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[Cites 1, Cited by 0]

Madras High Court

M/S.Rd Club Cinema vs The Commandant on 8 January, 2026

Author: P.T.Asha

Bench: P.T. Asha

                                                                                                   W.P.No.6960 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 08.01.2026

                                                             CORAM

                                   THE HONOURABLE MS. JUSTICE P.T. ASHA

                                               W.P.No.6960 of 2025 and
                                            W.M.P.Nos.7687 and 7692 of 2025

                 M/s.RD CLUB CINEMA
                 Represented by its Proprietor Mr. R.Dhanasekaran
                 No.4A, Second Street,
                 Kailasapuram, Mylapore,
                 Chennai – 600 004.                                                        ...Petitioner
                                                      Vs.
                 The Commandant,
                 C/o. OIC – ITRC (Sumod Pakavath)
                 Col GS Coord, Defense Service Staff College (DSSC),
                 Department of Military Affairs, HQIDS,
                 Ministry of Defence,
                 Wellington, Nilgiris, Tamil Nadu – 643 231.                               ...Respondent

                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India to
                 issue a Writ of Certiorarified Mandamus, calling for the records pertaining to
                 the Tender No.GEM/2025/B/5822764 dated 17th January 2025 and quash the
                 same and consequently direct the respondent to consider the representation
                 dated 10.02.2025 of the petitioner and accordingly finalize the tender awarding
                 in a fair and transparent manner by duly considering the tender specification
                 and the petitioner’s bid.


                                    For Petitioner       :        Mr.Dhanaram Ramachandran
                                                                  for M/s. D.R.Law Chambers

                                    For Respondent       :        Mr. V.Balasubramanian


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https://www.mhc.tn.gov.in/judis                  ( Uploaded on: 12/01/2026 03:52:32 pm )
                                                                                             W.P.No.6960 of 2025

                                                           ORDER

The writ petition is filed for the relief herein below set out:

“calling for the records pertaining to the Tender No.GEM/2025/B/5822764 dated 17th January 2025 and quash the same and consequently direct the respondent to consider the representation dated 10.02.2025 of the petitioner and accordingly finalize the tender awarding in a fair and transparent manner by duly considering the tender specification and the petitioner’s bid.”

2. When the matter was taken up for hearing today, the learned counsel for the respondent submitted that tender has already been granted to a third party.

3. Recording the submission made by the learned counsel for the respondent, nothing survives for consideration in this petition and accordingly, this Writ Petition stands dismissed as infructuous.




                                                                                                08.01.2026

                 Shl
                 Index        : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No To 2/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 03:52:32 pm ) W.P.No.6960 of 2025 P.T.ASHA J.

shl To The Commandant, C/o. OIC – ITRC (Sumod Pakavath) Col GS Coord, Defense Service Staff College (DSSC), Department of Military Affairs, HQIDS, Ministry of Defence, Wellington, Nilgiris, Tamil Nadu – 643 231.

W.P.No.6960 of 2025

08.01.2026 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 03:52:32 pm )