LUDHIANA DHANBAD ROADWAYS Vs. OIL & NATURAL GAS LIMITED
LAWS(JHAR)-2019-12-55
HIGH COURT OF JHARKHAND
Decided on December 05,2019

Ludhiana Dhanbad Roadways Appellant
VERSUS
Oil And Natural Gas Limited Respondents

JUDGEMENT

- (1.) Heard Mr. Navnit Prakash, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Pandey Neeraj Rai, counsel appearing on behalf of the respondent.
(3.) Counsel for the petitioner submits that the respondent had invited tender bearing tender no. W36AC16003 for Hiring of Heavy Vehicles (Minimum 20 MT Trailer and 9 MT Truck) on need and call basis for a period of three years for CBM Asset, Bokaro. The petitioner participated in the tender and bid of the petitioner was accepted and subsequently the agreement between the parties was executed on 25. 05. 2017 for the required services. Copy of the contract is contained in Annexure-1 to this petition. Learned counsel further submits that the respondent company in the month of March, 2018 issued various work orders bearing no. BKRO/CBM/LOG/HV-LDR/WO/2017 18/77, 83, 84,88, 91, 92, 94 and 95 for deployment of trucks and/or trailers for transportation of materials of Respondent company from the reporting place to the releasing point as provided in the said work orders. ;


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