CHHATISGARH POWER & COAL BENEFICIATION LIMITED Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2016-10-1
HIGH COURT OF RAJASTHAN
Decided on October 04,2016

Chhatisgarh Power And Coal Beneficiation Limited Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Chhabra Thermal Power Station is situated near Village Choki Motipura, Tehsil Chhabra, District Baran on Bina -Kota Line, West -Central Railway.
(2.) Rajasthan Vidhyut Utpadan Nigam Ltd. (hereinafter called as 'RVUN'), floated tender (Annexure -P/17) for supply of 2.0 Lac MT per month of Raw Coal and supply of washed coal to Chhabra Thermal Power Station. The scope of work included lifting/taking of delivery of raw coal from South Eastern Coalfields Limited (hereinafter called as 'SECL') on behalf of RVUN, transportation of raw coal from mines to washery, washing of raw coal to obtain specified parameters, transportation of washed coal to nearest railway siding, loading into wagons for dispatch to the Chhabra Power Station on completing all documentation as required by coal company, Railways and RVUN.
(3.) In the tender document (Annexure -P/17), the contract period specified is for five years from the commencement of the work subject to ascertainment of satisfactory performance every year.;


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