SUPREME INFRASTRUCTURE INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner (Supreme Infrastructure India Limited) has impugned the letter dated 07.11.2014 issued by the respondent No. 2 rejecting the eligibility bid of the petitioner and for a direction to consider the bid of the petitioner for the project "Construction of Additional office Complex for the Supreme Court of India adjoining Pragati Maidan, New Delhi : Package -III plus balance work of package -I: Building work including balance work of RCC structure and basement, finishing work, internal and external Services (civil) and External development work (civil)".

(2.) AS per the petitioner, the respondent No. 2 in 2012 had floated a tender for construction of additional office complex for Supreme Court of India. The Petitioner was awarded the contract in October 2012. In July, 2014 on account of various issues the contract was terminated.

(3.) THE respondent No. 2 floated the above tender and the petitioner submitted a bid on 21.10.2014. By the impugned letter dated 07.11.2014, the respondent No.2 has rejected the bid of the petitioner due to the following reasons: -