DEZAL ELECTRO INC Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner one of the bidder whose bid was rejected at technical stage, the petitioner has prayed for following relief:

(2.) The facts leading to the present petition in nutshell are as under:

(3.) Shri Bhargav Karia, learned advocate has appeared on behalf of the petitioner and Ms. Archna Amin, learned advocate has appeared on behalf of the respondent nos. 1 to 4 and Shri Chintan Patel, learned advocate has appeared on behalf of the respondent no.5.