SHREEJIKRUPA PROJECT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Sourabh Dangi and Ms. Surya Kawalkar Dangi, learned counsel for the petitioner. Also heard Mr. Ramakant Mishra, learned Deputy Solicitor General, appearing for respondent Nos.1 and 6, Mr. Ashish Shrivastava, learned senior counsel, assisted by Mr. Rohishek Verma, learned counsel, appearing for respondent No.2 and Mr. R. K. Gupta, learned counsel, appearing for respondent No.5.

(2.) An agreement dtd. 22/1/2019 was executed between the petitioner and the respondent No.3, i.e. National Projects Construction Corporation Limited (NPCC) for construction of various building structures and external development at Guru Ghasidas Vishwavidyalaya, Bilaspur. Tender was called for on behalf of respondent No.2, i.e., Guru Ghasidas Vishwavidyalaya by respondent No.3 and the petitioner had emerged as the successful tenderer.

(3.) On 12/11/2022, the respondent No.3 issued a termination notice in connection with the aforesaid work requiring the petitioner to show cause within a period of two days as to why action to terminate the contract be not initiated against the petitioner keeping in view the non-performance and failure to stand by their own commitment.