MODERN RADIO HOUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The dispute involved in this writ petition relates to the competitive evaluation of two bids submitted by the petitioner and the respondent No.2. The bids were invited for supply of MARANTZ Cassette Recorders for use by All India Radio which is a Unit of Respondent No. 1. UOI. The original bid document stated as follows;

(2.) The other relevant Clause of the Tender is as follows:

(3.) On 15th of June, 1998 a supplementary bid was asked for by the respondent No.1-UOI. The relevant portions of the said supplementary bid read as under: