Andhra Pradesh High Court - Amravati
M/S Kranthi Constructions, vs The Eastern Power Distribution Company ... on 15 May, 2020
Author: Battu Devanand
Bench: Battu Devanand
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATH! (SPECIAL ORIGINAL JURISIDICTION) . FRIDAY , THE FIFTEENTH DAY OF MAY TWO THOUSAND AND TWENTY je :PRESENT: Ve aS 2 THE HONOURABLE SRI JUSTICE BATTU DEVANAND \s, See et WRIT PETITION NO: 8811 OF 2020 Between: M/s Kranthi Constructions, D.No.2-169, Bommuru, Rajahmundry, East Godavari District, Rep. by its Managing Partner, Devarakonda Srinu. Petitioner AND 1. The Eastern Power Distribution Company of A.P. Ltd, Visakhapatnam, Rep. by its Chairman and Managing Director, 2. The Superintending Engineer (Operation),, The Eastern Power Distribution Company of A.P. Ltd, Eluru, West Godavari District Respondents
category or to provide 6 % works in all divisions in the West Godavari District, as was done by the APTRANSCO for carrying out operation and maintenance 33/11 KV substations, through E-tender notice no. SE/O/ELR/T3/05/2020-21 is illegal, arbitrary, AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri V V N NARAYANA RAO Advocate for the Petitioner and of Sri Metta Chandra Sekhar Rao, Standing Counsel who takes notice for on behalf of the Respondents, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION shouid not be admitted.
You viz:
1. The Chairman and Managing Director, Eastern Power Distribution Company of A.P. Ltd, Visakhapatnam,,
2. The Superintending Engineer (Operation),, The Eastern Power Distribution Company of A.P. Ltd, Eluru, West Godavari District.
enclosed) this WRIT PETITION Should not be admitted on or before 26-02-2020 on which date the case stands posted for hearing iA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay of ail further Proceedings pursuant to the e-tender notice no, SE/O/ELR/T3/05,06,02,01,03,04/2020-24 for awarding work contract for operation and maintenance of 33/11 KY Sub-stations in Jangareddygudem, Thadepalligudem, Bhimavaram, Eluru, Narsapuram, and Nedadhavolu Divisions, pending disposal of WP No. 8811 of 2020, on the file of the High Court.
The Court made the following: ORDER:
Notice before admission.
Sri Metta Chandra Sekhar Rao, learned Standing Counsel for the Eastern Power Distribution Company of A Pp. Ltd., takes notice for the respondents, Post after Summer Vacation, 2020, This Writ Petition ig filed challenging the €-Tender Notice Sri Metta Chandra Sekhar Rao, learned Standing Counsel for the respondents, submits that he wants to file counter affidavit in this case to put forth the facts of the case, The respondents are at liberty to Proceed with the tender Process but they are directed not to finalize the same till 22.06.2020. Post this writ petition on 16.06.2020, Meanwhile, the respondents are directed to file their counter-affidavit. Sd/- K. JAGAN MOHAN DEPUTY REGISTRAR HTRUE Copy; ng / / if ec ;
secridh cer
1. The Chairman and Managing Director, Eastern Power Distribution Company of A.P. Ltd,, Visakhapatnam,
2. The Superintending Engineer (Operation), The Eastern Power Distribution Company of A.P. Ltd, Eluru, West Godavari District.
(1 & 2 by RPAD. along with a copy of petition and affidavit) One CC to SRI VY N NARAYANA RAO, Advocate [OPUC}] One CC to Sri Metta Chandra Sekhar Rao, Standing Counsel! (OPUC) One spare copy To Odo TVR HIGH COURT DEVJ DATED:15/05/2020 NOTICE BEFORE ADMISSION WP.No.8811 of 2020 POST ON 22.06.2020