BANSAL LIFE SCIENCES LTD. Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance is against the termination of the contract awarded to the petitioner as per Annexure P1 dated 19.07.2019 with regard to supply of medical equipment/accessories, which is stated as arbitrary.

(2.) Heard Shri Kishore Bhaduri, learned counsel for the petitioner, Shri CJK Rao, learned counsel appearing for the Chhattisgarh Medical Rs. Services Corporation Limited and Shri Sidharth Dubey, learned Deputy Government Advocate for the State.

(3.) Normally, this Court will not interfere with matters in relation to contract, invoking the discretionary jurisdiction under Article 226 of the Constitution of India, in view of the settled position of law as declared by the Apex Court. The role of this Court is only to asses the "decision making process" and we find it appropriate to exercise the said jurisdiction to the above limited extent.