Madras High Court
Turbo Engineers (Cbe) vs Tuticorin Thermal Power Station on 8 August, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.P.(MD)NO.23633 OF 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.08.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.23633 of 2015 AND
M.P.(MD)No.1 of 2015
Turbo Engineers (CBE),
through its Manager – Sales,
K.Arthanaarishwaran. ... Petitioner
Vs.
1. Tuticorin Thermal Power Station,
Owned by TANGEDCO Ltd.,
Rep. through the Chief Engineer,
M.M.Division, Tuticorin -4.
2. M/s.Rali Engineering Works,
No.3/73, Madurai Bye-pass Road,
Near BPCL LPG Filling Plant,
Tuticorin – 628 101.
3. BMW Steels Ltd.,
Rep. by its Director,
Navipur Road,
Hathras 201 101 U.P. ... Respondents
Prayer: Writ petition filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing
the first respondent to declare the petitioner as successful
bidder for the Tender No.OT-2711-M opened on 14.10.2015
after blacklisting the second respondent as a disqualified
person from participating in any of the auction or tenders
proposed by the first respondent as prescribed in the tender
conditions of the first respondent.
https://www.mhc.tn.gov.in/judis
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2 W.P.(MD)NO.23633 OF 2015
For Petitioner : No appearance.
For R-1 : Mr.S.Dheenadayalan
For R-2 : Mrs.G.Prabahari
For R-3 : Mr.J.Vijayaraja
***
ORDER
None appears for the petitioner.
2. The subject matter relates to awarding of tender.
Cause of action dates back to the year 2015. It is stated by the learned counsel appearing for the second respondent that the project has subsequently been implemented also. Nothing survives for further adjudication. This writ petition stands dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
08.08.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
PMU
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