Madras High Court
Matrix Cellular (International) vs Airports Authority Of India on 10 June, 2014
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 10.06.2014 CORAM : THE HONOURABLE Mr.JUSTICE S.VAIDYANATHAN W.P.No.23211 of 2013 and M.P.Nos.1 to 4 of 2013 and M.P.No.1 of 2014 Matrix Cellular (International) Services Private Limited, having its registered office at 7, Khullar Farms, 140, New Manglapuri, Mandi Road, Mehrauli, New Delhi-110 030, represented by its Authorized Signatory and Senior Vice President Admin, Legal & Regulatory Affairs, Captain Rakesh Walia ... Petitioner Vs. 1.Airports Authority of India, having its corporate office at Rajiv Gandhi Bhawan, Safdarjung Airport, New Delhi-110 003, Represented by its Chairman. 2.The Deputy General Manager (Commercial), Airports Authority of India, Chennai International Airport (Commercial Division), Chennai-600 027. 3.The Assistant General Manager (Commercial), Airports Authority of India, Chennai International Airport (Commercial Division), Chennai-600 027. 4.M/s.Falcon Business Resources (P) Ltd., having its registered office at C/o Clay Telecom, D-1588, Okhla Industrial Area, Phase-I, New Delhi-110 020. ... Respondents (R4 implead as per order dated 24.10.2013 made in M.P.5 of 2013 in W.P.23211/2013) Prayer: Petition filed under Article 226 of the Constitution of India praying for issuance of a writ of Certiorarified Mandamus to call for the records in relation to the Notice Inviting Tender for e-Tender Document No.8/2013, dated June 2013 issued by the 3rd respondent published on 31.05.2013 for the grant of license for operating three counters for sale of Country Specific International SIM cards in the Pre-Security/Security Hold Areas at Integrated International Terminal at Chennai Airport and to quash the same, and consequentially direct the respondents to call for fresh tenders for grant of licence for operating three counters for sale of Country Specific International SIM Cards in the Pre-Security/Security Hold Areas at Integrated International Terminal at Chennai Airport in accordance with the Respondents' previous policy of having separate tenders for each stall as was one in e-Tender Document Nos.2A/2013, 2B/2013 and 2C/2013 dated January 2013. For Petitioner : Mr.Harishankara Mani For Respondents : Mr.Bageerathan (For R1) Mr.R.Parthiban (For R2 & R3) Mr.L.Ramu (For R4) ORDER
The learned counsel for the petitioner prays permission of this Court to withdraw the writ petition and to that effect, he has also made an endorsement in the writ petition.
2.Recording the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. Connected Miscellaneous Petitions are closed. No costs.
10.06.2014 ssv To
1.The Chairman, Airports Authority of India, Rajiv Gandhi Bhawan, Safdarjung Airport, New Delhi-110 003,
2.The Deputy General Manager (Commercial), Airports Authority of India, Chennai International Airport (Commercial Division), Chennai-600 027.
3.The Assistant General Manager (Commercial), Airports Authority of India, Chennai International Airport (Commercial Division), Chennai-600 027.
S.VAIDYANATHAN, J.
ssv W.P.No.23211 of 2013 and M.P.Nos.1 to 4 of 2013 and M.P.No.1 of 2014 10.06.2014