INDERJIT MEHTA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition seeking quashing of the notice dated 17.03.2015 directing re-tendering of the tender and for a direction to the respondents to declare the petitioner as L-1.

(2.) In October 2013, the respondent no. 2 had invited a tender for Completion of Balance works for Construction of Dwelling Units including Allied Services for Officers, JCOs/ORs at Kirkee (Army).

(3.) On 11.07.2014 in the first call of tender received by respondent no. 2, the rate quoted by the petitioner was the lowest at Rs. 172,96,22,487.35. The respondent no. 2, however, informed the petitioner that the rate quoted by him was on the higher side and as such, the respondent decided to go for retendering.