DEBANGSU BASAK,J. - (1.) The petitioner has assailed notices dated April 22, 2020, August 19, 2020 and December 2, 2020 issued by the respondent and has sought an order directing the respondent to deposit a sum of Rs. 60,12,579/- with the Registrar, Original Side or to furnish security for the value thereof, by this application.
(2.) Learned Advocate appearing for the petitioner has submitted that, the petitioner participated in a tender of the respondent. The respondent had issued a notice inviting tender dated October 10, 2020 for construction of Fish Marketing Complex at Nalban Fisheries Project. The petitioner had participated in such e-tender. Upon the technical and the financial bids being opened and evaluated, the respondent declared the petitioner as the lowest bidder. The respondent had issued a letter of acceptance dated December 10, 2018 for the construction of Fish Marketing Complex at Nalban Fisheries Project. The parties had entered into and executed a formal agreement. According to the learned Advocate for the petitioner, the respondent did not make over a copy of the formal agreement to the petitioner despite repeated requests and demands.
(3.) Learned Advocate appearing for the petitioner has submitted that, the respondent could not provide unhindered worksite to the petitioner till middle of March, 2019, despite issuing work order on December 18, 2018. The petitioner could commence work from the middle of March, 2019. The petitioner had completed the RCC casting upto the first floor by September 19, 2019. The petitioner had completed 90% of brick work and plastering work. He has submitted that, despite the petitioner asking the respondent for itemized bill of quantity for electrical and sanitary/plumbing work, in order to procure the materials and executed the work, the same was not provided to the petitioner till May 13, 2020. However, the respondent did not provide the lay out plan for installation of the same. Therefore, the petitioner could not procure the materials and start installation work. He has referred to the correspondence exchanged in this regard between the parties.;