REGENT COMPUTRONICS PVT. LTD.

Tekram Enterprises Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

ERUSIAN EQUIPMENT AND CHEMICALS LIMITED UNION OF INDIA VS. STATE OF WEST BENGAL:A K MITHIBORWALA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
NASIR AHMAD VS. ASSISTANT CUSTODIAN GENERAL EVACUEE PROPERTY U P LUCKNOW [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
NAVJYOTI COOP GROUP HOUSING SOCIETY VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
UMC TECHNOLOGIES PRIVATE LIMITED VS. FOOD CORPORATION OF INDIA [REFERRED TO]
JAIPUR VIDYUT VITRAN NIGAM LTD VS. MB POWER (MADHYA PRADESH) LIMITED [REFERRED TO]

JUDGEMENT

(1.) By way of this writ petition, the petitioner has approached this Court to challenge the disqualification of the petitioner from participation in the tender process ("Impugned decision") for all sports complexes where it has participated.

(2.) The petitioner namely, M/s Tekram Enterprises is a sole proprietorship concern of Ms. Arpana Tiwari, which is engaged in the business of running and maintenance of swimming pools.

(3.) Ms. Arpana Tiwari, has been working since 2015 as a receptionist in the Paschim Vihar Sports Complex hired on temporary outsource/private basis and at present is working for the contractor i.e., M/s Rajsheel Enterprises.

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TEKRAM ENTERPRISES Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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