Punjab-Haryana High Court
M/S Competent Constructions vs Union Of India And Others on 17 July, 2009
Bench: Adarsh Kumar Goel, Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P.No. 10547 of 2009
Date of decision: 17.7.2009
M/s Competent Constructions
......Petitioner
Vs.
Union of India and others
...Respondents
CORAM:- HON'BLE MR.JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS.JUSTICE DAYA CHAUDHARY
PRESENT: Mr.D.K.Singal, Advocate,for the petitioner.
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ADARSH KUMAR GOEL, J. (Oral)
This petition seeks quashing of tender notice dated 5.7.2009 (Annexure P-5) on the ground that tender has been confined to C.P.W.D. Contractors, contrary to the instructions Annexure P-3 dated 1.1.2009.
It is submitted that petitioner has made a representation Annexure P-6.
We need not go into the issue in question at this stage in view of the representation of the petitioner.
Without expressing any opinion on merits, we direct respondent No.2 to take a decision on the said representation in accordance with law. Decision taken may be conveyed to the petitioner within three days from the date of receipt of a copy of this order.
The petition is disposed of.
Dasti on payment.
(ADARSH KUMAR GOEL)
JUDGE
(DAYA CHAUDHARY)
July 17, 2009 JUDGE
raghav