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Madras High Court

M/S.Sri Balaji Saraswathy Enterprises vs The General Manager on 13 September, 2017

Author: S.Vaidyanathan

Bench: S.Vaidyanathan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

				    DATED    :    13.09.2017

CORAM:

THE HONBLE MR.JUSTICE S.VAIDYANATHAN

W.P.Nos.29927 and 29928 of 2003


M/s.Sri Balaji Saraswathy Enterprises,
Rep.by its Prop.B.Saraswathy		       ...   Petitioner
                                                                        (in both WPs)

vs.


 1. The General Manager,
    Integral Coach Factory,
    Chennai  600 038.

2. The Chief Engineer,
    Integral Coach Factory,
    Chennai  600 038.

3. V.Raj Kumar

4. The Secretary,
    Department of Railways,
    Govt. of India,
    New Delhi.				      ... Respondents 
						          (in W.P.No.29927/2003)

1. The General Manager,
    Integral Coach Factory,
    Chennai  600 038.

2. The Chief Engineer,
    Integral Coach Factory,
    Chennai  600 038.


3. M/s.SMR Enterprises

4. The Secretary,
    Department of Railways,
    Govt. of India,
    New Delhi.				      ... Respondents 
						          (in W.P.No.29928/2003)


	Writ Petition No.29927 of 2003 filed under Article 226 of the Constitution of India praying for the issuance of a writ of Mandamus,calling for the records pertaining to the order dated 02.07.2003 in Ref.Nos.W/T/0009  issued by the second respondent in respect of tender notice No.ICF/S/OT/03/2003-04 dated 14.05.2003, by quashing the same and to direct the second respondent to call for re-tender for the Zonal Contracts made in Tender No.EW/009.

	Writ Petition No.29928 of 2003 filed under Article 226 of the Constitution of India praying for the issuance of a writ of Mandamus,calling for the records pertaining to the order dated 02.07.2003 in Ref.No.W/T/0005  issued by the second respondent in respect of tender notice No.ICF/S/OT/03/2003-04 dated 14.05.2003, by quashing the same and to direct the second respondent to call for re-tender for the Zonal Contracts made in Tender Nos.EW/005.

		For Petitioner	:	Mr.R.Manickavel
		For Respondents	:	Ms.T.P.Savitha for R1,R2 and  R4
						Mr.R.S.Jeevarathinam for R3

O R D E R

In view of the endorsement made by the learned counsel for the petitioner, the Writ petitions are dismissed as having become infructuous. No costs.

13.09.2017 ggi To:

1. The General Manager, Integral Coach Factory, Chennai  600 038.
2. The Chief Engineer, Integral Coach Factory, Chennai  600 038.
3. The Secretary, Department of Railways, Govt. of India, New Delhi.

S.VAIDYANATHAN,J.

ggi Order in W.P.Nos.29927 and 29928 of 2003 13.09.2017