SUDHA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of the parties, the matter is heard finally.

(2.) THE petitioner is proprietor of M/s. Ayurvedic Health House, a small scale industry, engaged in manufacturing Ayurvedic, Siddha and Unani Drugs. THE respondents vide their notice of Annexure P-6, dated 5-2-2008, invited rates for the drugs from the manufacturers. THE rates were to be submitted in the "Rates Contract Form" (Annexure P-7). THE petitioner's offer for some medicines was confirmed by respondent No. 2 vide Annexure P-8, dated 26-5-2008. THE rates contract executed with the successful bidder is valid upto 31st March, 2009. Respondent No. 2, vide his order dated 3-6-2008, issued orders for supply of medicines as detailed in Paragraph 8.4 of the petition. THE supplies were to be made within a period of 45 days. THE petitioner, after manufacturing entire bulk of medicines, dispatched the ordered drugs to the respondents, however, the supplied drugs were not accepted by the respondents and the same were returned vide memo of Annexure P-10, dated 9-7-2008, informing the petitioner that the order dated 30th June, 2008 and 4th July, 2008, have already been cancelled vide order dated 1st July, 2008.

(3.) WE have heard learned Counsel for the parties.