BHARAT CONDUCTORS PVT LTD Vs. EXECUTIVE ENGINEER GOA

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned Counsel appearing for the Petitioners, Mr. S. D. Lotlikar, learned Advocate General appearing for the Respondent No.1, 3 and 4, and Mr. V. K. Daniel, learned Counsel appearing for the Respondent No.5.

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

(3.) The above petitioner, inter alia, prays to quash and set aside the order dated 20/5/2016 issued by the respondent No.4 in favour of the respondent No.5 and to issue a writ or direction to the respondent No.1, 3 and 4 to consider the tender of the petitioners on merits, by opening the technical and financial bids.