M/S. RAIGANJ CONSUMER FORUM Vs. UNION OF INDIA AND ORS.
LAWS(SC)-2018-4-205
SUPREME COURT OF INDIA
Decided on April 11,2018

M/S. Raiganj Consumer Forum Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) Of the several offers today among those present, the best offer, which is made in Court, has reached upto Rs. 721 Crores, from M/s. Hawk Capital Pvt. Ltd. We direct the abovementioned company to deposit the said amount of Rs. 721,00,000,00/- (Rupees Seven Hundred and Twenty One Crores) before this Court or furnish Bank Guarantee to the said amount within a period of three weeks from today.
(2.) We make it clear that if anybody else is still interested in participating in the bid, they are free to deposit the said amount of Rs. 721 Crores or furnish bank guarantee before 02.05.2018, without prejudice to their contentions before this Court and the final bid will take place on 02.05.2018 in the Court.
(3.) Needless to say that none other than those who have deposited/furnished bank guarantee for the said amount of Rs. 721 Crores in the name of Registrar, Supreme Court of India before 02.05.2018 shall be permitted to participate in the bid.;


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