Bombay High Court
Jai Bholenath Construction Through Its ... vs The Chief Executive Officer And Others on 15 December, 2021
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
1 989-wp 14156-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 14156 OF 2021
Jai Bholenath Construction
Through its Partner
Krishna Punjaram Jadhav .. Petitioner
Versus
The Chief Executive Officer and others .. Respondents
Mr. Sachin S. Deshmukh, Advocate for the Petitioner.
CORAM : S. V. GANGAPURWALA &
S. G. DIGE, JJ.
DATED : 15th DECEMBER, 2021.
PER COURT:-
. The learned counsel for the petitioner submits that technical bids were opened on 15.09.2021. The respondent No. 4 was held to be disqualified. The petitioner was the lowest bidder. The petitioner pursuant to the communication issued by the authority, submitted FDR of Rs. 1,00,000/- (Rs. One Lakh only) as a security deposit. Subsequently, on 24.11.2021 corrigendum is issued, whereby behind back of the petitioner and other tenderers, respondent No. 4 is held to be qualified. According to the learned counsel, the same has been done in a clandestine manner. The petitioner apprehends the work order would be issued to respondent No. 4 though it was disqualified earlier.
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2. Issue notice to the respondents, returnable on 22.12.2021. Humdast allowed.
3. Till the next date, work order pursuant to the tender in question and the corrigendum dated 24.11.2021 (page no. 102) may not be issued to any party.
( S. G. DIGE ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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