(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioner; Shri S. Suresh, learned ASG appearing for the respondent Nos.1 and 2 and Shri Abir Phukan, learned counsel appearing for the respondent Nos. 3 and 4.
(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letters dated 21.12.2018 and 24.12.2018 and also to direct the respondent No.1 to cause investigation into the practical viability of the DPR prepared by respondent No.3 for execution of the project.
(3.) Facts and circumstances of the case as narrated in the writ petition, are that the Union of India issued a Notification 03.04.2017 inviting tenders from eligible contractors for construction of 69 bridges, along with approach roads, on the Tamu-Kyigone-Kalewa road section, from Km. 149.700 to Trilateral Highway, in Myanmar. After the bids were opened, an agreement dated 08.11.2017 was entered into between the Ministry of External Affairs represented by its Joint Secretary (DPA-III) and M/S NCSL- MTDC JV(M/S Niraj Cement Structurals Ltd. in JV with M/s Manipur Tribal Development Corporation Ltd) through its authorized signatories. A letter of acceptance was issued to the petitioner on 16.10.2018 for a contract price of Rs.293,93,55,588/- (Rupees two hundred ninety three crores ninety three lakhs fifty-five thousand five hundred eighty eight only).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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