Rajasthan High Court - Jaipur
Riddhi Siddhi Constructions vs State Of Rajasthan on 14 June, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8580/2022
Riddhi Siddhi Constructions
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Manish K. Sharma, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 14/06/2022 Learned counsel for the petitioner-firm submits that petitioner-firm is successful bidder and the JDA, after accepting its bid has issued a Letter of Acceptance dated 01.06.2022 however, in the Letter of Acceptance, the JDA has asked the petitioner-firm to deposit "Work Performance Guarantee" for an amount of Rs.7,77,579/-. Learned counsel for the petitioner-firm further submits that the demand of "Work Performance Guarantee" is illegal and contrary to Rule 75-A of the Rajasthan Transparency in Public Procurement Rules, 2013.
Issue notice to the respondents. In the meanwhile, the condition of asking to deposit the "Work Performance Guarantee"
mentioned in the Letter of Acceptance dated 01.06.2022 shall remain stayed.
(SUDESH BANSAL), (V.J.) DANISH USMANI /201 (Downloaded on 14/06/2022 at 08:12:37 PM) Powered by TCPDF (www.tcpdf.org)