ESTATE INFRASTRUCTURE CO. RAM MANDIR GROUND OPPOSITE BUS STAND Vs. HINDUSTAN STEELWORKS CONSTRUCTION LTD.

JUDGEMENT

(1.) The petitioner is stated as aggrieved by Annexure P1 order dated 05.06.2017 passed by the respondent, whereby the contract awarded to the petitioner was put an end to.

(2.) Heard Shri Manoj Paranjpe and Shri Prasoon Agrawal, learned counsel for the petitioner and Shri N Naharoy, learned counsel representing the respondent.

(3.) A tender was floated by the Steel Authority of India Limited (SAIL) for various works. The respondent herein, on proving the credentials, came to be identified by the SAIL as the successful bidder and was awarded contract for "Hiring of HEMM for Desilting of Iron Ore Slime at Hitskasa Tailing Dam and transportation to the dumping area at Dalli Mech. Mines (Phase IV) for Bhilai Steel Plant" (for short, 'the work').