REGENT COMPUTRONICS PVT. LTD.

Nakul Chauhan Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

LAXMIKANT VS. SATYAWAN [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]
RAJASTHAN HOUSING BOARD VS. G S INVESTMENTS [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY VS. ASSOCIATION OF MANAGEMENT STUDIES [REFERRED TO]
U.P. AVAS EVAM VS. OM PRAKASH SHARMA [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]
RISHI KIRAN LOGISTICS PVT. LTD. VS. BOARD OF TRUSTEES OF KANDLA PORT TRUST [REFERRED TO]
STATE OF UTTAR PRADESH & ANR. VS. M/S. AL FAHEEM MEETEX PRIVATE LTD. & ANR. [REFERRED TO]
STATE OF JHARKHAND & ORS. VS. M/S CWE-SOMA CONSORTIUM [REFERRED TO]
SILPPI CONSTRUCTIONS CONTRACTORS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) All these writ petitions are being decided by a common judgment due to identical questions of law and facts involved therein.

(2.) The common issue involved in all the cases is, whether the respondents could justifiably recall and cancel the tenders for the reasons which were not part of the terms and conditions of Notice Inviting Tenders (for short, "NIT").

(3.) In CWP No. 4954 of 2021, the NIT was issued for construction of link Road from Siyasu to Morar KM 00 to 3/500. In CWP No. 4370 of 2021, the NIT was for metalling and tarring on Maryog- Lana-Ravana road Km 0/00 to 20/265 and the NIT in CWP No. 4371 of 2021, was for metalling and tarring on Kawal Bandli Tharu road Km 0/02 to 5/600,

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NAKUL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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