LAWS(DLH)-2019-9-291

LLOYD INSULATIONS (INDIA) LTD Vs. RITES LIMITED

Decided On September 23, 2019
Lloyd Insulations (India) Ltd Appellant
V/S
RITES LIMITED Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) Respondent no.1 invited tenders through E-tendering system for 'Provision of Toilets in Circulating Area of Railway Stations all over India' (subject project), which were to be constructed in 16 different Railway zones across India. The estimated cost of the work was Rs.399.31 crores. The project was to be completed in 12 months from the 15th day of the issue of the letter of acceptance by respondent no.1. The first tender for the subject project was released by respondent no.1 in October, 2018 where only a single bid was received from respondent no.2 as the lead member of a joint venture. However, this tender was discharged by respondent no.1 on technical grounds.