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Andhra Pradesh High Court - Amravati

Bhavya Health Services Private Limited vs Andhra Pradesh Power Generation ... on 3 July, 2025

 APHC010230562013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3331]
                           (Special Original Jurisdiction)

                    THURSDAY, THE THIRD DAY OF JULY
                    TWO THOUSAND AND TWENTY FIVE

                                  PRESENT

          THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                      WRIT PETITION NO: 35603/2013

Between:

   1. BHAVYA HEALTH SERVICES PRIVATE LIMITED, REPRESENTED
      BY ITS MANAGING DIRECTOR, DR.D.PAVAN KUMAR, S/O
      D.V.P.S.R.CH.PRASAD AGED 40 YEARS, SAI BALARAM
      RESIDENCY, SRI RAMNAGAR, BEHIND JYOTHI MAHAL THEATRE,
      VIJAYAWADA, KRISHNA DISTRICT.

                                                               ...PETITIONER

                                     AND

   1. ANDHRA PRADESH POWER GENERATION CORPORATION
      LIMITED, (APGENCO), REP BY ITS MANAGING DIRECTOR, VIDYUT
      SOUDHA, SOMAJIGUDA, HYDERABAD.

   2. CHIEF GENERAL MANAGING HR, A.P.GENCO, VIDYUT SOUDHA,
      SOMAJIGUDA, HYDERABAD.

   3. M/S YASODHA HOSPITALS, SOMAJIGUDA, HYDERABAD-82, REP
      BY ITS GENERAL MANAGER.

                                                         ...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased toto issue an order or direction, one in the nature of writ of Mandamus, (I.) declaring the action of the respondents 1 and 2 in resorting to confirm the single tender bid submitted by the 3rd respondent in respect to the tender notification vide CGM(HR)/01/366/Medical/2013 dated 25.5.2013 issued for maintenance of project hospitals at 1) Kakatiya Thermal Power 2 Project, Bhupalapally, Chelpur, Warangal District; 2) Ramagundam Thermal Station, Ramagundam, Karimnagar Dt; 3) Nagarjuna Sagar Hydro Electric Scheme, Nagarjunasagar, Pylon, Nalgonda District; 4) Priyadarshini Jurala Hydro Electric Scheme, Revulapally, Mahaboobnagar District, as illegal, arbitrary, discriminative and contrary to the A.P.Genco Purchase Manual, (II.) declare the Single tender of the 3rd respondent in rekspect of maintenance of

1) Rayalaseema Thermal Power Project, Kalamalla, Kadapa District; 2) Donkarayi Hydro Power Station, East Godavari District; 3) Dr.Narla Tata Rao Thermal Power Station, Krishna District; and 4) Kothagudem Thermal power Station, Paloncha, Khammam District called through tender notification No.CGM(HR)/03/726/Medical/2012 dated 14.8.2012, as unlawful and contrary to A.P.Genco Purchase Manual, (III.) and pass IA NO: 1 OF 2013(WPMP 44236 OF 2013 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents 1 and 2, not to finalize the single tender of the 3rd respondent vide tender notification vide CGM(HR)/01/366/Medical/2013 dated 25.5.2013 issued for maintenance of project hospitals at 1) Kakatiya Thermal Power Project, Bhupalapally, Chelpur, Warangal District; 2) Ramagundam Thermal Station, Ramagundam, Karimnagar Dt; 3) Nagarjuna Sagar Hydro Electric Scheme, Nagarjunasagar, Pylon, Nalgonda District; 4) Priyadarshini Jurala Hydro Electric Scheme, Revulapally, Mahaboobnagar District, as the same is contrary to the A.P.Genco Purchase Manual, pending disposal of the above writ petition and pass IA NO: 1 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to receive the counter copies on record by allowing the leave petition in the above Writ Petition and pass IA NO: 2 OF 2023 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to condone the delay of 70 days in representing the above Leave Petition I.A.No. of 2023 in W.P.No.35603 of 2013 in the interest of justice and pass Counsel for the Petitioner:

1. N BHARAT BABU Counsel for the Respondent(S):

1. B MAHENDER REDDY

2. V SESHA KUMARI The Court made the following order:

Ms Soma Sri, learned counsel representing Sri N.Bharat Babu, learned counsel for the petitioner would submit that the cause in the writ petition does not survive and hence, the same is now rendered infructuous.

2. Recording the above submission, the Writ Petition is dismissed as infructuous. No order as to costs.

As a sequel, all the pending miscellaneous petitions shall stand closed.

______________________ SUBBA REDDY SATTI, J Dated: 03.07.2025 SNI 4 57 THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION No.35603 of 2013 Dated: 03.07.2025 SNI