AM INFRATECH PROPRIETORSHIP FIRM Vs. DFCCIL

JUDGEMENT

(1.) Vakalatnama filed by Shri Ashish Mishra on behalf of respondent No. 3 is taken on record.

(2.) Heard Shri Manu Khare appearing on behalf of the petitioner, Shri Vaibhav Tripathi on behalf of respondent Nos. 1 and 2 and Shri Ashish Mishra, on behalf of respondent No. 3.

(3.) This is an application under Article 226 of Constitution of India, wherein the petitioner is aggrieved by rejection of its technical bid by the respondents vide order dated June 12, 2024. Subsequent to filing of the writ petition, the petitioner was also provided with a letter dated July 25, 2024 whereby the appeal against the rejection of its tender was also rejected. The relevant part of the order is delineated below: