REGENT COMPUTRONICS PVT. LTD.

Ascon (M/S) Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

CENTRAL COALFIELDS LIMITED AND ORS. VS. SLL-SML (JOINT VENTURE CONSORTIUM) AND ORS. [REFERRED TO]
AFLATOON BAHADUR ABDULRASHID NURUDDIN BAHADUR AFLATOON VS. LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI [REFERRED TO]
G J FERNANDEZ VS. STATE OF KARNATAKA [REFERRED TO]
PODDAR STEEL CORPORATION VS. GANESH ENGINEERING WORKS [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]
SUBHASH PROJECTS AND MARKETING LTD VS. WEST BENGAL POWER DEVELOPMENT CORPORATION LTD [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
ITC LTD VS. STATE OF UTTAR PRADESH [REFERRED TO]
BIBHU BHUSHAN CHOUDHURY VS. UNION OF INDIA AND [REFERRED TO]
DHARAMPAL SATYAPAL LIMITED VS. UNION OF INDIA [REFERRED TO]
WELSPUN PROJECTS LIMITED VS. MIRA BHAYANDER MUNICIPAL CORPORATION [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Choudhury, learned senior counsel assisted by Mr. A. Kalita, learned counsel for the petitioners. I have also heard Mr. D. Mazumdar, learned Additional Advocate General(AAG), Assam, appearing for the State respondents as well as Mr. A.C. Borbora, learned Senior Advocate assisted by Mr. M. Smith, learned counsel appearing for the respondent no. 4.

(2.) By filing this writ petition, a challenge has been made to the decision of the respondent no. 3 to reject the technical bid submitted by the Writ Petitioner No. 1 and also the consequent decision to award the contract in favour of the respondent No. 4.

(3.) The facts giving rise to the filing of the present writ petition, briefly stated, are as follows :-

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ASCON (M/S) Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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