HEC INFRA PROJECTS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, an Organization duly classified to be MSE under the provisions of Micro Small and Medium Enterprises Development Act , 2006, (hereinafter referred to as 'the Act' for short) and tenderer in tender proceeding pursuant to notice inviting tender dated 19.5.2017 for the work of design, detailed Engineering, Soil Investigation, Procurement, Supply, Manufacture, Fabrication, Inspection & Expediting, Third Party Inspection, Carrying out Route Surveys, Statutory clearances., Transportation of All Equipment/ Materials, Management, Construction, Assembly, Installation, Testing, Pre-commissioning, Commissioning and Handing Over of 220 KV Infrastructure facilities inside battery limit area of Gujarat Refinery on Single Point Responsibility (LSTK) basis (hereinafter referred to as 'the work), has taken out this petition with following prayers :

(2.) This Court on 30.11.2017, after hearing the counsel for the petitioner issued notice and restrained the respondent no. 2 from issuing any letter of acceptance, if not issued till the date and in case if issued,making it subject to result of this petition, made the notice returnable on 11.12.2017.

(3.) The respondent no. 2 has taken out an application being Civil Application No. 17070 of 2017 for vacating / modification of the order. Accordingly, both the matters have heard together as there is reply filed by both the respondents in main matter.