Dhirubhai Naranbhai Patel, J. - (1.) This Letters Patent Appeal has been preferred against an order of adjournment, passed by learned Single Judge in W.P.(C) No. 6000 of 2015 dated 15th December, 2015. The said order reads as under: "The respondent state is directed to file counter affidavit by 05.01.2016. List this case on 07.01.2016."
(2.) The appellant (original petitioner) is one of the bidders in the process of finalization of contract for "Improvement and Upgradation of Rangamati -Tikar -Hazam -Banta -Silli Road (MDR -025) (From Chainage 8.80+ Km to 46.37 Km, Length - 37.57 Km.)".
(3.) This Letters Patent Appeal has been preferred, mainly for the reason that after Notice Inviting Tender, which is having most important clause viz 2.2.8 of Request for Qualification for Engineering, Procurement and Construction of the aforesaid road, as argued out by the learned counsel repeatedly, the appellant had submitted its bid and though the order passed by the learned Single Judge appears to be one line order, nonetheless, as submitted by the learned counsel appearing for appellant (original petitioner), it shall affect the vital and valuable rights and will cause serious injustice to this appellant, because by virtue of an order, passed by the Principal Secretary Road Construction Department, Govt. of Jharkhand, Ranchi, dated 8th December, 2015, the technical bid of this appellant may be rejected, at the time of evaluation of technical bid, which may take place at any time, may be before 7th January, 2016 and, therefore, adjournment affects this appellant adversely.;