MECHATRONICS SYSTEMS PVT LTD Vs. BRIJESHKUMAR AMRUTLAL PATEL

JUDGEMENT

(1.) Heard Mr. Bomi H. Sethna, the learned advocate appearing for the applicant, Smt. Maitri P Patel, the learned counsel appearing for respondents No. 1 & 2 in the captioned application, who are the original petitioners in Special Civil Application No. 19109 of 2021 and Mr. Mihir Thakore, the learned Senior counsel appearing for respondent No.7 and Smt. Manisha Lavkumar Shah, the learned Government Pleader appearing for the respondents No. 3 to 6.

(2.) The applicant namely Mechatronics Systems Pvt. Ltd., has filed this application for deleting the name of the said company as petitioner No.1 in Special Civil Application No. 19109 of 2021 contending inter alia that it has not authorized the first respondent herein to file any petition or to initiate any legal action for and on behalf of Mechatronics India Systems Pvt. Ltd., in the matter of E-Tender notice no. 10 of 2021 for design, supply, installation, testing and commissioning of centralized flow monitoring system for water transmission and distribution network, including the special civil application.

(3.) It is further submitted that Mechatronics India Systems Private Limited has come to know that first respondent has filed the captioned Special Civil Application No. 19109 of 2021 before this Court claiming to be a Power of Attorney Holder of the said company and clarifying that no such authorization has been given to the first respondent- Shri. Brijuesh Amrutlal Patel, the first respondent herein to file any such Special Civil Application and contending that no power of attorney has been executed in his favour for said purpose and there is no resolution passed by the company for initiating any action in respect of the aforesaid E-tender, applicant has sought for deleting of the name of the company Mechatronics Systems Private Limited from the array of parties in Special Civil Application No. 19109 of 2021.