SIMPLEX-AANAV JV THROUGH Vs. MANISH SACHDEVA

JUDGEMENT

(1.) Review of the judgment dated 20.11.2018 by which the writ petition was dismissed, is sought by this proceeding. The review petition has been filed pursuant to an order dated 18.02.2019 passed by the Supreme Court in SLP(C) No. 487/2019. The petitioner had challenged the judgment under review by way of the said Special Leave Petition, which was dismissed as withdrawn with the following observations:-

(2.) The writ petition concerns a tender issued by the respondent South Delhi Municipal Corporation (hereinafter, "SDMC") dated 04.07.2018 for the construction, operation and maintenance of three automated multi-level car parks. The principal challenge urged before us at the time of hearing of the writ petition, as noted in the judgment under review, was with respect to the stipulation in the tender conditions by which certain components of the automated parking system were to be manufactured by seven named original equipment manufacturers (hereinafter, "OEMs"). The contention of the petitioner was that it also possessed technologies, systems and designs of multilevel car parks and had experience in the construction, operation and maintenance thereof. The petitioner sought a direction that it be permitted to participate in the tender de hors the aforesaid restrictions.

(3.) Upon a consideration of the tender condition in the context of the limited scope of judicial review in such cases, the writ petition was dismissed.