BHUSHAN PHARMACEUTICALS PVT. LTD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge raised by the Petitioner-Company is against the rejection of the technical bid of the Petitioner for non-submission of the audit report / balance sheets.

(2.) The crux of the contentions raised is that the Petitioner had submitted copies of the relevant reports/documents by 'hand delivery' on 10.10.2019 in respect of the supply of medicines in the Ayurveda segment as well as Unani segment. When the Respondent-Corporation has accepted the said documents and has issued the work order in respect of supply of Unani medicines, the bids in respect of the supply of Ayurveda medicines have been rejected, taking a paradoxical stand that no documents have been submitted by the Petitioner. Hence the challenge.

(3.) Heard Mr. Kishore Bhaduri, the learned counsel appearing for the Petitioner as well as Mr. Animesh Tiwari, the learned counsel appearing for the Respondent-Corporation; besides Mr. Sudeep Agrawal, the learned Deputy Advocate General for the Respondent-State.