M/S R And B Infra Projects Pvt. Ltd vs State Of Rajasthan ...
2026 Latest Caselaw 4396 Raj

Rajasthan High Court - Jodhpur

M/S R And B Infra Projects Pvt. Ltd vs State Of Rajasthan ... on 23 March, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:13633-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 331/2026

M/s R And B Infra Projects Pvt. Ltd., Having Its Registered Office
At Ground Floor, B-1, Neela Apartment, Opp. Mandpeshwar
Industrial Estate, S.v.p. Road, Borivali (West), Mumbai.
                                                                       ----Appellant
                                       Versus
1.       State Of Rajasthan, Through The Chairman, Rajasthan
         State Road Development And Construction Corporation,
         Government Of Rajasthan, Jaipur.
2.       The General Manager, Rajasthan State Road Development
         And Construction Corporation, Regd. Office At Setu
         Bhawan, Opposite Jhalana Doongri, Jaipur-Agra Bypass,
         Jaipur-302004.
3.       Manaer (Enq.), Rajasthan State Road Development And
         Construction Corporation, Setu Bhawan, Opposite Jhalana
         Doongri, Jaipur-Agra Bypass, Jaipur-302004.
4.       Project Director, Rsrdc Ltd., Unit-Elect.i, Jaipur.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Vikas Balia Sr. Adv. Assisted by
                                   Ms. Abhilasha Kumbhat
For Respondent(s)            :     Mr. Pranjul Mehta



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

23/03/2026

1. Vide order dated 13.02.2026, the learned Single Judge of

this Hon'ble Court, while hearing the writ petition which is pending

consideration, observed as under: :-

"This Court further prima facie finds that the office order dated 23.05.2025 has not been challenged by the petitioner before any competent legal forum and, therefore, the same has attained finality.

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[2026:RJ-JD:13633-DB] (2 of 3) [SAW-331/2026]

In the opinion of this Court, since the office order dated 23.05.2025 has attained finality, the petitioner cannot be permitted to participate in the tender process pursuant to the NIT dated 22.01.2026. Accordingly, this Court finds no illegality in the action of the respondents."

2. Being aggrieved by the aforesaid observations and the

consequent order dated 13.02.2026, the appellant/writ petitioner

has preferred the present appeal before this Hon'ble Court.

3. Learned counsel for the appellant submits that the prayer

made in the writ petition preferred by the appellant was

specifically directed towards challenging the office order dated

23.05.2025 itself. It is submitted that aforesaid observation is

contrary to the express prayer made in the writ petition.

4. This Court has examined the prayer clause of the writ

petition, which reads as under:

"i. Quash and set aside the impugned debarment order dated 23.05.2025 (Annexure-9) passed by Respondent No.2, whereby the petitioner has been debarred from participating in future tenders for a period of 1 year; ii. Permit the petitioner to participate in the tender process pursuant to NIT dated 22.01.2026 (Annexure-

10) and all ongoing/future tenders, and not to treat the petitioner as disqualified, debarred or blacklisted on the basis of the impugned order."

5. Having perused the prayer of the writ petition and upon

hearing learned counsel for the parties, this Court finds that the

submission of learned counsel for the appellant is well-founded.

6. In that view of the matter and in the interest of justice, the

impugned order dated 13.02.2026 passed by the learned Single

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[2026:RJ-JD:13633-DB] (3 of 3) [SAW-331/2026]

Judge is hereby quashed and set aside. Consequently, the stay

petition, which had been dismissed, stands revived.

7. Accordingly, the present appeal stands disposed of.

8. It is requested to the learned Single Judge to adjudicate the

second stay petition expeditiously.

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J

93-Sudheer/-

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