COMMISSIONER DIRECTORATE OF LOGISTICS vs. M/S ALMIGHTY TECHSERV

NON­REPORTABLE

Commissioner, Directorate of Logistics                    …Petitioner(s) Versus

O R D E R  Deepak Gupta, J. Delay condoned. 2. The Central Board of Excise and Customs (CBEC), through the   Directorate   of   Logistics   floated   an   e­tender   for   supply, installation and maintenance of 74 videoscopes at various field Signature Not Verified Digitally signed by MADHU BALA Date: 2020.02.28 16:14:42 IST Reason: formations of CBEC.  Various bids were received.  The tender was awarded in favour of M/s. ASVA Power Systems India Pvt. Ltd. 1 The award of this tender was challenged by the unsuccessful bidder  M/s. Almighty  Techserv  on various  counts.   The  High Court vide impugned judgment has held that the award of tender in favour of M/s. ASVA Power Systems India Pvt. Ltd.  is illegal and according to the calculation of the High Court, the tender of the writ petitioner should have been treated as the lowest tender and   the   loss   caused   to   the   Government   is   roughly   about   63 lakhs.  The order of the High Court has been challenged by the Department as well as by M/s. ASVA Power Systems India Pvt. Ltd.  3. At this stage, we are only dealing with the issue of interim relief.     Mr. Aman Lekhi, learned Additional Solicitor General appearing   for   the   Department   urges   that   74   videoscopes   are urgently   required   by   the   Department.     He   submits   that   the judgment of the High Court is wholly incorrect.  He also submits that   since   these   equipments   are   urgently   required   by   the Department and have already been imported into India and are ready for installation, the order of the High Court be stayed.   4. Shri K.V. Viswanathan, learned senior counsel appearing for M/s.   ASVA   Power   Systems   India   Pvt.   Ltd.     has   not   only 2 supported the arguments of Mr. Lekhi, but has also highlighted the fact that the tender of his client was the lowest tender since it was inclusive of all customs charges and that the High Court erred in holding that the landing charges could not have been added to the bid price of M/s. Almighty Techserv.   5. On the other hand, Mr. Gopal Sankaranarayanan, learned senior counsel submits that the judgment of the High Court is absolutely   correct.     There   is   no   error   in   the   same.     He   also submits   that   the   successful   bidder   has   made   various   false statements in the High Court from time to time and therefore, is not entitled to any discretionary relief.   6. At this stage, we are not going into the merits of the case which will require detailed hearing.   We, however, cannot lose sight of the fact that the tender in question was floated in the year 2018.  The High Court has cancelled the tender and ordered re­tender.   The tender has not been awarded in favour of M/s. Almighty Techserv.   Fresh tendering may lead to long delay in procuring all these videoscopes which are urgently required by customs authority to scan the imported goods.  If a fresh tender for supply of videoscopes is floated we are not even sure whether 3 the Government will gain or lose in monetary terms.  In our view, public   interest   requires   that   the   Government   be   permitted   to procure the videoscopes from M/s. ASVA Power Systems India Pvt. Ltd. and we permit the Department to do so.  However, we direct that out of the payment to be made to M/s. ASVA Power Systems India Pvt. Ltd., a sum of Rs.63 lakhs shall be deducted and orders with regard to that  amount shall  be  passed  after hearing the parties in detail at the time of final hearing.  In case M/s. ASVA Power Systems India Pvt. Ltd., insists on full payment at   this   stage   then   there   shall   be   no   interim   stay   and   the Department will have to float fresh tender. 7. The interim relief is granted in the aforesaid terms. …………………………….J. (Deepak Gupta) ……………………………..J. (Aniruddha Bose) New Delhi February 28, 2020 4