REGENT COMPUTRONICS PVT. LTD.

Paman Enterprises Appellant

V/S

FOOD CORPORATION OF INDIA Respondents

Referred Judgements :-

ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
D NAGARAJ VS. STATE OF KARNATAKA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
ASIA FOUNDATION AND COMPANYNSTRUCTION LIMITED VS. TRAFALGAR HOUSE CONSTRUCTION INDIA LIMITED [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
NOBLE RESOURCES LTD VS. STATE OF ORISSA [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION, UJJAIN & ANR VS. BVG INDIA LIMITED AND ORS [REFERRED TO]

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioner while Shri D. Julius Riamei, learned Advocate and Shri A. Jagjit, learned Advocate with Shri M. Gunedhor, learned Advocate appearing for the FCI and private respondent respectively.

(2.) Since both the writ petitions have arisen out of the same set of facts, they are being disposed of by this judgment and order.

(3.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the NIT/e-tender dated 04/10/2019 for transportation of foodgrains via Ex-Rly Siding Furkating/ FSD Golaghat/ GRMC Golaghat to FSD Sangaiprou as illegal and arbitrary and also for issuing a writ of mandamus to direct the respondents to issue a fresh advertisement/NIT in terms of the report of the CAG.

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PAMAN ENTERPRISES Vs. FOOD CORPORATION OF INDIA

Referred Judgements :-

JUDGEMENT

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