HBL NIFE POWER SYSTEMS LTD Vs. UOI

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the impugned judgment dated 5.10.2005 passed by the learned Single Judge. We have perused the impugned judgment and record and have heard learned counsel for the parties.

(2.) The petitioner had prayed for mandamus directing the respondents to issue RFP (Request For Proposal) to the petitioners in respect of Submarine Batteries Type 1, Type II & Type III which has been developed by the petitioner.

(3.) Petitioner is a company incorporated in India. All its shareholders and Directors are citizens of India. The petitioner company was established in 1977 and is engaged in the business of developing, manufacturing and supplying advanced technology batteries used in military applications. The current turnover of the company is around Rs.350 crores. In para I of the writ petition the writ petitioner has referred to various technologies developed by it for the Indian Armed Forces. In recognition of the petitioner's infrastructure facilities and technological capabilities for manufacturing advanced batteries for military applications, the Directorate General of Quality Assurance, Controllerate of Quality Assurance (Electronics), Ministry of Defence registered the petitioner as an approved/capable manufacturer and supplier. A copy of the registration certificate is annexed as Annexure P-I. A non-exhaustive customer list of petitioner is annexed as Annexure-2 which refers to the word wide acceptance of the petitioner's products and technologies. The petitioner has employed about 400 Engineers, besides other skilled and semi-skilled technicians and staff. It has set up overseas offices in Hong Kong, Malaysia and UK and for its overseas operations it has agents in USA, Canada, Brazil, Austria, Bangladesh, Egypt, Greece, Korea, Kuwait, Mexico, Netherlands, Nepal, Oman, Qatar, Saudi Arbia, Spain, Sri Lanka, South Africa, Italy, Taiwan, UAE etc.