PARVEEN ROADWAYS, TRANSPORTERS AND HANDLING CONTRACTORS Vs. DEPUTY CHIEF MECHANICAL ENGINEER/FUR DIVISION, INTEGRAL COACH FACTORY

JUDGEMENT

(1.) Instant writ petition pertains to 'Tender No. 2019499210169, dated 16.03.2020, File No. MFPL/187/260 for work described as 'Service contract for Comprehensive House Keeping of Furnishing Factory premises at estimated value of Rs. 16,44,09,287/-' (hereinafter 'said tender' for the sake of brevity, convenience and clarity).

(2.) Said tender is a e-tender and as per the original notification, time of closing of submission of e-tender and time of opening of e-tender are 14.45 hours and 15.00 hours respectively, on 06.04.2020.

(3.) Writ petitioner, who is aspiring to bid qua said tender has sent two representations, one dated 18.03.2020 (hereinafter 'first representation' for convenience) and another dated 21.03.2020 (hereinafter 'second representation' for brevity and clarity) wherein writ petitioner has inter-alia sought for modification of certain tender conditions qua said tender. To be noted, first representation and second representation are at pages 99 and page after 105 in the typed set of papers placed before me.