M/S. Navbharat Buildcom Ltd vs State Of Rajasthan
2022 Latest Caselaw 3999 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4004/2022

M/s. Navbharat Buildcom Ltd., Khasra No. - 300/7, Near Shrenik Marble Makrana Road, Madanganj, Kishanganj, Through Its Director Mahendra Singh S/o Shri Rakesh Singh, Aged 46 Years.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Water Resources Department, Jaipur (Raj.).

2. The Chief Engineer Cum Additional Secretary, Water Resources Department, Jaipur (Raj.).

3. The Additional Chief Engineer, Water Resources Division, Udaipur (Raj.).

4. Executive Engineer, Water Resources Division I Sagwara, Distt. Dungarpur (Raj.).

----Respondents

For Petitioner(s) : Mr. K.K. Shah

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/03/2022

Learned counsel for the petitioner has submitted that

the E-tender notice involved in the matter was issued on

18.8.2021 whereas the condition of depositing the

additional performance security came into force with the

enactment of Rule 75A in the Rajasthan Transparency in

Public Procurement Rules, 2013 on 22.10.2021.

Learned counsel for the petitioner has further

submitted this Court in SBCWP No.9620/2021 - M/s.

(2 of 2) [CW-4004/2022]

Shera Ram Choudhary Vs. State of Rajasthan & Ors.

decided on 28.1.2022 has already observed that the

State Government can insist for furnishing additional

performance security only for those E-tenders, which

were issued after 22.10.2021 and not prior to that.

Issue notice. Issue notice of stay petition as well,

returnable on 18.4.2022.

In the meantime, the respondents are restrained

from insisting the petitioner to pay the additional

performance security till the next date.

(VIJAY BISHNOI),J 128-msrathore/-

Powered by TCPDF (www.tcpdf.org)