DOSHION VEOLIA WATER SOLUTIONS PVT LTD Vs. INDIA RAILWAY CATERING AND TOURISM CORPN LTD

JUDGEMENT

(1.) WRIT Petition No.27074 of 2009 was filed for a mandamus forbearing respondents 1 and 2 from taking any steps in furtherance of the tender dated 3.8.2009 issued by the second respondent by receiving any performance of the works as detailed in the Technical Bid of the said tender from the fourth Respondent and further directing respondents 1 to 3 to award the tender in its favour being the lowest bidder.

(2.) WRIT Petition No.1059 of 2010 was filed challenging the order of the second respondent dated 17.12.2009 accepting the tender of the fourth respondent.

(3.) COUNTER affidavits were filed on behalf of the fourth respondent, which contain the following facts:-