GAIKHONLUNG PANMEI Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Gunedhor, learned counsel appearing for the petitioner and Mr. W. Darakishwor, learned senior panel counsel appearing for the respondents.

(2.) The legal question which has arisen is whether, upon there being a material non-disclosure or a material concealment, the forfeiture clause under Clause No. 13 of the General Information to tenderer can be invoked thereby resulting in issuance of the impugned order.

(3.) The relevant facts of the present case in a nutshell is that the FCI issued a notice dtd. 21/2/2020 inviting E-Tenders from eligible and interested contractors for appointment of contractor for transportation of food grains and alike materials, etc, from FSD/CWC, Dimapur to FSDBishnupur for a period of two years.