PRABHU STEEL INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to a notice inviting tender floated by the respondent inviting offers for supply of M.S. Round, petitioner, vide letter dated 6.6.1980 submitted its offer. Inter alia, in the offer letter, petitioner stated:- ?oValidity : Our offer will remain valid upto 30.6.1980, thereafter subject to our confirmation. ?

(2.) Rates quoted were as under : <FRM>JUDGEMENT_100_ILRDLH14_2005Html1.htm</FRM>

(3.) Rates quoted were ex-works Nagpur. Sales Tax @ 4% was to be charged extra against Form 'C'.