S.P. SINGLA CONSTRUCTIONS PVT. LTD. A REGISTERED COMPANY UNDER THE COMPANIES ACT THROUGH MR. S.P. SINGLA AND MR. S.P. SINGLA MANAGING DIRECTOR Vs. UNION OF INDIA (UOI) THROUGH ITS SECRETARY MINISTRY OF RAILWAYS AND ORS.

JUDGEMENT

(1.) SOMETIME in November, 2007 Respondents No. 1 to 4 (East Central Railways) issued a tender bearing No. 116 of 2007 -08 in a two packet system. The date of opening the tender was 21st November, 2007 and the description of the work was "Construction of foundation and sub -structure of four additional wells (P27 to P30) on north end and both abutments on pile foundation in connection with construction of Rail cum Road Bridge at Munger".

(2.) THE Petitioners (Singla Constructions) responded to the tender by putting in its bid by a letter dated 21st November, 2007. Along with the letter, Singla Constructions forwarded a demand draft of Rs. 25,000/ - towards tender fee and made an earnest money deposit of Rs. 18,73,830/ -.

(3.) YOU are requested to contact Dy. CE/C/IGB/Munger for further instructions in connection with the above and also start the work within 15 days from the date of issue of this letter of acceptance of the tender failing which full value of earnest money will be forfeited & contract terminated in terms of Clause 3 of Chapter -IV "Special conditions of the contract (General).