(1.) The petitioner has preferred the present writ petition seeking directions to the respondent No.1 to cancel the bids of the respondent No.3 and, consequently, for awarding the tender to the petitioner on account of being the L1 bidder. The substantial payer from the Writ petition is here under:
(2.) The petitioner is a company engaged in the business of logistics and transportation of goods across India by Road and Rail.
(3.) The respondent No.1 is RITES Ltd., a government of India Enterprise, and a company registered under Companies Act, 1956 that is directly under control of the Ministry of Railways, which is respondent No.2 in the present petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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