Andhra Pradesh High Court - Amravati
M/S Phoenix Solutions vs Rashtriya Ispat Nigam Limited Rinl, on 15 July, 2025
I
4.
IJ-l` ``
=JY*, , _ ,,+-,, .
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
TUESDAY, THE FIFTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIIVIMAGADDA
IA No.2 OF2025
IN
WP NO: 17870 OF 2025
Between:
M/S PHOENIX SOLUTIONS, Through its authorised representative At
Bungalow No.16, Krishna Enclave Sarbhal Road, Jharsuguda, odisha, India -
768 201
...Petitioner(s)
(Petitioner in wp 17870 OF 2025
on the file of High Court)
AND
1. RASHTRIYA ISPAT NIGAM LIMITED (RINL), (A Govt, of India
Enterprises), Registered under companies Act, 1956, Having its
Registered office at vishakapatnam steel Plant Administrative Building,
vishakapatnam - 530 031 represented by its chairman and Managl-ng
Director
2. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steel
plant, Administratl-ve buildl'ng, visakhapatnam-530 031 represented by\
I-ts General Manager (works contracts)
3. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steell
plant, AdmI-nI-StratI'Ve building, Visakhapatnam-530 031 represented by
I'tS General Manager (operations)
4. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steel
plant, Administrative building, visakhapatnam-530 031 represented by
its General Manager-RMHP -Works
dF/`
5. Union of India, represented by its Secretary, the Ministry of Steel, Room
No.198, Udyog Bhawan, Dr. Maulana Azad Road, New Delhi -110011
6. Thejo Engineering Limited, 41, Cathedral Road, 3rd Floor, VD Swami
Building, Chennai, Tamil Nadu-600 086, India
...Respondent(s)
(Respondents in|do-)
counsel forthe Petitioner =SRI RAMA CHANDRA RAO GURRAM
counsel for the Respondent Nos.1 to 4 : SRI V.SUBRAMANYAM,
Standing Counsel
counsel for the Respondent No.5: ADDITIONAL SOLICITOR GENERAL
OF INDIA
Counsel for the Respondent No.6 .I SRI KIRAN KUMAR VADLAMUDI
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the debarment of the petitioner from:
participating in further tenders, Pending disposal of WP No. 17870 of 2025,i
dn the file of the High Court.
The court while directing issue of notI-Ce tO the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER:
Heard both sides.
For the reasons mentioned in the accompanying affidavit and considering the submissions made by both the learned counsel, there shall be an interim direction as prayed for.
Sd/-SHAIK MOHD. RAFl ASSISTANll GISTRAR //TRUE COPY// CTION OFFICER Fort _ a+ To,
1. The Chairman and ManegI-ng Director RASHTRIYA ISPAT NIGAM LIMITED (RINL), (A Govt, of lndI'a Enterprises), Registered under companies Act,1956, Having [|ts Registered office at vI'Shakapatnam steel plant AdminI'StratjVe Building, vishakapatnam -530 031
2. The General Manager (works contracts), RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steel plant, AdminI|StratiVe building, VI'Sakhapatnam-530 031
3. The General Manager (operatl-ons), RASHTRIYA ISPAT NIGAM LIMITED (RINL), Vjsakhapatnam steel PIant, Admjnistratjve building, Visakhapatnam-530 031
4. The General Manager- RMHP - Works, RASHTRIYA ISPAT NIGAM LIMITED (RINL), Vjsakhapatnam steel plant, Administrative building;
VIsakhapatnam-530 031 off J 5] The Secretary, union of India, the MinI'S{ry Of Steel, Room No. 198, udyog Bhawan, Dr. MaulanaAzad Road, New Delhi -110011 t'
6. Thejo EngI-neering Ljmjted, 41, Cathedral Road, Sid Floor, vD Swam!' BuI'Iding, chennaj, Tam" Nadu-600 086, Indl-a (Addressees 1 to 6 By RPAD) ..:
7. One CC to sRl. RAMA CHANDRA RAO GURRAM Advocate [opuc]
8. One CC to SRI V.SUBRAMANYAM, StandI-ng Counsel [opuc]
9. One CC to ADDITIONAL SOLICITOR GENERAL OF INDIA, High Court :
ofAndhra pradesh [opuc]
10. One CC to SRl. KIRAN KUMAR VADLAMUDI Advocate [opuc] ll. One spare copy PSR I - -\| ~ I
-+ I I. I t ./ '> l',?.` ` .,_~. `*ll`it-"`l . ! S,+i I:-+-`.. I,+ HIGH COURT NV,J DATED:15/07/2025 NOTE: LIST THE MATTER AFTER THREE (03) WEEKS.
ORDER IANo.2OF2025 IN WP NO: 17870 OF 2025 INTERIM DIRECTION