GOEL PROJECTS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) HAVING regard to the nature of the issue involved, with the consent of learned counsel for the parties, the matter is taken up for final disposal at this stage itself.

(3.) TO appreciate the controversy involved in the case, a brief reference to the background facts would be necessary. These are as follows : In September 2003, MES (respondent No. 2) floated a tender for designing and construction of a filtration and water treatment plant at Faridkot. The tender was to be submitted in two parts, namely, technical and financial, christened as "T" bid and "Q" bid respectively. Both the bids were to be submitted in two separate envelopes, marked as 'T' and 'Q' bid.