VINISHMA TECHNOLOGIES PVT. LTD. Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to orders dtd. 11/8/2025 and 12/8/2025 passed in three Writ Petitions preferred by the appellant. The High Court of Chhattisgarh by the said orders, has repelled the challenge to the impugned tender condition contained in three tender notices dtd. 21/7/2025 which were issued for supply of Sports Kits to the students of Government Primary School, Government Upper Primary Schools and Government High and Higher Secondary Schools in the State of Chhattisgarh.

(3.) The facts giving rise to filing of these appeals which lie in a narrow compass, are as under: