REGENT COMPUTRONICS PVT. LTD.

Arav Infratech Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

RAUNAQ INTERNATIONAL LTD. V. I.V.R. CONSTRUCTION LIMITED [REFERRED TO]
BHARAT COOKING COAL LIMITED AND OTHERS V/S AMR DEV PRABHA [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
KARNATAKA STATE INDUSTRIAL INVESTMENT AND DEVELOPEMENT CORPO LTD VS. CAVALET INDIA LTD [REFERRED TO]
B S N JOSHI AND SONS LTD VS. NAIR COAL SERVICES LTD [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
SHARAD KESHAO GHONGE VS. STATE OF MAHARASHTRA [REFERRED TO]
A2Z MAINTENANCE AND ENGINEERING SERVICES LIMITED VS. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
RASHMI METALIKS LTD VS. KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY [REFERRED TO]
CENTRAL COALFIELDS LIMITED AND ANOTHER VS. SLL-SML (JOINT VENTURE CONSORTIUM) AND OTHERS [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
MONTECARLO LTD. VS. NTPC LTD. [REFERRED TO]
SILPPI CONSTRUCTIONS CONTRACTORS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties. Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final hearing.

(2.) By this petition, preferred under Articles 226 and 227 and Articles 14, 19 and 21 of the Constitution of India, the Petitioners have questioned their illegal disqualification from the tender process purportedly for non-fulfillment of one of the tender conditions.

(3.) A few facts which are necessary to decide the controversy, are as under :

Click here to view full judgment.

ARAV INFRATECH Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address