LANCO INFRATECH LTD Vs. MORMUGAO PORT TRUST

JUDGEMENT

(1.) Heard.

(2.) Rule, returnable forthwith. By consent of parties, the petition is taken up for hearing and final disposal at the admission stage itself.

(3.) Mormugao Port Trust, a Trust constituted and incorporated under the Major Port Trust Act, 1963, issued a global tender notice, on its website, inviting tenders from interested parties in accordance with Request for Qualification (hereinafter referred to as "RFQ"), in order to shortlist competent bidders for developing a Coal Import Terminal at Port of Mormugao, Goa on design, build, operate and transfer (DBOT) basis. Originally, the project cost was estimated at Rs. 170 crores which was subsequently increased to Rs. 332 crores.