SESA GOA LTD. Vs. IFCI LTD. AND ORS.

JUDGEMENT

(1.) WP(C) 396/2011 and CM 777/2011 (Stay)

(2.) THE matter was taken up today when learned senior counsel on instructions stated that the Petitioner has changed its mind and is willing to enhance its bid from Rs. 215 crores to Rs. 220 crores. Learned Counsel for Respondent No. 15 states that the said Respondent is not in a position to match the enhanced bid of the Petitioner.

(3.) NEEDLESS to say on the payment of the balance amount, necessary formalities for issuance of the sale certificate in favour of the Petitioner and handing over possession shall take place as per the terms and conditions of the tender.