CSEPDI - TRISHE Consortium v. Tamilnadu Generation and Distribution Corporation Limited (TANGEDCO) and Ors. - (High Court of Madras) (07 Sep 2015)

Reprieve for CSEPDI–TRISHE in Tamil Nadu power project

MANU/TN/2979/2015

Commercial

The Court directed TANGEDCO to evaluate CSPEDI-TRISHE bids for setting up thermal power projects in the tender floated. Looking into the tendering process, reports produced by TANGEDCO and public interest, it determined that the price offered may not always be the sole criterion on which a contract was awarded. Factors such as past record of bidders, market reputation and quality of goods offered would play an important role in determining award of contract.

Relevant : Star Enterprises and others v. City and Industrial Development Corporation of Maharashtra Ltd. MANU/SC/0459/1990 W.B. State Electricity Board v. Patel Engineering Co. MANU/SC/0024/2001 S.C.T. Limited and another v. Punjab State Electricity Board and others MANU/PH/0458/2005

Tags : TENDER LOWEST PRICE QUALITY ELECTRICITY