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M/s. Pragati Constructions vs State Of Odisha & Others

Orissa High Court · Decided on 4 April 2023 · Citation: (2023) 04 OHC CK 0038

HON’BLE JUDGES
Dr. B.R. Sarangi, J · M.S. Raman, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.9482 Of 2023
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Judgment

15 paragraphs · 352 words
1.

This matter is taken up through hybrid mode.

2.

Heard.

3.

The present writ petition has been filed with the following prayer:-

“The petitioner, therefore, pray that this Hon’ble Court may graciously be pleased to admit this writ petition, issue Rule Nisi calling upon the Opp. Parties to show cause:

(a) As to why the letter vide Annexure-4 rejecting the technical bid of Petitioner shall not be quashed and to consider the petitioner’s bid as qualified; and

(b) As to why the selection of opposite party No.5’s bid as qualified shall not be quashed;

(c) As to why the petitioner’s bid shall not be considered to be qualified and its financial bid should not be opened along with others; and

And to pass such other order or orders as this Hon’ble Court deem fit and proper;

If, the Opp. Parties do not show cause or show insufficient cause, this Hon’ble Court be pleased to make the said RULE absolute by way of issuance of appropriate writ or writs, order or orders in the facts and circumstances of the present case;

And pass such other order or orders as this Hon’ble Court deem fit and proper in the facts and circumstances of the case;

And for this act of your honour’s kindness, the petitioner as in duty bound, shall ever pray.”

4.

In course of hearing, learned senior counsel appearing for the petitioner states that highlighting its grievances, the Petitioner has made a letter/representation to Opposite Party No.3 vide Annexure-5 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5.

As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing Opposite Party No.3 to consider the letter/representation filed by the petitioner vide Annexure-5, and pass appropriate order in accordance with law within a period of four weeks from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

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