(1.) The petitioners, whose tenders were rejected following technical evaluation, approached this Court by way of the present Writ Petition with two fold grievance, namely, (i) that their tenders were unauthorisedly and illegally disqualified and (ii) that respondent No. 2 has mala fide withdrawn tender notification dated 20-2-2013 (for short "the first notification") and issued a fresh notification dated 15-3-2013 (for short "the second notification") with a view to help respondent Nos. 4 to 8 to become eligible for participating in the tender process. The brief facts leading to the filing of this Writ Petition are stated hereunder:
(2.) Respondent Nos. 4 to 8, who have filed tenders in response to the second notification, have been technically qualified. Before a decision on the acceptance of the tenders was taken by respondent No. 2-Corporation, the petitioners approached this Court by way of the present Writ Petition. By order dated 4-4-2013, this Court has directed respondent Nos. 2 and 3 not to finalise the contract in pursuance of the second notification.
(3.) Counter-affidavits have been filed on behalf of the official and the private respondents.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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