ANSHUMAN SHUKLA Vs. STATE OF M.P

JUDGEMENT

(1.) This First Appeal has been filed on behalf of the plaintiff/appellant under Sec. 96 of Code of Civil Procedure being aggrieved of judgment dtd. 21/8/1997 passed by learned 11th Additional District Judge, Jabalpur in RCS No. 592A/1994.

(2.) Appellant/plaintiffs contention is that notice inviting tender was issued by the Executive Engineer Public Works Department, Division No.2, Jabalpur for construction work at Government Engineering College, Jabalpur in which last date to submit bids was 7/10/1989. Thereafter, Superintending Engineer, Public Works Department (Building and Roads) Circle, Jabalpur had issued Memo No. 3169/G/39-46/89 dtd. 3/11/1989 to accept general conditions of tender. Thereafter plaintiff had participated in the meeting on 2/12/1989.

(3.) It is also not in dispute that a corrigendum was issued seeking amended offers to the original offer which were called vide notification dtd. 7/10/1989 and plaintiff/appellant had submitted his original bid on 16/11/1989 and revised bid on 21/12/1989. He had deposited a sum of Rs.22,800.00 as earnest money.