M/S Almighty Techserv Proprietor Mr. Manish Dalmia vs. Commissioner Directorate Of Logistics And Anr.

W.P.(C)/13608/2018HC DelhiGSTCNR DLHC01565373201805 September 2019Bench: HON'BLE MR. JUSTICE G.S.SISTANI,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI38 pages

For Petitioner: Mr. Sandeep Sethi, Sr. Advocate with Mr. Dhruv Nayar, AdvocateFor Respondent: Mr. R.V. Sinha, Mr. A.S. Singh and Mr. Amit Sinha, Advocates for respondent no. 1. Mr. Debesh Panda, Ms. Akriti Kataria, Mr. Abhas Mishra and Mr. Tarun Khanna, respondent no. 2

AI SummaryAllowed

Held

The Court found the decision-making process for awarding the tender to be arbitrary and in violation of tender conditions and departmental circulars. Consequently, the Letter of Award was quashed.

Facts

The petitioner challenged an e-tender award, alleging irregularities in the bid evaluation process. The petitioner claimed their bid was lower than the awarded bidder's, and that the awarded bidder's price sheet was incomplete.

Key Issues

Whether the tender was awarded arbitrarily and in violation of its own conditions. Whether the evaluation process was fair and transparent.

Sections Cited

Not specified

AI-generated summary — verify with the full judgment below

W.P. (C) No 13608/2018 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI

Judgment reserved on: 23.07.2019 %

Judgment pronounced on: 5.09.2019

+ W.P.(C) No. 13608/2018

M/S ALMIGHTY TECHSERV PROPRIETOR MR. MANISH DALMIA

..... Petitioner Through: Mr. Sandeep Sethi, Sr. Advocate with Mr. Dhruv Nayar, Advocate. versus

COMMISSIONER,

DIRECTORATE OF LOGISTICS AND ANR. ..... Respondents Through: Mr. R.V. Sinha, Mr. A.S. Singh and Mr. Amit Sinha, Advocates for respondent no.

Mr. Debesh Panda, Ms. Akriti Kataria, Mr. Abhas Mishra and Mr. Tarun Khanna, respondent no.

CORAM: HON'BLE MR. JUSTICE G.S. SISTANI HON'BLE MS. JUSTICE JYOTI SINGH JYOTI SINGH, J.

The present petition has been filed seeking to set aside the order dated 7.12.2018 whereby respondent No. 1 has awarded the contract to respondent No. 2 as also for issuance of a direction to respondent No. 1 to place the original records pertaining to the contract in question before this Court.

The brief facts which need to be captured for deciding the present petition are that the petition

The judgment continues below.

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