Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Gauhati High Court

Action Construction Equipment Ltd vs The State Of Assam And 5 Ors on 6 May, 2019

Author: Ujjal Bhuyan

Bench: Ujjal Bhuyan

                                                                  Page No.# 1/3

GAHC010088482019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C) 2678/2019

         1:ACTION CONSTRUCTION EQUIPMENT LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT-1956, HAVING ITS
         OFFICE AT JAJRU ROAD, 25TH MILE STONE, MATHURA ROAD,
         BALLABGARH, FARIDABAD, HARYANA, PIN-121004, WITH GUWAHATI
         REGIONAL OFFICE AT NEAR CRPF CAMP, DHARAPUR, GUWAHATI, DIST.
         KAMRUP(M), ASSAM, PIN-781033. THE COMPANY IS REP. BY SRI KUNWAR
         SINGH, S/O OF R.K.SINGH, AGED ABOUT 41 YEARS, PRESENTLY SERVING
         AS DEPUTY MANAGER, ACTION CONSTRUCTION EQUIPMENT LIMITED.


         VERSUS

         1:THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, ASSAM
         SECRETARIAT, P.O. ASSAM SECRETARIAT, DISPUR, GUWAHATI, DIST.-
         KAMRUP(M), ASSAM, PIN-781006

         2:THE PRINCIPAL SECRETARY
         TO THE GOVT. OF ASSAM
         AGRICULTURE DEPTT. ASSAM SECRETARIAT
          P.O.ASSAM SECRETARIAT
          DISPUR
          GUWAHATI
          DIST.-KAMRUP(M)
         ASSAM
          PIN-781006

         3:THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
         AGRICULTURE DEPTT. DISPUR
          GUWAHATI
          DIST.-KAMRUP(M)
         ASSAM
          PIN-781006
                                                                                                      Page No.# 2/3


              4:THE DIRECTOR
              AGRICULTURE DEPTT. KRISHI BHAWAN
               G.S.ROAD
               P.O. KHANAPARA
               DIST.-KAMRUP(M)
              ASSAM
               PIN-781022

              5:THE CHIEF EXECUTIVE OFFICER
               MEGA MISSION SOCIETY
               CHIEF MINISTER SAMAGRA GRAMYA UNNAYAN YOJANA
               G.S.ROAD
               JAYANAGAR
               KHANAPARA
               GUWAHATI
              ASSAM
               PIN-781022

              6:THE BID EVALUATION COMMITTEE
               REP. BY ITS CHAIRMAN CUM COMMISSIONER AND SECRETARY TO THE
              GOVT. OF ASSAM
              AGRICULTURE DEPTT. DISPUR
               GUWAHATI
               DIST.-KAMRUP(M)
              ASSAM
               PIN-78100

Advocate for the Petitioner        : MR. T J MAHANTA

Advocate for the Respondent : GA, ASSAM




                                        BEFORE
                           HONOURABLE MR. JUSTICE UJJAL BHUYAN

                                                    ORDER

Date : 06-05-2019 Heard Mr T J Mahanta, learned Senior Counsel, assisted by Mr S N Tamuly, learned counsel for the petitioner and Ms D Das Barman, learned Government Advocate, Assam, for the respondents.

On 29.04.2019, the following order was passed:-

"On the next date, learned Government Advocate, Assam, shall obtain instructions regarding opening of financial bids pursuant to Notice Inviting Tender (NIT) dated 04.02.2019 for the work- "Distribution of Tractor Page No.# 3/3 Unit under CMSGUY."

Today, when the matter is called upon, learned Government Advocate submits on the basis of written instructions received from the Commissioner and Secretary, Agriculture Department, Government of Assam that competitive bids received will be opened after the model code of conduct, which is in force in connection with the ongoing parliamentary elections is lifted. The date and time of opening of financial bids would be intimated in due course of time. Therefore, for the moment there is no possibility of opening of financial bids.

Issue notice, returnable within 3 (three) weeks.

Ms D Das Barman, learned Government Advocate, Assam accepts notice n behalf of all the respondents.

Extra copies within 3 (three) days.

Respondents to file affidavit within 2 (two) weeks, whereafter petitioner to file reply within 1 (one) week.

Case be listed on 29.05.2019.

In the meanwhile, as per decision of the respondents themselves, competitive bids of the bidders shall not be opened.

JUDGE Comparing Assistant