(1.) The present Writ Appeal has been preferred against the Judgment and Order dated 17.3.2005 passed by learned single Judge in WP(C) No. 9487/2004, whereby, the decision as well as the decision making process of Tender Committee leading to issuance of letter dated 1.11.2004 (Annexure-C to the writ petition), the notice dated 8.11.2004 (Annexure-D to the writ petition) canceling the tender of the writ petitioner and the Press Notice dated 14.12.2004 (Annexure-E to the writ petition) in respect of re-tendering were set aside and the authorities were directed to proceed with the tender process in respect of the tenders for three bridge projects only on the basis that the respondent herein / the writ petitioner was the lowest tenderer.
(2.) We have heard Mr. K.N. Choudhury, learned Addl. Advocate General, Assam, assisted by Mr. I Choudhury, learned Standing Counsel for the Public Works Department and Mr. P. K. Goswami, learned Senior counsel for the respondent herein/writ petitioner assisted by Mr. S. Sarma, Mr. J. Deka, Ms. B. Sarma and Mr. A. Tiwari, learned Advocates.
(3.) The brief facts necessary for adjudication of the present writ appeal are as un'der:
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN