LAWS(BOM)-2016-2-168

SUDHA FACILITY MANAGEMENT SERVICE Vs. THE MANAGING DIRECTOR, KADAMBA TRANSPORT CORPORATION LTD. AND ORS.

Decided On February 08, 2016
Sudha Facility Management Service Appellant
V/S
The Managing Director, Kadamba Transport Corporation Ltd. And Ors. Respondents

JUDGEMENT

(1.) Heard Mr. S. Samant, learned Counsel appearing for the petitioner, Ms. P. Bhandari, learned Additional Govt. Advocate appearing for the respondents No. 1 and 2 and Mr. Shivan Desai, learned Counsel appearing for the respondent No. 3.

(2.) Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.

(3.) The petitioner by this petition, inter alia, prays to declare the petitioner as the successful bidder in respect of the tender dated 27/10/2015 for washing and cleaning of buses of Kadamba Transport Corporation ("Corporation" for short). A further direction sought by the petitioner is, inter alia, to quash and set aside the new bid process which took place on 25/1/2016 in respect of the cleaning and washing of such buses.