OIL INDIA LIMITED Vs. DRILLMEC S.P.A.

JUDGEMENT

(1.) This writ appeal has been filed against the judgment and order dated 28.06.2013, passed by the learned Single Judge in WP(C) No. 154/2013, allowing the writ petition filed by respondent No. 1 as the writ petitioner by quashing the decision of the Corporate Business Committee of the appellant taken in its 430th meeting held on 27.12.2012 not to award the contract to the respondent No. 1 and remanding the matter back to the appellant to take a fresh decision by taking into consideration all relevant materials and in conformity with the findings recorded in the judgment. Matter relates to award of a contract for two numbers of 2000 HP VFD rig packages following E-Tender by the appellant, Oil India Ltd. (OIL). Respondent No. 1 as the writ petitioner had filed the writ petition, out of which, this appeal arises and the appellant was the respondent No. 1 in the writ petition.

(2.) Facts of the case may be briefly noted.

(3.) OIL, a Govt. of India undertaking, floated open global E-Tender No. SDG 9008P11/07, inviting bids under single stage two bids system for awarding contract for two numbers of 2000 HP rig packages. 27 parties purchased tender papers. Pre-Bid Conference was held on 21.09.2010 and 22.09.2010. Ultimately, five parties submitted tender, including respondent No. 1 (Drillmec SPA, Italy) and respondent No. 2 (China Petroleum Technology and Development Corporation). Tender was also submitted by Bharat Heavy Electricals Ltd. (BHEL), not a party in the appellate proceeding.