M/S. N.G. PROJECTS LIMITED Vs. M/S. VINOD KUMAR JAIN

JUDGEMENT

(1.) The challenge in the present appeal is to an order dtd. 6/1/2022 passed by the Division Bench of the High Court of Jharkhand at Ranchi whereby the appeal filed by the State against the order of the learned Single Bench allowing the Writ Petition No. 5416 of 2019 was dismissed.

(2.) The Special Leave Petition came up for hearing before this Court on 7/3/2022, when the following order was passed: -

(3.) The Road Construction Department of Jharkhand invited tenders on 7/6/2019 for reconstruction of Nagaruntari - Dhurki - Ambakhoriya Road. Respondent No. 1 participated in the tender process and also submitted Bank Guarantee as bid security but such tender was cancelled on 20/8/2019 and fresh Notice Inviting Tender(For short, the 'NIT') was invited for reconstruction of the said Nagaruntari - Dhurki - Ambakhoriya road.