MUKAND ENGINEERS LIMITED Vs. RASHTRIYALSPAT NIGAM LIMITED

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner seeking relief of an order in the nature of a Writ of mandamus declaring the action of the respondents in proposing to accept the offer of the 2nd respondent on the basis of the price quoted by the 2nd respondent as illegal, arbitrary etc., and for further relief of cancellation of the unjustifiable reduction in price offered by the 2nd respondent is also sought.

(2.) All the learned counsels consented to this Court to hear the Writ Petition and wanted the Writ Petition itself to be disposed of. Accordingly, the Writ Petition is taken up for final hearing.

(3.) This Court has heard Sri K.Chidambaram, learned counsel appearing for the petitioner, Sri K. Sarvabhouma Rao appearing for the 1st respondent and Sri Yogesh Kumar Heroor appearing for the 2nd respondent.