Rohit Ranjan Agarwal, J. - (1.) Heard Sri Anurag Khanna, learned Senior Advocate assisted by Sri Shubham Agarwal and Sri Radhav Dev Garg, learned counsel for the petitioner, Sri Shashi Nandan, learned Senior Advocate assisted by Sri Manish Kumar Nigam, learned counsel for respondent nos. 6 and 7 and Sri Pranjal Mehrotra, learned counsel for respondent nos. 2 to 5.
(2.) Present petition has been filed by the petitioner for the following reliefs: "a. Issue a writ, order or direction in the nature of certiorari quashing the entire proceedings of opening of financial bids in pursuance of the E-tender Notice dated 09.01.2019. aa. Issue a writ, order or direction in the nature of certiorari quashing the impugned letter dated 09.03.2019 issued by the Respondent no. 4 herein. b. Issue writ, order or direction in the nature of mandamus calling for the records of the technical bids submitted and further reject the technical bid submitted by the Joint Venture comprising of Respondent no. 6 and 7. c. Issue writ, order or direction in the nature of mandamus calling for the records of financial bids submitted and further declare the Petitioner as the successful bidder. d. Issue writ, order or direction in the nature of mandamus restraining the Respondent no. 2 from issuing letter of intent in favour of the Joint Venture (JV) comprising of the Respondent no. 6 and 7."
(3.) Petitioner is a company incorporated under the provisions of the Companies Act, having its registered office at Mumbai. According to petitioner, it is engaged in the business of manufacture of Prestressed Concrete Pipes, Hume Steel Pipes, Penstock Pipes, R.C.C. Hume Pipes, Prestressed Concrete Sleepers, Bar Wrapped Steel Cylinder Pipes and Prestressed Concrete Cylinder Pipes.;