AD WORLD, A PARTNERSHIP FIRM Vs. NAGAR NIGAM

JUDGEMENT

(1.) Petitioner is an advertising agency.

(2.) By means of this writ petition, petitioner has sought the following reliefs :

(3.) Petitioner is aggrieved by Clause No. 4(9) of e- tender document published on 27/10/2024. According to him, condition contained in Clause 4(9) is contrary to provision contained in Uttarakhand Procurement Rules, 2017.