R.D. CONSTRUCTION Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Prateek Sharma, learned counsel for the petitioner. Also heard Mr. Vikram Sharma, learned counsel for the respondent Nos. 1 and 2, Mr. Shashank Thakur, learned counsel for the respondents Nos. 3 to 5 as well as Mr. Sharda Mishra, learned counsel for the respondent No. 6.

(2.) By this writ petition, the petitioner, which is a partnership firm, has prayed for setting aside (i) the order dtd. 3/8/2021 (Annexure P/2) whereby the technical bid of the petitioner was held to be non-responsive, (ii) opening of the financial bid on 16/9/2021 as well as (iii) all further proceedings on the basis of opening of the financial bid. Prayer is also made to direct the respondents to open the financial bid of the petitioner declaring him eligible in the technical bid.

(3.) This Court, by order dtd. 8/10/2021 had issued an order of status quo as it existed on that date in respect of the subject tender process till the next date of hearing which was fixed on 28/10/2021. The said interim order is subsisting as on date as the same has been extended from time to time.