Theme Engineering Services Pvt. Ltd vs National Highways Authority Of India

D.N.Patel, CJ

Proceedings in the matter have been conducted through video conferencing.

The original petitioner in W.P.(C) No.11167/2020 has filed this appeal being aggrieved and dissatisfied with the order dated 24th December, 2020,

passed by the learned Single Judge.

Learned counsel for the appellant submits that in the said writ petition, an order dated 17th December, 2020 was under challenge whereby the

present appellant (Original Petitioner) was debarred from bidding for the tenders advertised by NHAI, for a period of two years. It is submitted that

the said order has now been revised and a fresh order has been issued by the respondent on 12th January, 2021, which has been served upon the

Appellant today morning. By virtue of the revised order the period of debarment of the appellant has been reduced from two years to six months. It is

thus submitted by the learned Senior Counsel appearing for the appellant that suffice would it be if the appeal is disposed of granting liberty to the

appellant to challenge the revised order dated 12th January, 2021 along with the earlier order dated 17th December, 2020 and to raise, inter alia, all the

contentions raised in this appeal.

Having heard the learned Senior Counsels for the parties and looking to the facts and circumstances of the case, the present appeal is disposed of

granting liberty to the appellant to challenge the revised order dated 12th January, 2021 along with the earlier order dated 17th December, 2020 in

accordance with law, rules, regulations and Government policies applicable to the facts of the case. It is open to the appellant to raise, inter alia, all

grounds and contentions available to it while challenging the said order, including those raised in the present appeal.

All the pending applications stand disposed of.