TARMAC Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER is a joint venture enterprise engaged in construction, operation and maintenance of potable water systems, waste water systems, Water Treatment Plants, Pumping Stations, roads, bridges and other like project. Respondent is a society registered under J & K Societies Registration Act, wholly owned by State Government and respondent No. 3 is its Project Manager.

(2.) PETITIONER responded to a tender notice floated by respondent No. 3 on 20th December 2013, whereby offers were invited from the interested parties for, Providing, laying joint testing and commissioning of raw water pipeline, from Higher reaches of Dood Ganga Nallah to Kralipora water Treatment Plant.

(3.) IN terms of Tender Notice, Offers/Bids were to be delivered on or before 1500 hours on 28th January 2014 together with the bid security. Pre bidding meeting was to be held on 10th January 2014, and a site visit conducted on the same date. Technical bids, as per tenderer notice, were to be opened on 28th January 2014 and the financial bids on 20th March 2014.