Sudhir Agarwal, J. - (1.) Heard Sri Shashi Nandan, Senior Advocate assisted by Sri Udayan Nandan, learned counsel for petitioner and Sri Rajnish Kumar Rai, learned counsel for respondents.
(2.) This writ petition under Article 226 of Constitution of India has been filed by sole petitioner M/s New Tech Imports Pvt. Ltd, registered Office at 1/778 Nicholson Road, Kashmere Gate, Delhi praying for issue of writ of certiorari to quash order dated 15.01.2019 which is a counter offer (Annexure-18 to the writ petition) and also to quash order dated 22.01.2019 (Annexure-22 to the writ petition) whereby Purchase Order dated 24.12.2018 for supply of "Turbo Wheel Impeller Balance Assembly" has been cancelled. Petitioner has also prayed for issue of writ of certiorari to quash E-tender No.101810202 dated 22.02.2019 (Annexure-25 of the writ petition) issued by respondent 3 , Principal Chief Materials Manager (hereinafter referred to as "PCMM"), at Diesel Locomotive Works, Varanasi (hereinafter referred to as "DLW"). Lastly, a writ of mandamus has been prayed for commanding respondents to strictly comply with terms and conditions of Purchase Order no.101810201.18115719 dated 24.12.2018 and to issue Modification Advice for 116 units in Purchase order no.101710860.17119450 dated 14.10.2017.
(3.) Facts in brief giving rise to present writ petition are, that, petitioner is a Private Limited Company registered under the provisions of Companies Act, 1956 (hereinafter referred to as "Act, 1956") vide certificate of Incorporation dated 19.04.1995 issued by Additional Registrar of Companies, National Capital Region of Delhi and Haryana. Petitioner 2, Manish Gupta has been authorized by Board of Directors of Company to file and pursue this litigation vide Resolution dated 27.02.2019.;