WIPRO GE MEDICAL SYSTEMS PVT LTD Vs. TAMIL NADU MEDICAL SERVICES CORPORATION LTD

JUDGEMENT

(1.) THE petitioner company has filed the present writ petition, seeking to challenge a Show Cause Notice dated 20.02.2007 and the final order dated 02.03.2007 issued by the first respondent Tamil Nadu Medical Services Corporation Limited.

(2.) BY the impugned final order, the petitioner was informed as follows:-

(3.) IT is seen from the records that the petitioner company is engaged in the business of designing, sourcing and manufacturing complete range of diagnostic imaging systems such as Surgical C-arms, MR Subsystems and Coils, Generators, MR and Nuclear Positioners. IT is also claimed that the petitioner is a Joint Venture Company floated by M/s.Wipro Limited and M/s.GE Healthcare. IT was stated that the first respondent is a Government owned undertaking and the second respondent is the Managing Director and Tender Accepting Authority of the first respondent. The third respondent is the Health Secretary to the Government of Tami Nadu. IT is also claimed that no relief is claimed against the third respondent and they was made a proforma party.