M/S.Larsen And Toubro Limited vs Superintending Engineer on 16 October, 2020

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Madras High Court

M/S.Larsen And Toubro Limited vs Superintending Engineer on 16 October, 2020

Bench: Pushpa Sathyanarayana

                                                                            W.P.No.31333 of 2018

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 16.10.2020

                                                      CORAM

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA

                                               W.P.No.31333 of 2018
                                             & W.M.P.No.36323 of 2018

                      M/s.Larsen and Toubro Limited,
                      Having its Registered Office at
                      L & T House, Ballard Estate,
                      Mumbai 400 001 with its Construction Division
                      (L&T Construction), Smart World and Communications
                      Business Unit at PB No.979,
                      Mount Poonamalee Road, Chennai – 600 089           ... Petitioner
                                                      vs

                      1. Superintending Engineer,
                         Special Projects Department,
                         5th Floor, Amma Malligai,
                         Ripon Building Complex, Chennai 600 003.

                      2. The Tender Evaluation Committee,
                         Special Projects Department,
                        5th Floor, Amma Malligai,
                         Ripon Building Complex, Chennai 600 003.

                      3. Kerala State Electronics Development Corporation Ltd.,
                         Having Office at Keltron House, Vellayamabalam,
                         Thiruvananthapuram,
                         Kerala – 695 033.



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http://www.judis.nic.in
                                                                               W.P.No.31333 of 2018

                      4. The Acetech Machinery Components India Private Limited,
                         70,71, Thirumurugan Nagar, 4th Cross,
                         Vadavalli Post,
                         Coimbatore – 641 041.                             ...Respondents

                      Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                      issue a Writ of Certiorarified Mandamus calling for the records of the 1st
                      and 2nd respondents in relation to the RFP in S.P.D.C.No.B1/100/2016
                      relating to the award of the contract to the 3rd and 4th respondents and quash
                      the same as being arbitrary and illegal, and to further direct the 1st and 2nd
                      respondents to re-evaluate the bids submitted by all the bidders strictly in
                      accordance with the RFP terms and conditions.
                                                           ****
                                    For Petitioner            :     Mr.P.S.Raman, SC
                                                                    for Mr.P.Rajkumar Jhabakh

                                   For Respondents-1 & 2 :         Ms.Narmadha Sampath, AAG
                                                                   Assisted by
                                                                   Mr.P.Manoj Kumar

                                   For Respondent-3          :     Mr.U.Baranidharan

                                   For Respondent-4          :     Mr.R.Parthasarathy

                                                          ****

                                                        ORDER

The learned counsel for the petitioner has filed a Memo dated 02.10.2020 seeking to list this Writ Petition for 'withdrawal'. Accordingly, the matter is listed today and the learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition.

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http://www.judis.nic.in W.P.No.31333 of 2018

2. In view of the submission made by the learned counsel for the petitioner, the Writ Petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

16.10.2020 srn To

1. The Superintending Engineer, Special Projects Department, 5th Floor, Amma Malligai, Ripon Building Complex, Chennai 600 003.

2. The Tender Evaluation Committee, Special Projects Department, 5th Floor, Amma Malligai, Ripon Building Complex, Chennai 600 003.

3. Kerala State Electronics Development Corporation Ltd., Having Office at Keltron House, Vellayamabalam, Thiruvananthapuram, Kerala – 695 033.

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http://www.judis.nic.in W.P.No.31333 of 2018 PUSHPA SATHYANARAYANA, J.

srn W.P.No.31333 of 2018 & W.M.P.No.36323 of 2018 16.10.2020 4/4 http://www.judis.nic.in

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