Patna High Court
Mahnar Infratech Pvt. Ltd vs The Union Of India & Ors on 5 May, 2016
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9372 of 2014
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Mahnar Infratech Pvt. Ltd., having registered office at H. No. - 275, Road No. 5,
Rajput Nagar, Hajipur, Vaishali, Through its director Amitesh Kumar Sinha
.... .... Petitioner
Versus
1. The Union of India through the General Manager, E.C. Railway at & P.O.
Hajipur, District- Vaishali
2. The Senior DEN/C, E.C. Railway, Sonpur, PO- Sonpur, District- Saran
3. Sri Subodh Kumar, Senior DEN/CO-ORD/SEE Convener (Tender Committee),
E.C. Railway, Sonpur, District- Saran
4. Sri A.K. Pathak, Sr. DFM/SEE, Finance Member, (Tender Committee) E.C.
Railway, Sonpur, District- Saran
5. Sri K.N. Singh, Sr. DEE/SEE third Member (Tender Committee), E.C. Railway,
Sonpur, District- Saran
6. M/s G.S. Malhotra, At Adarsh Nagar, Ramgarh Cantt. District Ramgarh
(Jharkhand) PIN 829122
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Nand Kishore Singh, Advocate
For the Respondents : Mr. Siddharth Prasad, Advocate
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 05-05-2016 The present writ petition has been filed for quashing the decision of the tender committee dated 23.04.2014 whereby the tender of the petitioner-company has been rejected; and for passing consequent order for accepting the tender bid of the petitioner; and for quashing the tender notice no. 04/Sonpur/2014-15 inviting fresh tenders for the same work.
2. At the time of hearing of this writ petition, learned counsel for the petitioner expresses that the relief sought against the subsequent tender notice inviting fresh tender for the same work is not Patna High Court CWJC No.9372 of 2014 dt.05-05-2016 2/2 pressed and the same is dismissed as such.
3. As regards the relief sought with regard to the petitioner's tender having been rejected by the tender committee in its decision dated 23.04.2014, learned counsel for the petitioner expresses that there would be no objection if the writ petition is disposed with liberty to the petitioner to represent the appropriate authority in the matter.
4. Learned counsel for the respondents has also no objection in this regard.
5. In view of the stand of the parties, the writ petition stands disposed granting liberty to the petitioner to approach the appropriate authority with a representation for redressal of its grievance against the decision of the tender committee dated 23.04.2014 to be decided in accordance with law.
(Vikash Jain, J) B.T/-
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