THAKUR INFRAPROJECTS PVT. LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of learned counsel for the parties, heard finally.

(2.) In this writ petition, the petitioner seeks to quash and set aside minutes of meeting of the Tender Committee dtd. 8/10/2024 by which the bids submitted by the petitioner in respect of the tenders in question have been rejected. In order to appreciate the grievance of the petitioner, the relevant facts need narration, which are stated infra.

(3.) The petitioner, Thakur Infraprojects Pvt. Ltd. (TIPL) is a lead member of the Joint Venture viz. Thakur-EVRASCON JV comprising of TIPL and M/s. OJSC Euro Asian Construction Corporation 'EVRASCON', established in the year 1968 in Azerbaijan (hereinafter referred to as the JV). The JV is a company incorporated in India and is in the business of infrastructure projects since 1974.