JUDGEMENT
N.NAGARESH, J. -
(1.)The petitioner, a Private Limited Company, seeks to direct respondents 2 to 5 not to forfeit the EMD amount of â " 50,000/- each deposited by the petitioner for Exts.P1 and P2 works and seeks to command respondents 2 to 5 to refund the EMD amount.
(2.)The petitioner-Company is carrying on contract works in various parts of the State. The 5th respondent- Thrikkakara Municipality floated an e-tender for the following works:
(a) CMLRRP – PHASE-II BMBC Retarring works at Masjid Illathumugal Road inward No. 28 of the Thrikkakara Municipality.
(b) CMLRRP – PHASE II - BMBC Retarring works to Kunneparambil Road in Ward No. 28 of Thrikkakara Municipality.
(3.)The petitioner submitted bid for the two works on 30/8/2021 for amounts of â " 59,98,587/- and â " 44,95,238/-. The bid validity period (firm period) which was 60 days, expired on 30/10/2021. The petitioner states that the petitioner was communicated about the selection notice only on 6/11/2021, much after the expiry of firm period.
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