(1.) This appeal arises out of the final judgment and order dtd. 25/5/2023 passed by the High Court of Calcutta in M.A.T. No. 744 of 2023 ("Impugned Order"), by which the High Court upheld the decision of the respondent to cancel the tender that had been awarded to the appellant for the maintenance of two underpasses on Public-Private Partnership basis, and thereby dismissed the writ appeal filed by the appellant.
(2.) The respondent floated a tender notice dtd. 12/5/2022 inviting bids for the maintenance of two underpasses on the Eastern Metropolitan Bypass and its abutting area against a License Fee for Advertisement Rights over designated sites at each underpass, for a period of 10-years. As per the aforesaid tender, the scope of work included the regular maintenance of the aforementioned underpasses and the upkeep of its garden area and electro-mechanical fittings.
(3.) Pursuant to the aforesaid, the tendering process was undertaken and the appellant herein on 13/6/2022 submitted his bid with a quotation of Rs.29,55,555.00 for the Beliaghata Underpass and Rs.23,55,555.00 for the Swabhumi Underpass. Out of the total bids received, the appellant's quotations were found to be the highest and was classified as 'H1' for both the underpasses.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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