Madhya Pradesh High Court
Vishal Pipes Limited vs The State Of Madhya Pradesh on 8 September, 2023
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 8146 of 2023
(VISHAL PIPES LIMITED Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 08-09-2023
Shri Sanjay Kumar Agrawal - Advocate for petitioner.
Shri Ritwik Parashar - Government Advocate for respondent No.1.
Shri Virat Shrivastava - Advocate for respondent Nos. 2 and 3.
I.A. No.5973 of 2023 is an application filed by the petitioner seeking interim prayer to direct the respondents to consider the price bid of the petitioner and issue rates contract to him being the lowest bidder and not to finalize the tender till final adjudication of the instant petition.
Various contentions have been urged in support of his contention. However, by order dated 10.04.2023 an interim order was granted that all further actions by the respondents will be subject to further orders of this Court. By order dated 14.06.2023 yet another interim order was granted that in the interregnum, the respondents shall not finalize the award of tender. A reply has been filed by the respondents and an additional affidavit has also been filed in the Court today along with various documents. The plea of the respondents is that the respondents have finalized the award of tender on 15.05.2023, therefore, even before the interim order not to finalize the award was granted, the award was already finalized.
In view of the fact situation, we do not find it appropriate to entertain I.A. No.5973 of 2023. Hence, the same is rejected.
Issue rule nisi.
Post for hearing in the usual course.
Signature Not Verified Signed by: MANVENDRA SINGH PARIHAR Signing time: 9/9/2023 11:39:38 AM 2 (RAVI MALIMATH) (AVANINDRA KUMAR SINGH)
CHIEF JUSTICE JUDGE
MSP
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 9/9/2023
11:39:38 AM