NAGARJUNA CONSTRUCTION COMPANY LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS Letters Patent Appeal is directed against order dated 28.9.2007 passed by a learned Single Judge of this Court in C.W.J.C. No. 12188 of 2007, whereby and whereunder the writ application was dismissed.

(3.) THE writ petitioner -appellant has alleged that the bid of BSCC was accepted and work order was allotted to it by the tender committee in breach of terms of NIT No. 2, and, therefore, prayed that the BSCC be restrained from sub -letting the allotted project work to anyone.