M/S D.G.NAKRANI Vs. SMIMER HOSPITAL

JUDGEMENT

(1.) RULE. Learned advocate Mr.Kaushal D. Pandya waives service of notice of Rule on behalf of respondent No.1 and learned Assistant Government Pleader Ms.Shruti Dhruve waives service of notice of Rule on behalf of respondent Nos.2 and 3.

(2.) In the present writ petition, the petitioner-firm has assailed Resolution No.804 of 2025 dtd. 19/4/2025 of respondent No.2 - Surat Municipal Corporation, debarring the petitioner along with forfeiture of EMD and also registering a criminal offence for filing a false affidavit in the tender process.

(3.) Respondent No.2 - Corporation, by way of Online Tender Notice No.09/2022-23, invited bids for providing sanitation services at respondent No.1 - SMIMER Hospital. The petitioner submitted its bid and duly participated in the tender process, and upon successful evaluation of both technical and financial bids, the petitioner was declared successful, having emerged as L1 (lowest) tenderer. Accordingly, in the meeting of the Administrative Committee of respondent No.2 held on 17/4/2023, it was decided that the work order, as per the terms and conditions of the tender document, would be allotted in favour of the petitioner.