TDI INTERNATIONAL INDIA (P) LTD Vs. REGIONAL EXECUTIVE DIRECTOR, SOUTHERN REGION, ADMINISTRATIVE BLDG, CHENNAI INTERNATIONAL AIRPORT, CHENNAI

JUDGEMENT

(1.) The points for consideration in these Writ Appeals are

(2.) W.A.(Md)No.1380 of 2017 has been filed against the order dated 07.08.2017 of the Learned Single Judge in W.P.(MD)No.11598 of 2017, permitting the Respondents to invite fresh bids despite quashing the impugned letter and giving a direction to the Respondents to accept the bid of the Appellant. The Appellant in W.A.(MD)No.1380 of 2017 who is the writ petitioner may henceforth be referred to as the Appellant and the Appellants in W.A.(MD)No.1315 of 2017 who are the Respondents in the Writ Petition may henceforth be referred to as the Respondents in the forthcoming paragraphs.

(3.) W.A.(Md)No.1315 of 2017 has been filed by the Respondents in W.P.(MD)No.11598 of 2017, against the same order dated 07.08.2017, passed by the Learned Single Judge, quashing the impugned letter dated 15.06.2017 of the Respondents, rejecting the technical bid of the Petitioner in W.P.(MD)No.11598 of 2017 on the ground that they have not submitted Annexure 4 in Form I as per Clause 2.2.1 (d) of the RFP and Annexure 5 in Form I as per Clause 2.2.1 (d) of the RFP.