SAI PUBLICITY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14 and 226 of the Constitution of India, the petitioner has prayed to issue a writ of mandamus directing the respondent Corporation to proceed with the tender issued on 16/2/2023 and not as per the tender which has been issued on 15/3/2023 mainly on the ground about the tender process and awarding marks under different heads particularly under Clause 8(k) of the tender.

(2.) In response to the notice issued by this Court, the respondents have appeared through learned advocate Mr.H.S.Munshaw and has filed affidavit on behalf of the respondents.

(3.) Since the date of permission of tender expires today, and when the petitioner has shown readiness and willingness to fill up the tender and submit the tender with the respondent - Corporation and has requested for extension of submitting the tender, he requested the learned advocate Mr.Munshaw who appears for the respondent Corporation to get instructions about extending the period.