REGENT COMPUTRONICS PVT. LTD.

Dohwa Engineering Co. Limited, In Joint Venture With Chaitanya Projects Consultancy Private Limited In Association With Transtek Consultants Private Limited Appellant

V/S

MINISTRY OF ROAD TRANSPORT AND HIGHWAYS Respondents

Referred Judgements :-

GENERAL MEDICAL COUNCIL VS. SPACKMAN [REFERRED TO]
BOARD OF HIGH SCHOOL AND INTER MEDIATE EDUCATION U P VS. KUMARI CHITRA SRIVASTAVA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]

JUDGEMENT

(1.) The instant Writ Petition has been filed by the Petitioners under Article 226 of the Constitution of India with the following prayers:-

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

(3.) It is submitted by the counsel for the Petitioner that RFP does not have a provision for the cancellation of the LoA or the tender process, on the ground of alleged non-resolution of Complaint made by another competitive bidder. Further, that the Respondent had cancelled the LoA, without examining the veracity of the claim of the Complainant. It is stated that this action of the Respondent is arbitrary and whimsical.

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DOHWA ENGINEERING CO. LIMITED, IN JOINT VENTURE WITH CHAITANYA PROJECTS CONSULTANCY PRIVATE LIMITED IN ASSOCIATION WITH TRANSTEK CONSULTANTS PRIVATE LIMITED Vs. MINISTRY OF ROAD TRANSPORT AND HIGHWAYS

Referred Judgements :-

JUDGEMENT

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