REGENT COMPUTRONICS PVT. LTD.

RELIANCE ENERGY LIMITED Appellant

V/S

MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION LTD. Respondents

Referred Judgements :-

METAL BOX COMPANY OF INDIA LIMITED STEEL MAZDOOR SABHA BOMBAY INDIAN OXYGEN LIMITED KAPRA MAZDOOR EKTA UNION ASSOCIATED CEMENT CO LTD VS. THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
RELIANCE AIRPORT DEVLOPERS PVT LTD VS. AIRPORT AUTHORITY OF INDIA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
COMMISSIONER OF INCOME TAX AND EXCESS PROFITS TAX CENTRAL BOMBAY VS. JWALA PRASAD TIWARI [REFERRED TO]

JUDGEMENT

(1.) STATE of Maharashtra through Maharashtra STATE Road Development Corporation Ltd. (for short, "MSRDC") floated Global Tender for completing Mumbai Trans Harbour Link ("MTHL") between Mumbai and Navi Mumbai on BOT basis.

(2.) RELIANCE Energy Limited is a company registered under the Companies Act, 1956. It is engaged in generation, transmission and disbursement of power in Maharashtra, Delhi etc.

(3.) AT this stage, we may quote the relevant provisions of the PQ Document which read as under:

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RELIANCE ENERGY LIMITED Vs. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD

Referred Judgements :-

JUDGEMENT

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