SIEMENS LTD Vs. HSCC INDIA LTD

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India challenges the action of the Respondent No.1 M/s HSCC (India) Ltd. and the Respondent No.2 Government of Madhya Pradesh, in opening the price bid of the Respondent no.3 M/s Wipro GE Medical Systems Ltd. on 19th April 2006 and seeks issuance of a rimandamus and / or order and / or direction interalia directing the respondents 1 and 2 to award the contract in favour of the petitioner in respect of IFB No.HSCC/PUR/MP/RDC/2005 dated 8th August 2005.

(2.) The brief facts of this case are as follows:

(3.) The learned Senior Counsel for the petitioner Mr. Sandeep Sethi submitted as follows: