KARTIKAY EXPLORATION AND MINING SERVICES PVT. LTD. Vs. THE NATIONAL CENTRE FOR ANTARTIC AND OCEAN RESEARCH, MINISTRY OF EARTH SCIENCES AND ORS.

JUDGEMENT

(1.) Heard Shri Nitin Sardessai, learned Senior Advocate appearing for the Petitioner, Shri Kantak, learned Senior Advocate appearing for the Respondent No. 1 and Mr. Mody, learned Counsel appearing for the Respondent No. 2.

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

(3.) The above Petition, inter alia, prays for a writ of mandamus or any other writ commanding the Respondent No. 1 to quash and set aside LOA dated 30.09.2015 issued in favour of Respondent No. 2 and also to consider the bid of the Petitioner and to open the price bid in respect of the tender NCAOR/BGRL -KOYNA3km/01/2015.