GVPR-DARA JV 8-2-273/82/A Vs. STATE OF RAJASTHAN AND ORS.
LAWS(RAJ)-2016-2-17
HIGH COURT OF RAJASTHAN
Decided on February 02,2016

Gvpr -Dara Jv 8 -2 -273/82/A Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

Pratap Krishna Lohra, J. - (1.) Both these writ petitions are founded on almost identical facts and the questions of law involved therein are also common, therefore, both are heard together and disposed of by this common order.
(2.) For convenience, pleadings of rival parties as incorporated in S.B. Civil Writ Petition No. 9188/2015 shall be referred herein.
(3.) Succinctly stated the facts of the case are that petitioner a Joint Venture Company (for short 'JV') having M/s. GVPR Engineers Limited with its Registered Office at Hyderabad as first party and M/s. DARA Construction, an incorporated company having its Registered Office at Jodhpur as second party entered into a Memorandum of Understanding for Joint Venture with effect from 03.07.2015 (Annex. 1). The requisite terms and conditions for joint venture agreement are incorporated in the Memorandum of Understanding. In order to show the relative status of both the parties of JV, it is averred in the writ petition that both are registered as 'AA' Class Contractors with the respondent -Department with first party being registered as 'AA' Class Contractors vide order dated 02.07.2015 and the second party with effect from 03.11.2006 respectively. The renewal of registration of the second party as 'AA' Class Contractor vide order dated 23.04.2015 is also placed on record. Stressing the status and enlistment as 'AA' Class Contractor with the respondent -department of both the partners, a positive assertion is made in the writ petition that JV is fully eligible to participate in the bidding process issued by the respondent -department. The third respondent vide its communication dated 21.04.2015 addressed to the Director, Directorate of Information and Public Relation (DIPR), Jaipur requested to arrange for publication/advertisement of NIT -1 & 2/15 -16 in one leading regional daily newspaper, two State level leading daily newspaper, two all India level daily newspaper including financial publication and any trade general specialisation of publication of NITs and further requested to upload the soft copy of NIT on the official website;


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