ROYAL INFRACONSTRU LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The instant petition is filed for the following reliefs:-

(3.) It is contended that initially after the withdrawal from the tender process because of the fault of one of the employee, the company instead of locking horns with the respondent, admitted the same and acceded to forfeiture of the earnest money and baning period which was for two years was subsequently reduced from two years to one year. It is the further contention that during the banning period the petitioner was also been able to participate in different tenders. Consequently, at the moment the petition has become infructous.