GB LOGISTICS COMMERCE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. K. Goswami, the learned Senior Counsel assisted by Mr. B. P. Borah, the learned counsel appearing on behalf of the Petitioner. Mr. K. Gogoi, the learned counsel appears on behalf of the Union of India; Mr. B. K. Singh, the learned counsel appears on behalf of the Respondent Nos.2 to 6 and Mr. M. Smith, the learned counsel appears on behalf of the Respondent No.7.

(2.) The Petitioner herein which is a Company registered under the provisions of the Companies Act, 2013 has assailed the order dtd. 23/2/2026 issued by the Respondent No.3. The Petitioner has also assailed the consequential actions taken on the basis of the impugned order dtd. 23/2/2026 whereby the part of the Security Deposit so submitted on 23/12/2025 was forfeited and the remaining part which relates to a Bank Guarantee of Rs.70,65,000.00 was invoked and the amount appropriated by the Respondents. Additionally, the Petitioner had assailed the issuance of the Notice Inviting Tender dt. 5/3/2026.

(3.) A Notice Inviting E-Tender dtd. 29/8/2025 was issued by the Respondent No.3 inviting bids from eligible contractors for Road Transport Contract for transportation of goods from Ex-RH Salchapara to FSD Badarpurghat via weighbridge having an estimated value of Rs.4,83,00,000.00.