- (1.) Heard learned counsel for the petitioner appellant, learned A.G. for the State as also learned counsel for the respondent No. 5.
(2.) The petitioner appellant is aggrieved by the Judgment dated 10.8.2017 passed by the Hon'ble Single Judge in W.P.(C) No. 3103 of 2017, whereby the writ application filed by the petitioner appellant for quashing the decision of the Tender Committee dated 25.5.2017, as contained in Memo No. 2929(S) WE dated 29.5.2017, declaring the technical bid of the petitioner appellant as non-responsive, which related to widening and strengthening of Bundu Sonahatu-Jamudag-Jariya Road (MDR-026) from Km. 0.00 to 30.005, was dismissed by the Hon'ble Single Judge.
(3.) Today this case is listed for orders on two interlocutory applications, but after hearing the parties, we are disposing of the entire Letters Patent Appeal.;