APPOLLO METERS PVT., LTD., Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a declaration to declare that Clause 3 of E Technical specifications of the Tender notice dated 01.03.2017 issued by the 2nd respondent is unconstitutional, discriminatory, violative and therefore void and further to direct the respondents 2 to 4 not to utilize/manufacture/sell/buy/offer to use/buy the Flow Control Valve as patented by them or its imitations.

(2.) The 7th respondent in the writ petition has filed writ miscellaneous petition in WMP.N0.16299 of 2017 to dismiss the writ petition, since no part of cause of action has arisen within the territorial jurisdiction of this Court.

(3.) Heard the learned counsel on either side and perused the materials available on record.