UNIQUE CONSTRUCTION CORPORATION Vs. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED

JUDGEMENT

(1.) Leave granted in both the matters

(2.) Both these appeals are directed against the order dated 4/10/1994 passed by the High court of Bombay in Writ Petition No. 4046 of 1994

(3.) The City and Industrial Development Corporation of Maharashtra Ltd. (hereinafter referred to as 'cidco') , an undertaking of the government of maharashtra, invited tenders for certain construction work. The lender notice required the tender to be submitted in two envelopes, one envelope was to contain the covering letter, receipt, challan/bank guarantee towards earnest money deposit, list of documents, etc. and the second envelope was to contain the financial bid. Both these envelopes were to be placed in one common envelope. The last date for submission of tenders was 31/8/1994. When the tender box was opened on 1/9/1994 it was found that one of the tenderers, unique Construction Corporation, had submitted one more envelope. The said envelope was not opened on 1/9/1994 along with the lenders. The quotations which were received from the five tenderers, who were found eligible, were as follows: arising out of SLPs (C) Nos. 18101 and 18955 1994