CONCORD CONSTRUCTIONS Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) GOING by the nature of the reliefs sought for, it appears that the petitioner has approached this Court on some apprehension as to the manner in which the tender is about to be finalized.

(3.) IN the above circumstances, this Court does not find any reason to interfere with the tender proceedings; which shall be finalized adhering to the tender conditions and such other relevant norms/conditions/orders, if any, in accordance with law. The petitioner as well as the parties concerned are at liberty to point out the relevant aspects before the competent authority. Writ Petition is disposed of.