ANTONY WASTE HANDLING CELL PRIVATE LIMITED Vs. ANBALAGAN

JUDGEMENT

(1.) THE contempt complained of is in respect of an interim order passed by this Court dated 24.10.2009 in M.P.No.1 of 2009 in W.P.No.21717 of 2009, by which this Court has granted an order of interim injunction for a period of four weeks against the first respondent from in any way allotting or extending the project pertaining to the integrated solid waste management system at Koyambedu Wholesale Market Complex, Koyambedu as called for in tender notice D.I.P.R.1452/Tender/2009 to the third respondent in the writ petition, viz., Ramky Enviro Engineers Limited.

(2.) THE writ petition has been filed by the petitioner to forbear respondents 1 and 2 from allotting the project in favour of Ramky Enviro Engineers Limited, the third respondent in the writ petition, on the basis that the third respondent is disqualified as per the terms and conditions of the tender and also for a consequential direction to allot the tender to the petitioner company, viz., Antony Waste Handling Cell Private Limited, Commercial Unit No.3 and 4, II Floor, Kalash Vaibhav, Plot No.21, Sector 11, Koparkhairane, Navi Mumbai 400 079.

(3.) THE second respondent has also filed a counter affidavit to that effect.