(1.) The appellant/consortium, having met its waterloo before the learned Single Judge, has filed these appeals challenging the order dated 7.4.2015 passed in W.P.Nos.26762 and 27529 of 2014.
(2.) 2.1. The first respondent vide tender notification dated 6.5.2013 floated a tender for setting up of two units of 660 MW Ennore SEZ Supercritical Thermal Power Project at Ash Dyke of NCTPS. In all, four bidders, including the appellant and third respondent (BHEL), participated. The two other bidders who participated in the tender were disqualified as they failed to meet the Bid Qualification Requirements. The appellant is a Consortium of Trishe Energy Infrastructure Services Private Limited, a company registered under the provisions of the Indian Companies Act, and Central Southern China Electric Power Design Institute (CSEPDI), a power engineering, survey and design, and general engineering contracting company.
(3.) Mr.Sriram Panchu, learned Senior Counsel appearing on behalf of the appellant and Mr.N.L.Rajah, learned Counsel for the appellant, pleaded for setting aside the order of the learned Single Judge and to direct the first respondent to evaluate the two bids on the basis of the bids submitted, the representations and letter clarifying the issue, based on comparative merits. Their contentions on varied issues are recorded in the succeeding paragraphs issue-wise.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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