ABHISHEK MONGA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The respondent Authority issued a tender document for e-auction for Industrial properties on as is where is basis."

(2.) The broad terms and conditions for the bidders were described exhaustivelyin the tender document.

(3.) Chapter III of the Tender Document contained General Terms and Conditions of e-auction and inter-alia provided that if the payment, in terms of the demand letter, was not deposited within the stipulated period, the bid would stand automatically cancelled, without any further notice. It was also mentioned that no extension of time would be granted for payment of 75% of the bid amount for a period after 270 days from the date of issuance of demand-cum-allotment letter and the relevant clause of such Tender Document reads as under:-