P. Sathasivam, J. - (1.) Industrial Development Corporation of Orissa, Ltd. (in short 'IDCOL') filed the above application in Civil Appeal Nos. 671-673 of 2006, disposed of on 04.02.2008, praying for extension of time by another two months for complying with the directions contained in the Judgment.
(2.) In the said application, after quoting the operative portion of the judgment dated 04.02.2008, the applicant has stated that pursuant to the said directions, the Board of Directors of IDCOL constituted a Committee to consider the bids of the respondents and the State Government approved the constitution of the Committee on 21.05.2008. The Committee consists of: (i) Managing Director, IDCOL. (ii) Director of Mines, Government of Orissa, Bhubneswar. (iii) Regional Controller of Mines, Indian Bureau of Mines, Government of India, Bhubneswar. (iv) Additional Secretary to Government, Finance Department, Bhubneswar. (v) Additional Secretary to Government, Law Department, Bhubneswar. (vi) Representative of Institute of Minerals & Materials Technology, Bhubneswar. (vii) General Manager Mines, IDCOL. (viii) Deputy General manager (Finance), IDCOL. (ix) The Company Secretary, IDCOL.
(3.) It is the case of the applicant that as per the directions of this Court, the concerned bidders/respondents have already submitted their revised financial bids within time. By order dated 17.06.2008, this Court extended the time till 15.09.2008 for complying with the directions of this Court. The applicant enumerated various steps that were taken after the said order till the date of filing of the present application. By pointing out those steps/deliberations, the applicant has prayed for extension of time by another two months.;