TECHSUPPORT Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) Heard Mr. B.M.Pattnaik, learned Senior Counsel for the petitioner.

(2.) In view of the order proposed to be passed, we do not consider it necessary to issue formal notice to the opposite party.

(3.) The petitioner, a partnership firm dealing with computer and electrical devices and aspiring to participate in the process initiated by the NIT No. BBSTD/Comp-6/2014/5, dated 8.7.2014 for supply of computer software, net work technical support and maintenance of computers and peripherals etc. is before this Court with the grievance that the opposite party have arbitrarily and illegally excluded it therefrom.