Alok Mathur, J. - (1.) Heard Sri Pratish Kumar, learned counsel for the petitioners as well as learned Standing Counsel for respondent nos. 1 to 4.
(2.) In the light of the order proposed to be passed, service of notice upon respondent nos. 5, 6and 7 is dispensed with.
(3.) Learned counsel for the petitioners submitted that petitioners are Government Contractors and carry out constructions business for the State Government as well as Central Government. In pursuance of tender floated for constructions of Gorakhpur-Maharajganj Road, the petitioner firm participated and being the lowest bidder, was duly selected to execute the work. It is further submitted that the work was to be completed within a period of nine months', but due to several problems, the petitioner firm was not able to execute the assigned work within time and sought for extension of time period for completion of the work, but respondent nos. 3 and 4 did not provide any extension and finally the security deposited by the petitioners was forfeited.;