Jharkhand High Court
Bhilai Engineering Corporation Ltd vs Steel Authority Of India Limited And ... on 10 October, 2023
Author: Ananda Sen
Bench: Sanjaya Kumar Mishra, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 2053 of 2023
With
I.A. No. 5640 of 2023
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Bhilai Engineering Corporation Ltd. ... ... Petitioner
-Versus-
Steel Authority of India Limited and others ... ... Respondents
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CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
SRI ANANDA SEN, J.
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For the Petitioner: M/s Sumeet Gadodia, Shilpi Sandil, Ankit Kumar and Shashank Kumar, Advocates For Resp. Nos.1 &2: M/s Shresth Gautam, Rajarshi Singh and Anmol Deepak, Advocates For Resp. Nos. 3&5: Mr. Ajit Kumar, Sr. Advocate For Resp. No.4: M/s Deepak Kumar Sinha, Rajeev Agarwal and Vikas Pandey, Advocates
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I.A.No. 5640 of 2023.
10/10.10.2023: This is an application for vacation of stay of the order dated 9.5.2023, whereby and whereunder, we directed that no final decision shall be taken by the respondents on the tenders floated.
However, having heard the learned counsel appearing for the parties, it appears that a larger public interest is involved in the erection and functioning of Sinter Plant-II in the Steel Authority of India Limited, Bokaro.
So, we are inclined to modify the order dated 9.5.2023 to the extent that instead of not taking a final decision on the tenders floated by the respondents, we, hereby, direct that no coercive action, in sense that no risk and cost shall be recovered from the petitioner by the respondents till the next date of listing.
Accordingly, this interlocutory application stands disposed of.
WP(C) No. 2053 of 2023.
List this case on 08.02.2024.
(Sanjaya Kumar Mishra, C.J.) (Ananda Sen, J.) Anu/-CP2