COMT-SKC Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. A. Gautam, learned counsel for the petitioner. Also heard Mr. G. Goswami, learned Standing Counsel, N.F. Railway and Mr. A. K. Dutta, learned Central Government Standing Counsel for the respondents.

(2.) By filing this writ petition, the petitioner has put to challenge the notice dt. 9/4/2025, issued by the respondent No. 3, Chief Engineer/CON, Northeast Frontier Railway (Construction), Guwahati, proposing termination of the contract dt. 7/4/2025; the termination notice dtd. 5/5/2025, whereby the said contract agreement dtd. 7/4/2025 has been terminated; and also for a direction to allow the petitioner to continue the execution of work allotted under the contract agreement dtd. 7/4/2025, pursuant to NIT (RFP) dtd. 27/6/2024 for development of Sairang Railway Station on Engineering, Procurement and Construction ('EPC', for short) mode.

(3.) The petitioner is a Joint Venture having its Office at Gurgaon, Haryana, constituted between M/s COMT Constructions Private Limited, having its registered Office at Vani Vihar, Uttam Nagar, New Delhi, and M/s S.K. Construction, having its Office at Imphal, Manipur. It is registered under the Partnership act, 1932. The constituent partners, M/s COMT Constructions Private Limited and M/s S. K. Construction, jointly participated in the tender process undertaken by the respondent No. 3 for the development of Sairang Railway Station, Mizoram on EPC mode.