(1.) The challenge in this writ petition is to the Clauses 2.3.2(1), 2.3.2(2), 2.4.1(a), 2.4.1(c) and 2.4.2(a) in the Notice Inviting Tender ( NIT) bearing No.PIU/JICA/GHTY/13(8a)/2010/40 and PIU/JICA/GHTY/ 13(8b)/2010, dated 2.9.2010, Annexure P 4A to the writ petition, for bid for package 8a (International Competitive Bidding) and for bid for package 8b (International Competitive Bidding) respectively.
(2.) As agreed to by the learned Counsel for the parties and in terms of the earlier order of this Court as well as considering the nature of the prayer of the Petitioners and the question involved, this writ petition is taken up for disposal at the admission stage itself as ordered by this Court.
(3.) Initially, the writ petition was filed against the Respondent No. 1 to 6. Later on, the Respondent No. 7 to 9 were brought on record in pursuance of the order of this Court dated 23.11.2010.
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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