KUNAL INFRASTRUCTURE COMPANY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the communication dtd. 13/12/2021, whereby the respondents have asked the petitioner to deposit a sum of Rs.1,18,93,454.00 as additional performance security because petitioner's bid was unbalanced.

(2.) Mr. Pankaj Mehta, learned counsel for the petitioner submits that the issued involved in the present writ petition is squarely covered, in petitioner's favour, by the judgment dtd. 28/1/2022, passed by this Court in a bunch of writ petitions led by S.B.Civil Writ Petition No.9620/2021 : M/s. Shera Ram Choudhary Vs. State of Rajasthan & Ors.

(3.) Mr. Piyush Bhandari associate to Mr. Sunil Beniwal, AAG is not in a position to dispute the aforesaid position of facts and law. He, however, submits that the petitioner had furnished an undertaking to abide by the terms and conditions of NIT.