(1.) Petitioner-M/s. SS Construction Company has invoked the extra ordinary jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive reliefs:
(2.) Factual position, as pleaded, in the writ petition, is that the petitioner-firm is a Government Contractor in Himachal Pradesh.
(3.) Respondents No. 2 to 4 had uploaded the Standard Bidding Document for the construction of road in M/T on link road Saily to Handola via Kamoon Pattian and construction of link road Saili to Mahadev mandir via GPS Laubowal from 0/0 to 14/640 (SH: Formation Cutting, CWO retaining wall, Wire crate, CS works CC pavement, P/L GCB, WMM, M/T Road side drain, parapets, P/F km stone and sign board in Km 0/000 to 14/640) under NABARD RIDF/XXVII.
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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