MAHAKALI FOODS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned senior counsel Mr. Mihir Thakore assisted by learned counsel Mr. R.C. Kakkad for the petitioner, learned Assistant Government Pleader Ms. Jirga Jhaveri for respondent Nos.1 and2, learned counsel Mr. Maulik G. Nanavati for respondent Nos.3,4 and 5, Mr. Navin Pahwa for respondent Nos.7,8,9 and 11 and Mr. Digant Popat for respondent No.10.

(2.) THIS petition has been filed by the petitioner for the following reliefs:-

(3.) IT is true that till date, the investigation with regard to the goods found at Devash (M.P.) is going on. But, the respondents under the terms of tender were well within their rights to refuse to open any commercial bid if they were not satisfied with the conduct of the tenderer. Clause 23 read with Clause 20 of the tender document, gives power to the Corporation to accept or reject any bid or all bids at any time prior to award of the contract.