I G ELECTRICALS Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) We have heard Mr.Mahesh Bhavsar, learned counsel appearing for the petitioners and Ms.P.J.Davawala, learned counsel appearing for the respondents.

(2.) These petitions have been filed by the petitioners on the ground that though the petitioners are unsuccessful bidders in the bid in pursuance of the tender floated by the BSNL, but the bank guarantee furnished by the contractor to whom the contract has been awarded is forged and fictitious and some other fictitious documents have been filed. Once contract has been given to the contractor, the matter is between contractor and BSNL and it is for the BSNL to verify the documents. The petitioners who were unsuccessful bidders cannot compel BSNL to make investigation against the contractor on one ground or the other. For the aforesaid reasons, we do not find any merit in these petitions.