Punjab-Haryana High Court
M/S Diwan Chand Sanjeev Kumar vs The Punjab State Cooperative Supply & ... on 17 October, 2014
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CWP No.19911 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.19911 of 2014
Date of decision : 17.10.2014
M/s Diwan Chand Sanjeev Kumar
...... Petitioner
Versus
Punjab State Cooperative Supply and Marketing Federation Ltd. & another
...... Respondents
CORAM:HON'BLE MR.JUSTICE ASHUTOSH MOHUNTA ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Mukund Gupta, Advocate,
for the petitioner.
Mr. Rakesh Gupta, Advocate
for the respondents.
***
ASHUTOSH MOHUNTA, A.C.J (Oral) The petitioner being the highest bidder is seeking to quash the order dated 02.09.2014 (Annexure P7) passed by respondent No.2 and also directions to the respondents to grant extension of another 2 months to the petitioner to lift the stocks of paddy and not to cancel its tender. Learned counsel for the petitioner submits that although as per the tender the petitioner was liable to lift the entire paddy stock by 23.06.2014 but it could not lift the material within the stipulated period. It sought extension which was given to it upto 23.07.2014. As the petitioner was still unable to lift the entire stock of paddy, the tender has been cancelled as per the 'Clause 20' of the agreement (Annexure R3) by the respondents. Learned counsel MOHAN SINGH 2014.10.28 11:48 I attest to the accuracy and authenticity of this document