AMAR NATH SAH Vs. UNION OF INDIA
LAWS(CAL)-2021-1-21
HIGH COURT OF CALCUTTA
Decided on January 11,2021

Amar Nath Sah Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Sabyasachi Bhattacharyya,J. - (1.) Can 1 of 2020 is allowed in view of the urgency involved and WPA No. 22279 of 2019 itself is taken up for hearing.
(2.) The petitioner is a civil contractor enlisted as Class "D" contractor since 2010 under the respondent authorities and runs a sole proprietorship business under the name and style of "Sri Amar Nath Sah". Such enlistment has been renewed from time to time, lastly up to December 31, 2020.
(3.) Respondent no. 6 issued a Notice Inviting Tender (NIT) in September, 2019 for repair/replacement of internal electrification and other allied works for OTM and MD ACCN at west side of Lehl Marg under GE (S) Binnaguri. The petitioner participated therein and its technical bid was accepted on October 4, 2019. The respondent authorities opened the financial bid of the petitioner on October 10, 2019.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.