CONTINENTAL AND ESTERN AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties the petition is taken up for final hearing and is accordingly being disposed of.

(2.) The petitioner is seeking the quashing of the order of the Respondent in refloating the limited tender allegedly ignoring the claim of the petitioner. The petitioner also seeks a direction awarding the tender in favour of the petitioner.

(3.) Respondent No. 5 (Directorate General of Ordnance Services, hereinafter referred to as DGOS) floated a tender enquiry on 20.2.2001 for 39 tester fuel injector pumps ( hereinafter referred to as the said goods) as per specifications detailed in the said tender enquiry and specified in appendix "E "in the tender enquiry documents. Thereafter, by a letter dated 23.3.2001 addressed to the petitioner, the respondent No.1 invited the petitioner to submit its tender, if it so desired, by the closing date which was 1000 hours on 14.3.2001. The petitioner in response to the said tender enquiry and invitation submitted its offer for the said goods.