STATE OF HARYANA Vs. MALIK TRADERS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the judgment dated 7.7.2009 rendered by a Division Bench of the High Court of Punjab & Haryana in C.W.P. No. 2266 of 2009, allowing the said writ petition. The Appellants were the Respondents in the writ petition and the sole Respondent herein was the Petitioner therein.

(3.) Facts in brief are stated hereunder: On 18.9.2008, the Appellant State of Haryana invited tenders from interested persons for appointment as Entrepreneur/Agent for collection of toll at Toll Bridge over river Yamuna on Karnal Meerut Road, near U.P. Border. The Respondent M/s. Malik Traders was one of the 13 bidders who submitted tenders. As required by the terms and conditions of the Bid, all the bidders, including the Respondent, deposited the Bid Security of 20 lakhs in the form of bank guarantee or FDR in favour of the Executive Engineer. M/s. Gaurav Traders who quoted 8,83,30,000/- was the highest bidder and the Respondent M/s. Malik Traders who quoted 7,97,66,180/- was the second highest bidder.