SHRISTI DEVELOPERS PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the matters have come up for Admission (Fast Track).

(2.) Petitioner in the present case is praying for the following reliefs:-

(3.) I.A. No.1 of 2019 in CWJC No. 3003 of 2019 has been filed on behalf of one Amahara Construction Private Limited through its Managing Director Rakesh Kumar for impleadment as intervenor-respondent in the present writ application. The intervenor was declared qualified at the technical bid stage in respect of the work in question. In another tender for package no. 41A and 41B under New Capital Road Division, RCD, Patna for similar nature of work the petitioner was declared lowest tenderer (L-1). Package No. 41A and 41B is subject matter of dispute in C.W.J.C. No. 3649/2019, in the said writ application also an Interlocutory Application has been filed seeking impleadment. I.A. No. 2 of 2019 has been filed by the contractor who has been declared L-1 in respect of the tender under challenge in CWJC No. 3003 of 2019. In both the writ applications for similar reason both the intervenors have sought their impleadment.