GENERAL INSTRUMENTS COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, arises out of the judgment and order dated 7th April, 2006 passed by the High Court of Judicature at Bombay in Writ Petition No. 1174 of 2003.

(3.) Material facts leading to these proceedings are as follows : In the year 1982, M/s. Rashtriya Chemicals and Fertilizers Limited (hereinafter referred to as RCF, a Government of India Undertaking, floated a global tender for Supply of various types of capital goods required for its Thal project. Responding to the said tender notice, the appellant, a partnership firm, through its managing partner, Mr. Manohar M. Kulkarni, an ex-army man, submitted its quotation for Supply of thermocouple compensating cables and extension cables. The tender was accepted by RCF and by a purchase order dated 13th October, 1982, they agreed to purchase cables worth Rs. 17,49,000/- from the appellant.