SHREE ENTERPRISES Vs. NATIONAL FERTILIZERS LTD & OTHERS

JUDGEMENT

(1.) Heard.

(2.) Facts of the case are that the respondent Nos.1 and 2 have issued Notice Inviting Tender (NIT) for appointment of Handling & Clearing Contractor at Ratlam Rake Point/Centre.

(3.) The petitioner's firm is involved into the business of handling and transportation of goods from the rake point. In order to make the fertilizers available to the farmers through the network of dealers, cooperatives, agro-industries, corporation etc. the respondent Nos.1 and 2 dispatches the fertilizers through rakes from the production units upto rake point in different States. One of the rake point in the State of Madhya Pradesh is Ratlam.