SRISHAILA CONSTRUCTIONS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Ia No: CAN 1 of 2020 (Old No: CAN 4887 of 2020) is disposed of in view of the urgency involved and the matter is taken up for hearing.

(2.) At the outset, it may be recorded that, in compliance with this court's order dated January 20, 2021, a report was given by the concerned Section on January 29, 2021 stating that no affidavit-in-opposition and reply appears to have been filed by the advocates for the parties. However, subsequently it was detected, upon consultation with the Registrar of the Port Blair Circuit Bench of this Court, that an affidavit-in-opposition was filed in the form of a 'Report' on behalf of the respondent nos. 1 to 4. However, no affidavit-in-reply could be traced to have been filed.

(3.) The short contention raised by the petitioner is that the private respondent ought not to have been permitted in the second tender issued by the respondent-authorities in the matter of construction of Eastern side jetty on bored pile foundation at Kadamath Island in the Andamans.