(1.) Heard Mr. P. Mehta, learned counsel for the petitioner. Also heard Mr. A. Dasgupta, learned senior counsel assisted by Mr. G. Goswami, learned counsel for the respondent NF Railway.
(2.) Challenge made in this writ petition is to the termination notice dtd. 17/12/2020 issued by the Chief Engineer/Con-4, NF Railway, Maligaon, by which, the contract (LOA) is terminated and forfeited the Earnest Money Deposit, Bank Guarantee and Performance Guarantee to the tune of Rs.3,08,93,889.65 (Rupees three crores eight lakhs nine-three thousand eight hundred and eighty nine rupees sixty-five paise) and debarring the petitioner from participation in any and all tenders and doing business for 5 (five) years.
(3.) The petitioner is a registered partnership firm and claims to be involved in the execution of government infrastructure projects for the last forty years and is an active participants of various tenders issued by different authorities, particularly, in the Northeastern States and also successfully executed several government projects.
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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