KRISHNA FEVICONS (PVT.) LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel appearing for the petitioner, for Bihar State Construction Corporation Ltd. (hereinafter to be referred to as 'BSCC ') and the Advocate General appearing on behalf of the State.

(2.) AN intervention application being I.A. No. 5262 of 2007 has been filed on behalf of Nagarjuna Construction Company Ltd. for its impleadment as a party respondent and allow him to participate in the adjudication of principal issues involved in this writ application, as in the technical bid round of the notice inviting tender for restoration of Eastern Gandak Canal System Barrage and its appurtenants, Intervenor was the ony Company which was left in the contest, and subsequently his bid was rejected. Considering the fact that the intervenor has its own case against rejection of its claim and also that intervenor is supporting the case of the petitioner, it should file separate writ application for redressal of its grievance.

(3.) I .A. No. 5262 of 2007 is rejected.