AGMATEL INDIA PRIVATE LIMITED Vs. RESOURSYS TELECOM

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals against the same judgment and order dtd. 27/9/2021, as passed by the High Court of Delhi at New Delhi in Writ Petition (C) No. 6676 of 2021, have been considered together and are taken up for disposal by this common judgment.

(3.) The crux of the matter involved in these two appeals is as to whether the High Court has been justified in interfering with the view taken by the tender inviting authority, i.e., NVS, in rejection of the technical bid of writ petitioner for want of fulfilment of Past Performance criterion about supply of same or similar Category Products of 60% of bid quantity in at least one of the last three financial years?