(1.) THIS is a public interest action initiated under article 26 of the Constitution of India by the petitioner, who was one of the tenderer for the purchase of plants and equipments of the Gwalior Power House, owned by respondent No 1; in response to the tender notice (Annexure P. 2) that was issued by respondent No. 1.
(2.) THE petitioner has vide this petition sought writ in the nature of mandamus or certiorari for quashing the deal between respondent No. 1 and 5 regarding the disposal of the plants and equipments of the aforesaid power house; also for restraining delivery of the plants and equipments under the delivery order Annexure R. 5/6 and for directing respondent No. 1 to sell the plants and equipments as per specifications in Annexure P. 2 with the alleged additional items contained in delivery order Annexure R. 5/6 dated 30 -9 -81 for Rs. 53 lacs.
(3.) THE petition has been filed by the petitioner challenging the aforesaid deal and seeking the relief as a ready stated hereinabove. These are the broad facts. The necessary detailed facts shall be stated hereinafter at an appropriate stage.
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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