KANCHAN MEDICAL STORES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties on the question of admission.

(2.) With the consent of the learned counsel for the parties, the matter is heard and decided finally.

(3.) The present petition has been filed by the petitioner praying for quashing the tender proceedings initiated by the respondent authorities for the purposes of supply of medicines to Central Government Health Centres for the year 2015-16.