- (1.) Leave granted.
(2.) This Civil Appeal is directed against the impugned judgment and order dated 14.02.2013 passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 7993/2012 whereby it has set aside the decision of the appellant- Corporation, dated 30.11.2012, regarding cancellation of the earlier tender notice whereunder both the respondents were declared successful and it has also quashed the appellant-Corporation's subsequent e-tender process carried out in pursuance of tender notice No. 24 dated 13.12.2012. Further, the High Court has directed the appellant-Corporation to process the bids submitted by both the respondents in accordance with law in pursuance of the Notice Inviting Tender No. 21 dated 15.11.2012. The correctness of impugned judgment and order is challenged in this appeal as the appellant- Corporation is aggrieved of the said judgment and order of the High Court.
(3.) The necessary brief facts are stated hereunder to appreciate the rival legal contentions urged on behalf of the parties: The appellant is South Delhi Municipal Corporation and respondents are registered civil contractors with the appellant authorities and stated to have executed several works of the Corporation in the past. The appellant- Corporation in its area invited tenders relating to 26 works to be executed against NIT No. 21/EE(MZ-WZ)-II/TC/2012-2013 dated 15.11.2012. The last date for bid preparation and its submission was 26.11.2012 upto 3.00 PM and the opening of the financial bids was scheduled on 28.11.2012, but the date was extended to 29.11.2012 as 28.11.2012 was declared holiday on account of 'Guru Nanak Birthday'.;