SHREE PACETRONIX Vs. RAM MANOHAR LOHIA HOSPITAL

JUDGEMENT

(1.) Being aggrieved by the rejection of its technical bid in respect of the 15 items for which the Petitioner had submitted its tender, the present petition has been filed by the Petitioner seeking substantially the following prayers:

(2.) Briefly stated the facts giving rise to filing of the present petition are as under.

(3.) The Petitioner is a company incorporated under the Companies Act, 1956 having its office at Plot No.15, Sector- 2, Pithampur, Dist. Dhar (Madhya Pradesh. - 454775. The Petitioner is stated to be a 30-year-old company engaged in the manufacture, supply and distribution of implantable medical devices, such as pacemakers. The Petitioner is further stated to be the only manufacturer of Pacemakers in India, and supplies its products to various government and non-government hospitals and organisations.