REGENT COMPUTRONICS PVT. LTD.

Kaushik Chandrakant Joshi Appellant

V/S

Joint Commissioner Of Industries Respondents

Referred Judgements :-

HARMINDER SINGH ARORA VS. UNION OF INDIA [REFERRED TO]
PODDAR STEEL CORPORATION VS. GANESH ENGINEERING WORKS [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
MONARCH INFRASTRUCTURE PVT LIMITED VS. COMMISSIONER ULHASNAGAR MUNICIPAL CORPORATION [REFERRED TO]
TAFCON PROJECTS INDIA PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY VS. ASSOCIATION OF MANAGEMENT STUDIES [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution of India, the following reliefs have been prayed;

(2.) THE facts in brief giving rise to the filing of present petition are as under;

(3.) IN pursuance of the above Tender, the petitioner filledin the Tender Online and also submitted the documents as required. However, on 15.10.2013, the petitioner received an Email from the respondentauthority informing that it has been selected in the preliminary stage of Bid Evaluation. However, to the shock and surprise of the petitioner, it received another Email on 20.12.2013 informing that it has not been selected for the Technical stage of Evaluation. On necessary enquiry, the petitioner came to know that respondents no.5 and 6 herein have qualified.

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KAUSHIK CHANDRAKANT JOSHI Vs. JOINT COMMISSIONER OF INDUSTRIES

Referred Judgements :-

JUDGEMENT

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