VASUDEVA INFRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues that arise for consideration in these two writ petitions are broadly similar, with slight variations, this Court deems it appropriate to dispose of these two writ petitions by way of this common order. In these two writ petitions challenge is to the action of the Chief Administrative Officer (Const.) SCR, Nirman Bhavan, Secunderabad in rejecting the bids of the petitioners herein.

(2.) In W.P. No. 43663 of 2017, petitioner is a conglomeration of three Partnership Firms, namely, M/s. C. Suresh Reddy & Co., M/s. C.S.R. Constructions and M/s. Laxven Systems, formed for the sole purpose of participating in response to the e-Tender Notice No. 31-C AO/C/SC/2017-Item 2 dated 1.9.2017.

(3.) In W.P. No. 1593 of 2018, petitioner is Joint Venture of two Private Limited Companies i.e. M/s. Deepika Infratech Pvt. Ltd., and M/s. Hyderabad Towers and Displays Pvt. Ltd. The said Joint Venture was formed vide a Memorandum of Understanding for the sole purpose of participating in the e-Tender Notice No. 31-CAO/C/SC/2017-Item 2 dated 1.9.2017.