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Madras High Court

The Chairman vs M/S.Supreme Power Equipment Pvt. Ltd on 19 April, 2017

Author: Huluvadi G. Ramesh

Bench: Huluvadi G.Ramesh, N.Sathish Kumar

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:   19.4.2017

CORAM

THE HONOURABLE MR.JUSTICE HULUVADI G.RAMESH
AND
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

W.A.Nos.444 to 452 of 2017
and
W.M.P.Nos.6708 to 6724 of 2017

W.A.No.444 of 2017

1    The Chairman
     Tamil Nadu Electricity Board  
     No.144  Anna Salai  Chennai-600 002.

2    The Chief Engineer
     Materials Management  
     TANGEDCO  144  Anna Salai  
     Chennai 600 002.							Appellants

Versus

1    M/s.Supreme Power Equipment  Pvt. Ltd  
     Rep. by its Managing Director 
     Mr.Vee Rajmohan  
     No.55  SIDCO Industrial Estate 
     Thirumazhisai  Chennai-600 124

2    M/s.Danya Electric Company
     Rep. by Managing Partner K.V.Pradeep  
     No.512/2  Nayapakkam High Road  
     Papparambakkam  Village  
     Thiruvallur District & Taluk  
     Papparambakkam-602 025.

3    Sree Abirami Engineering Works
     Rep. by its Managing Partner  Sirsabesan  
     No.56  Arunachalam Main Road  
     Ambal Nagar  Porur  Chennai-600 116.

4    M/s.Tamil Nadu Transformers
     Rep. by its Partner  B.Arivalagan  
    No.53  SIDCO Industrial Estate  
     SIPCOT  Ranipet-632 403  Vellore District.

5    M/s.Sri Ramakrishna  Transformers  
     Rep. by its Managing Partner  
     Mr.A.Arun Kumar  
     No.52/1A  Morrattandi Vanur Taluk  
     Villupuram-605 101

6    Suntech Transformers
     Rep. by its Partner  B.Chandrasekaran  
     No.52 SIDCO Industrial Estate  SIPCOT  
     Ranipet-632 403  Vellore District

7    Wilson Power & Distribution  Technologies 
	Pvt. Ltd  Rep. by its Managing Director 
     S.Srinivsan  
     Orakkadu Village  
     Cholavaram  Chennai-600 067.

8    Suriya Electrical Enterprises
     Rep. by its Managing Partner  Mr.E.Wenceslaus  
     No.24 & 25/1  Anna Nagar  Kolathuvancherry  
     Paraniputhur Post  Chennai-600 122

9    S.L.Electricals
     Rep. by Prop. T.Srinivsan  
     No.325  Odaman Nagar  
     Vanagaram  Chennai-95.

10   Lavanaya Industries
     Rep. by its Partner P.R.Kannan  
     No.4A  Kuppuswamy Nagar  
     Sivabhootha Medu  
     Pillayar Koil Street  Vanagaram  Chennai-95.

11   Sri Vinayaga Star Electricals
     Rep. by its Prop. C.Pethuraj  
     No.9  Rajas Garden  
     Mettukuppam Main Road  
     Chettiar Agaram  Chennai-77


12   Vinai Electricals
     Rep. by its Partner A.Periyanayagam  
     No.4/123  1st Street  Balaji Nagar  
     Koluthuvancherry  Chennai-122

13   V.K.Transformers
     Rep. by its Proprietor A.Periyanayagam  
     No.4/123  1st Street  Balaji Nagar  
     Koluthuvancherry  Chennai-122

14   The Bureau of Indian Standards
     Rep. by its Chief Scientist  
     Southern Region 
     IV Cross Road  CIT Campus  
     Taramani  Chennai-113.

15   EMMESS Control Private Limited
        Rep. by its Director Mr. Srinivasan     
      D.P.90, 91 & 92  SIDCO Industrial Estate   
      Thirumazhisai  Chennai-124.					Respondents

Prayer: Writ Appeal filed filed under Clause 15 of the Letters Patent against the order dated 2.3.2017 passed in W.P.Nos.3778 to 3784, 3929 and 3930 of 2017 on the file of this court.

		For appellants in all cases  : Mr.S.K.Rameshuwar
		For R7 in all cases   	    : Mr.P.S.Raman, Senior Counsel 
					               for Mr.T.Sathyamoorthy

COMMON JUDGMENT

(Judgment of the court was made by HULUVADI G.RAMESH, J.) Heard the learned counsel appearing for the parties for some time.

2. The writ appeals have been filed by the Tamil Nadu Electricity Board, challenging the common order of the learned Single Judge granting eight weeks time from the date of receipt of copy of that order, to enable the writ petitioners to obtain BIS certification and type test certification and get qualified to participate in the tender.

3. It is now brought to the notice of the court that the time granted by the learned Single Judge is almost coming to an end and all the formalities have also been completed. Considering the same, this court is of the view that there cannot be any scope for interference with the order of the learned Single Judge. Accordingly, the writ appeals are disposed of. No costs. The connected miscellaneous petitions are closed.

(H.G.R.,J.)(N.S.K.,J.) 19.4.2017.

Index:Yes/No Internet:Yes/No ssk.

HULUVADI G. RAMESH, J.

AND N.SATHISH KUMAR, J ssk.

W.A.Nos.444 to 452 of 2017 19.4.2017.

http://www.judis.nic.in