SORATH BUILDERS Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) RULE. Learned advocate Mr. Y. F. Mehta appears for and waives service of notice of rule on behalf of the respondent.

(2.) THE petitioner has filed this petition under Article 226 of the Constitution to challenge the order of the respondent No. 1-Ahmedabad Municipal Corporation (hereinafter referred to as "the Corporation") in not opening the price bid submitted by the petitioner-contractor.

(3.) IN response to the tender notice No. 03/2009-10, the petitioner had submitted tender for construction of underground water supply at various places within the city of Ahmedabad. The petitioner was technically qualified, however, price bid submitted by the petitioner has not been opened in view of the arbitration proceeding pending in respect of earlier contract awarded in the year 1999. According to the respondent, the petitioner was alloted similar contract which was not carried out. Instead, he has invoked arbitration clause for recovery of his alleged dues.