BIOTECH INTERNATIONAL PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners, by this petition, challenge the decision dated 18.8.2010 taken by the Secretary, Purchase Committee, rejecting the bid of the petitioner Company and accepting the bid of the respondent Company. THE other reliefs are consequential based on the aforesaid relief.

(2.) WE have heard Mr.Mihir Joshi, learned Counsel appearing for Nanavati Associates for the petitioners, Mr.Maulik Nanavati, learned AGP for the State Authorities, respondents No.1 and 2, Mr.Akhil Sibal, learned Counsel with Mr.Munshi, learned Counsel for respondent No.3 and Mr.Champaneri, learned Assistant Solicitor General for respondent No.4.

(3.) HOWEVER, it was submitted Mr.Joshi, learned Counsel that even if this Court is not inclined to interfere on account of the fact that the contract is fully executed, the questions, which are raised in the petition, may be kept open and the petitioners should be at liberty to independently challenge the decision of equivalence of the quantity as referred to in the impugned decision of the Secretary, Purchase Committee.