CHHATTISGARH STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD AND ANR. Vs. M/S AMAR INFRASTRUCTURE LTD. AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The appeals have been preferred by Chhattisgarh State Industrial Development Corporation Ltd. (in short, 'the CSIDC') and M/s. Raipur Construction Pvt. Ltd. being aggrieved by the judgment and order dated 14.02.2007 passed by the High Court of Chhattisgarh in Writ Petition (C) No.1053 of 2016 thereby allowing the same and quashing the contract given to M/s. Raipur Construction Pvt. Ltd. by the CSIDC with respect to the work of "upgradation of infrastructure i.e. roads, drainage system and water supply in Sirgitti under Modified Industrial Infrastructure Up-gradation Scheme (MIIUS) at Sirgitti, Bilaspur."

(3.) Tender was floated by the CSIDC on 3.11.2015 for the aforesaid work within the stipulated time period of 18 months and tenders were invited online, to be submitted by 12.01.2016.