(1.) Invoking this Court's jurisdiction under Article 226 of the Constitution of India, the petitioners have sought a prayer for seeking a declaration that rejection of the bid submitted by them, as verbally communicated on 7/5/2024, for setting up, development, operation, maintenance and management of duty free outlets and retail outlets at Noida International Airport, Jewar, Uttar Pradesh (hereinafter referred to as the 'Airport') is illegal and arbitrary thereby, violative of Article 14 and 19(1)(g) of the Constitution of India. Accordingly, the petitioners have sought quashing of the said rejection of their bid.
(2.) The petitioners also seek a prayer to quash the award of license awarded by respondent no.5 to the respondent nos.6 and 7 in respect of the said duty-free outlets and retail outlets at the Airport, as published on the website of respondent no.5 on 13/5/2024.
(3.) Facts giving rise to filing of the instant writ petition can be summarized as below:
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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