A2Z MAINTENANCE AND ENGINEERING SERVICES LIMITED Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) Rule, returnable forthwith. The learned counsel for the respective respondents waive service. Heard the petition finally on merits by consent of the parties.

(2.) The circumstances which have given rise to the filing of this petition in a nutshell are as follows:-

(3.) Pursuant to RFP issued by the respondent no.1, the petitioner submitted its bids for both Aurangabad and and Nagpur on 7.4.2010. Six bidders, including the petitioner, submitted their bids for Aurangabad and 11 bidders, including the petitioner, submitted their bids for Nagpur. In the bids submitted by the petitioner, Mr.Lakshmi Narasimhan was designated as the authorised signatory for the petitioner for the bid proceedings through the power of attorney according to the format prescribed in exh.6 of RFP. Apart from this, Mr.Narasimhan signed all supporting documents submitted with the bids.