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Madras High Court

M.Soundararajan vs The Managing Director (Tancem) on 1 November, 2018

Author: R.Mahadevan

Bench: R.Mahadevan

                                                           1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.11.2018

                                                       CORAM

                                THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                              W.P.No.26581 of 2018 and
                                           W.M.P. Nos.30935 & 30938 of 2018

                      M.Soundararajan                                         ... Petitioner

                                                         Vs.

                      1.The Managing Director (TANCEM),
                      Tamilnadu Cement Corporation Ltd.,
                      2nd Floor, LLA Building,
                      735, Annasalai,
                      Chennai-600 002.

                      2.The Manager (Technical),
                      Tamilnadu Cement Corporation Ltd.,
                      2nd Floor, LLA Building,
                      735, Annasalai,
                      Chennai-600 002.

                      3.K.Sundari, Partner,
                      rep. by M/s.Vardhan Infrastructure                      ... Respondents


                            Petition filed under Article 226 of the Constitution of India to
                      issue a Writ of Certiorarified Mandamus, to call for the records
                      pertaining to the impugned order passed by the second respondent
                      through Ref. No.TANCEM/CO/MM/40/Manpower/ACW & ALGM/2018-19
                      dated 15.09.2018 is illegal and quash the same subsequently direct
                      the second respondent to conform the previous tender dated in favour
                      of the petitioner.




http://www.judis.nic.in
                                                          2

                                        For Petitioner        : Mr.G.Ranganathan

                                        For respondents       : Mr.A.Shivaji for R1 and R2
                                                                        R.MAHADEVAN,J.


                      vga


                                                    ORDER

Today, when the matter came up for hearing, the learned counsel appearing for the respondents submitted that the respondents have cancelled the tender and a new tender is going to be notified in which the petitioner also can participate. The learned counsel for the petitioner also agreed for the same.

2.In view of the submission so made by the learned counsel appearing for the petitioner and the respondents, this writ petition stands closed, leaving it open to the petitioner to participate in the future tender. No costs.

01.11.2018 Index: Yes/ No vga To

1.The Managing Director (TANCEM), Tamilnadu Cement Corporation Ltd., http://www.judis.nic.in 3 2nd Floor, LLA Building, 735, Annasalai, Chennai-600 002.

2.The Manager (Technical), Tamilnadu Cement Corporation Ltd., 2nd Floor, LLA Building, 735, Annasalai, Chennai-600 002.

W.P.No.26581 of 2018 and W.M.P. Nos.30935 & 30938 of 2018 http://www.judis.nic.in