Madras High Court
Omega Elevators vs Indian Institute Of Technology Madras on 25 April, 2023
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.Nos.7051 & 7055 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.04.2023
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P.Nos.7051 & 7055 of 2020
and
W.M.P.Nos.8407, 8408, 8410, 8411, 8412 & 8413 of 2020
Omega Elevators,
Rep. by its Authorised Representative,
Jagadeesan Gopal,
Having Registered Office at,
11, Sanjeev Baug Society,
New Sharda Mandir Road, Paldi,
Ahmedabad – 380 007. ... Petitioner in both WPs
Vs.
Indian Institute of Technology Madras,
Executive Engineer (Electrical),
Engineering Unit, Admin Block 3rd Floor,
IIT Madras, Chennai – 600 036. ... Respondent in both WPs
Prayer in W.P.No.7051 of 2020: Writ Petition filed under Article 226 of
the Constitution of India for issuance of a Writ of Mandamus, directing
the respondent to withdraw the list of makes from the tender document or
alternatively direct the respondent to incorporate name of the petitioner
i.e. Omega Elevators as an eligible bidder for tender having tender
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https://www.mhc.tn.gov.in/judis
W.P.Nos.7051 & 7055 of 2020
reference no:43-2019-20-ELDB for: Construction of Electrical Science
Block II ESB II Ground plus 6 floors at IIT Madras SH-Provision of 2 x
16 passengers lifts.
Prayer in W.P.No.7055 of 2020: Writ Petition filed under Article 226 of
the Constitution of India for issuance of a Writ of Mandamus, directing
the respondent to withdraw the list of makes from the tender document or
alternatively direct the respondent to incorporate name of the petitioner
i.e. Omega Elevators as an eligible bidder for tender having tender
reference no:45R-2019-20-ELDB for: Providing and Installing
Machine-room-less Lift for Bose Einstein Guest House in IIT Madras.
For Petitioner : Mr.B.Deepak Narayanan
(in both WPs)
*****
COMMON ORDER
When the matters are taken up for hearing, the learned counsel appearing for the petitioner sought permission of this Court to withdraw these Writ Petitions. An Endorsement to the said effect is also made by the learned counsel for the petitioner in the Petitions today.
2/4https://www.mhc.tn.gov.in/judis W.P.Nos.7051 & 7055 of 2020
2. Recording the submission of the learned counsel appearing for the petitioner, these Writ Petitions are dismissed as withdrawn. No Costs.
Consequently, the connected miscellaneous petitions are closed.
25.04.2023 Index : Yes / No Speaking order / Non-speaking order sp To The Executive Engineer (Electrical), Indian Institute of Technology Madras, Engineering Unit, Admin Block 3rd Floor, IIT Madras, Chennai – 600 036.
3/4https://www.mhc.tn.gov.in/judis W.P.Nos.7051 & 7055 of 2020 M.DHANDAPANI, J.
sp W.P.Nos.7051 & 7055 of 2020 25.04.2023 4/4 https://www.mhc.tn.gov.in/judis