MAN TAKRAF FORDERTECHNIK GMBH, GERMANY Vs. NEYVELI LIGNITE CORPORATION LTD., REP. BY ITS CHAIRMAN AND MANAGING DIRECTOR, CHENNAI AND GENERAL MANAGER (CONTRACTS)NEYVELI LIGNITE CORPORATION LTD.,CORPORATE OFFICE, NEYVELI

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to consider the offer of the petitioner company dated 11.10.2001 including the price bid (Part II) pertaining to tender No.0015D/MIE/CONT.MINES/01 dated 1.8.2001 published by the first respondents corporation before finalising or approving the same.

(2.) On 5.3.2002 notice was ordered to the respondents. The respondents entered appearance. Certain interim order was also passed. The respondents filed their counter. Both the parties filed separate typed set containing material papers.

(3.) Heard Mr. N.R. Chandran, learned Advocate General appearing for Mr. K.S. Viswanathan for the petitioner and Mr. N.A.K. Sharma, learned counsel appearing for the respondents.