Jharkhand High Court
Vashishta Engineering Acting Through ... vs South Eastern Railways Acting Through ... on 19 October, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 3173 of 2021
Vashishta Engineering acting through its Proprietor
Naveen Kumar Sharma --- --- Petitioner
Versus
South Eastern Railways acting through its
General Manager, Kolkata & others --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners : Mr. Vibhor Mayank, Advocate For the Respondents : Mr. Anil Kumar, Addl. S.G.I. : Mr. Pratyush Kumar, CGC 08/19.10.2022 Learned counsel for the petitioner prays for 3 weeks' time to take instructions on the supplementary counter affidavit filed by the Respondents. He submits that petitioner would also be advised to bring on record the comparative technical evaluation of the eligible bidders to substantiate the plea that respondent no.4 did not fulfill the criteria of past experience.
As prayed for, list this case after 3 weeks.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty