REGENT COMPUTRONICS PVT. LTD.

LANCO CONSTRUCTIONS LTD., HYDERABAD Appellant

V/S

GOVT.OF A.P., IRRIGATION AND COMMAND AREA DEVELOPMENT DEPART., HYDERABAD Respondents

Referred Judgements :-

R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX. BRIND [REFERRED TO]
RAM AND SHYAM COMPANY V. STATE OF HARYANA [REFERRED TO]
HAJI T.M. HASSAN RAWTHER V. KERALA FINANCIAL CORPORATION [REFERRED TO]
FASIH CHAUDHARY VS. DIRECTOR GENERAL DOORDARSHAN [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
ASIA FOUNDATION AND COMPANYNSTRUCTION LIMITED VS. TRAFALGAR HOUSE CONSTRUCTION INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) The proceedings issued by the 5th respondent No.SE/SRBC-3/Nd1/ DB/D1/FP/12/320-M, dated 18-12-1998 rejecting the tender of the petitioner is assailed in this writ petition.

(2.) The relevant facts leading to the filing of the writ petition are as follows :

(3.) The grievance of the petitioner is that the 3rd respondent-Commissionerate did not scrutinise the tenders and the matter was transmitted to the State Government on the directions of the State Government, and ultimately the present impugned orders are passed.

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LANCO CONSTRUCTIONS LTD Vs. GOVT OF ANDHRA PRADESH IRRIGATION AND COMMAND AREA DEVELOPMENT DEPART HYDERABAD

Referred Judgements :-

JUDGEMENT

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