GEE PEE CONSTRUCTIONS Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The petitioner, a partnership firm, has been into the business of road contracts. Questioning the E-tender process of the third respondent in respect of 2 items of works, it is before this Court.

(2.) The case of the petitioner, in a nutshell, as projected in the affidavit filed in support of this writ petition, would run infra :

(3.) It is to be stated, at this stage, that when this writ petition came up for admission on 07.03.2016, this Court granted an interim order that the work shall not be allowed to be commenced. The fourth respondent filed W.M.P.No.12922 of 2016 praying to vacate the interim order and the same is pending.