TRIDENT INFOSOL PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant Writ Petition has been filed by the Petitioner Company under Articles 226 and 227 of the Constitution of India with the following prayers:-

(2.) The facts leading to the filing of the instant Writ Petition are as follows:-

(3.) Ld. Senior counsel for the Petitioner argued that the only investigation where the Petitioner had been made a party was ECIR No. 12/STF/2019 dtd. 31/7/2019. It was further argued that the decision of the Respondents to declare the technical bid of the Petitioner as invalid, in the technical bid evaluation phase, was arbitrary, discriminatory and unjust.