Madras High Court
Tecton Engineering And Construction vs The Managing Director on 19 March, 2019
Author: D.Krishnakumar
Bench: D.Krishnakumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.03.2019
CORAM
THE HONOURABLE Mr.JUSTICE D.KRISHNAKUMAR
W.P.No.25805 of 2018
and
W.M.P.No.30012 of 2018
1 Tecton Engineering and Construction,
GR complex IInd Floor,
Door No. 407-408 Anna salai,
Nandanam, Chennai 600035. ... PETITIONER
Vs.
1 The Managing Director,
Chennai Metropolitan Water Supply and
Sewarage Board,
No.1 Pumbing station Road,
Chintadripet, Chennai 600002.
2 The Superintending Engineer
(Contracts and Monitoring),
Chennai Metropolitan Water Supply and
Sewarage Board,
No.1 Pumping station Road,
Chintadripet, Chennai 600002.
3 AECOM India Pvt Ltd.,
No. 9/F Infinity Towers -C,
DLF Cyber city, DLF Phase-II,
Gurugaon, Haryana.
4 M/s.Suez International
Rep. by Mr.Rajesh Adhyam (Vice president -
Sales and Business Development)
SUEZ India Pvt Ltd., Unitech Business Park,
Second Floor South city-I, Gurgaon 12.
http://www.judis.nic.in
2
5 M/s.Acciona Agua
Represented by its subsidiary Acciona Aqua
India Pvt Ltd 405 DOG Tower A Jasola
District centre New Delhi 110025
6 M/s.Cobra Instalaciones Y servicios
Rep. by its Authorized Representative,
GR Complex, 2nd floor,
Door No.407-408 Anna salai,
Nandanam, Chennai 600035 ... RESPONDENTS
Prayer:- The Writ Petition is filed under Article 226 of the Constitution of
India, seeking for a Writ of Mandamus, to direct the 1st and 2nd
Respondents to Reject the bid of the 5th Respondent as Technically Non
Responsive and consequentially award the contract in Tender No.CNT/
WSS/ICB/KFW/DESAL/ 012/ 2016-17 to the Joint Venture of the Petitioner
and 6th Respondent Herein the Technically Responsive bidder which fact
has already been observed by this Court vide order dated 16.7.2018 in W.P
No.10663/2018.
For Petitioner : Mr.NIthyaesh and Vaibhav
For Respondents 1 & 2 : Mr.N.Ramesh, Standing Counsel
For Respondent No.6 : MZr.Rishikesh
******
ORDER
The learned counsel appearing for the petitioner has made an endorsement that the writ petition has become infructuous.
2. In view of the above, nothing survives for adjudication.
Consequently, the writ petition is dismissed as infructuous. No Costs.
Connected miscellaneous petition is closed.
http://www.judis.nic.in 19.03.2019 3 Speaking / Non-Speaking order Internet:Yes/No Index:Yes/No vaan To 1 The Managing Director, Chennai Metropolitan Water Supply and Sewarage Board, No.1 Pumbing station Road, Chintadripet, Chennai 600002.
2 The Superintending Engineer (Contracts and Monitoring), Chennai Metropolitan Water Supply and Sewarage Board, No.1 Pumping station Road, Chintadripet, Chennai 600002.
http://www.judis.nic.in 4 D.KRISHNAKUMAR, J.
vaan W.P.No.25805 of 2018 and W.M.P.No.30012 of 2018 Dated: 19.3.2019 http://www.judis.nic.in 5 Dated: 19.03.2019 http://www.judis.nic.in