petitioner in both the aforetitled writ petitions is the same and
the issue arising for consideration is also largely the same, both the writ petitions
are being disposed of by a common judgment. The facts, however, are being
derived from CWP-25963-2023 titled as 'New Malwa Sales Corporation Versus
State of Punjab and Others.
2. The petitioner (New Malwa Sales Corporation) claims to be in the
business of wholesale of Insecticides and Pesticides. Pursuant to a tender floated
by respondent No.6 (Municipal Council, Zirakpur) for purchase of chemicals on
24.08.2023 (Annexure P-1), the petitioner participated and submitted its bid.
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CWP-25963-2023 and connected matter -2-
3. It is the case of the petitioner that the petitioner is the authorized
distributor/dealer of the EHD division of M/s Sumitomo Chemicals India Limited
in the State of Punjab. It is also its case that respondent No.7 (M/s Jain Agencies)
had also been portraying itself as an authorized distributor of M/s Sumitomo
Chemicals India Limited EHD division whereas actually it was not.
4. The bids were opened on 26.09.2023 and both the petitioner and
respondent No.7 were held to be technically compliant. The petitioner issued a
legal notice dated 26.09.2023 (Annexure P-7) to respondent No.6 stating that the
bid of respondent No.7 had illegally been accepted and that technically it was not
compliant. For, as per the petitioner, the legal notice etc. had evoked no response
which was also followed by certain e-mails, the petitioner preferred
CWP-24970-2023 praying for the issuance of a writ of mandamus directing
respondent No.6 to declare the bid of respondent No.7 as invalid.
5. During the pendency of the writ petition, for no interim order had
been passed in favour of the petitioner, respondent No.6, vide order dated
03.11.2023 (Annexure P-17) awarded the contract to respondent No.7 leading to
the filing of CWP-25963-2023 in which, in addition to the relief prayed for in the
previous writ petition which has been prayed for in the instant writ petition also,
the petitioner prays for the issuance of a certiorari quashing the award of contract
to respondent No.7.
6. Notice of motion in CWP-24970-2023 was issued on 06.11.2023 but
no reply was filed whereas in CWP-25963-2023, notice of motion was issued on
20.11.2023. Short reply has been filed on behalf of respondent No.6 as per which
work order had been issued to respondent No.7 on 25.10.2023 (Annexure R-6/3).
It has further been averred that in terms of the work order, respondent No.7 has
already supplied the insecticides and has issued invoice dated 12.12.2023. It has
been averred that the work order has already been executed and no financial loss
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CWP-25963-2023 and connected matter -3-
has been caused to the answering respondent rather respondent No.7 had quoted
the lowest rates due to which respondent No.6 had ended up gaining financially. It
has been averred that under the circumstances, the writ petitions have been
rendered infructuous.
7. Learned counsel for the petitioner submits that respondent No.7 was
not technically compliant but had illegally been declared so by respondent No.6.
On a query by the Court as to what now survives in the writ petition apart from
the academic issue of respondent No.7 being technically compliant or not in view
of the fact that the work order has already been executed, learned counsel for the
petitioner has virtually no explanation to offer.
8. Learned Senior counsel for respondent No.6, on the other hand,
submits that since the work has already been executed and the insecticides have
been supplied, the present writ petitions have been rendered infructuous.
9. In view of the averments made in the short reply submitted by
respondent No.6 as noticed in the preceding paragraphs, the writ petitions have
been rendered infructuous and are disposed of as such. However, as regards the
question as to whether respondent No.7 was technically compliant or not, the
petitioner would be at liberty to pursue the said issue with respondent No.6 and
upon doing so, respondent No.6 would take a final call on the issue as
expeditiously as possible.
(ARUN PALLI) (VIKRAM AGGARWAL)
JUDGE JUDGE
21.10.2024
Prince Chawla
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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