MUGEEM AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the parties. Record of the learned additional District Judge perused. Record of the Arbitrator which forms part of record of the learned ADJ has also been perused. A short question arises for consideration.

(2.) IN response to a notice inviting tender issued by the respondent, as per tender documents prescribed, appellant submitted the offer.

(3.) THE tender specified the quantities to be executed but vide clause 16 stipulated as under:-