REGENT COMPUTRONICS PVT. LTD.

Padmavathi Hospitality And Facilities Management Service Rep By Its Authorized Representative J Anjananandan Appellant

V/S

Tamil Nadu Medical Service Corporation Pantheon Road Egmore Chennai Respondents

Referred Judgements :-

ALLEN VS. FLOOD [REFERRED TO]
PRECEDENTS LORD HALSBURY,L.C.,SAID IN QUINN V. LEATHEM [REFERRED TO]
LONDON GRAVING DOCK CO. LTD. VS. HORTON [REFERRED TO]
HOME OFFICE VS. DORSET YACHT CO. LTD. [REFERRED TO]
SHEPHERD HOMES LTD. VS. SANDHAM (NO.2) [REFERRED TO]
BRITISH RAILWAYS BOARD VS. HERRINGTON [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
K T M T M ABDUL KAYOOM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
SHIV PRASAD VS. DURGA PRASAD [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
UPADHYAY AND COMPANY VS. STATE OF UTTAR PRADESH [REFERRED TO]
K S BHOOPATHY VS. KOKILA [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
KANDAPAZHA NADAR VS. CHITRAGANIAMMAL [REFERRED TO]
SARVA SHRAMIK SANGHATANA K V MUMBAI VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL DINMANI SHANKAR JOSHI VS. CHIEF OFFICER PANVEL MUNICIPAL COUNCIL [REFERRED TO]
RADHA KRISHNA VS. STATE OF RAJASTHAN [REFERRED TO]
BHAJAN LAL VS. RAJMALA [REFERRED TO]
ANIL KUMAR SINGH VS. VIJAY PAL SINGH & ORS. [REFERRED TO]
ANURAG MITTAL VS. SHAILY MISHRA MITTAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is limited for a relief against the observations and directions contained in paragraphs (41) and (42) of the impugned judgment dated 28.2.2020, in a challenge raised by the appellant in W.P.No.24412 of 2019 relating to a dispute regarding acceptance of a bid and award of a contract pursuant to the tender notice dated 19.2.2019.

(2.) Another writ petition, being W.P.No.27267 of 2019, was filed by a separate petitioner, wherein the said petitioner claimed the bid for itself, and for rejecting the bid of the appellant herein as well as the successful bidder, M/s.Krystal Integrated Services Private Limited, fourth respondent herein. Both the writ petitions were taken up together and have been dismissed. While dismissing the writ petitions, the learned Single Judge has made the following observations in paragraphs (40) to (42), which are reproduced herein under:

(3.) We are not concerned with the observations made or the relief prayed for by the other writ petitioner in W.P.No.27267 of 2019 and the present appeal is confined to the limited relief as prayed for by the appellant in the appeal arising out W.P.No.24412 of 2019 only.

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PADMAVATHI HOSPITALITY AND FACILITIES MANAGEMENT SERVICE REP BY ITS AUTHORIZED REPRESENTATIVE J ANJANANANDAN Vs. TAMIL NADU MEDICAL SERVICE CORPORATION PANTHEON ROAD EGMORE CHENNAI

Referred Judgements :-

JUDGEMENT

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