(1.) Heard Mr. Indranil Choudhury, learned senior counsel appearing on behalf of the petitioners. Also heard Mr. Subu Tapin, learned Senior Government Advocate, appearing on behalf of the respondents No. 1 to 5; and Mr. V. Lakshminarayana, learned senior counsel, assisted by Mr. Ashwin Kumar, learned counsel, appearing on behalf of private respondent No. 6.
(2.) This writ petition has been filed challenging the legality and validity of the order, dated 01.11.2018, issued by the Executive Engineer, Yazali PWD Division, under Memo. No. YZD/W-2018-19/282-89 whereby the petitioner and the Respondent No. 6 have been held to be approved by the competent authority as technically qualified in respect of the work i.e. "C/o road from Yoglu to Yapap Geko(Phase-II, 17KM), Pistana circle, Lower Subansiri District, under CRF" and further provided in the said order that the financial bids of the technically qualified bidders will be opened in the Conference Hall of the Donyi Polo Hotel Ashok at Itanagar, on 05.11.2018, at 1100 hours and also the impugned order, dated 21.11.2018, issued by the Chief Engineer(CZ-A), Public Works Department, Government of Arunachal Pradesh, Government of Arunachal Pradesh, Itanagar, under Memo. No. CEAP(CZ-A)/WTC-56/ CRF/Tender/2018-19/2880-81 whereby the approval for acceptance of the tender for the work, referred to above, amounting to Rs. 27,69,14,883.58/- in favour of the private respondent No. 6, have been conveyed to the Superintending Engineer, Yachuli Circle, PWD, Arunachal Pradesh.
(3.) The facts leading to the filing of the present writ petition, may be stated, in brief, as under:
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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