Madras High Court
M/S.Suvarnabhoomi Enterprises ... vs Tamil Nadu Arasu Cable Tv Corporation ... on 2 November, 2022
Author: C. Saravanan
Bench: C.Saravanan
W.P. No.25148 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.11.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.25148 of 2017
and
W.M.P.Nos.26590 to 26592 of 2017
M/s.Suvarnabhoomi Enterprises Private Limited,
Rep by its Authorised Signatory,
Mr.Shaji Chandy,
No.2, Amman Nagar,
Karayampalayam, Mylampatty Post,
Coimbatore – 641 062. ... Petitioner
Vs
1.Tamil Nadu Arasu Cable TV Corporation Limited,
Rep by its Managing Director,
Durga Tower, 6th Floor,
No.34/123, Marshalls Road,
Egmore, Chennai – 600 008.
2.M/s.Balaji Machine Works Private Limited,
No.17, Shiva Ganga Apartment,
S.L.Road, Mulund (West),
Mumbai – 400 080.
3.M/s.Mantra Industries Limited,
No.B/8, Shiva Ganga Apartment,
Zaver Road, Mulund (West),
Mumbai – 400 080.
https://www.mhc.tn.gov.in/judis
1/5
W.P. No.25148 of 2017
4.M/s.Broadcase Engineering Consultants India Limited,
(Becil) (Central Government Undertaking),
C-56, A/17, Sector – 72, Noida,
Uttar Pradesh – 201 301. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India to issue a
Writ of Certiorarified Mandamus, to call for the records of the first respondent
related to their Global Tender Reference No.001/TACTV/Set Top Box/2017
published in e-publication on 06.05.2017 in web site http://WWW.tactv.in,
inviting Global Tender Documents for the supply of Standard Definition (SD),
High Definition (HD), Triple Play Set Top Boxes and Data Over Cable Service
Interface Specification (DOCSIS) Cable Modem and issue a writ of
certiorarified Mandamus quashing the Letters of Acceptance dated 03.08.2017
vide Lr.No.TACTV/DAS/STB/BMW/SD/2017 and
Lr.No.TACTV/DAS/STB/HD/2017 issued by the first respondent to the second
respondent and Letter of Acceptance dated 03.08.2017 vide
Lr.No.TACTV/DAS/STM/Mantra/SD/2017 and
Lr.No.TACTVDAS/STB/Mantra/HD/2017 issued by the first respondent to the
third respondent and the work order or orders that had been issued in this
behalf, if any, by the first respondent and directing the first respondent to
proceed with the Tender by issuing the Letter of Acceptance and work order to
the petitioner herein only.
For Petitioner : M/s.C.Jayachitra
For Respondents : Mr.Abdul Saleem for R1
Mr.S.Elambharathi for R3
No Appearance for R2 & R4
ORDER
https://www.mhc.tn.gov.in/judis 2/5 W.P. No.25148 of 2017 When the matter was taken up for consideration, the learned counsel for the petitioner and the learned counsel for the 1st and 3rd respondents submits that the relief sought for herein has become infructuous, and hence, nothing survives for adjudication in this Writ Petition.
2.Recording the above submission made by the learned counsel for the petitioner and the learned counsel for the 1st and 3rd respondents, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
02.11.2022 Index: Yes/ No Internet : Yes/No jas To
1.Tamil Nadu Arasu Cable TV Corporation Limited, https://www.mhc.tn.gov.in/judis 3/5 W.P. No.25148 of 2017 Rep by its Managing Director, Durga Tower, 6th Floor, No.34/123, Marshalls Road, Egmore, Chennai – 600 008.
2.M/s.Balaji Machine Works Private Limited, No.17, Shiva Ganga Apartment, S.L.Road, Mulund (West), Mumbai – 400 080.
3.M/s.Mantra Industries Limited, No.B/8, Shiva Ganga Apartment, Zaver Road, Mulund (West), Mumbai – 400 080.
4.M/s.Broadcase Engineering Consultants India Limited, (Becil) (Central Government Undertaking), C-56, A/17, Sector – 72, Noida, Uttar Pradesh – 201 301.
C. SARAVANAN, J.
jas https://www.mhc.tn.gov.in/judis 4/5 W.P. No.25148 of 2017 W.P.No.25148 of 2017 and W.M.P.Nos.26590 to 26592 of 2017 02.11.2022 https://www.mhc.tn.gov.in/judis 5/5