INTERNATIONAL COMMERCE LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule on behalf of the respondent State.

(2.) The present writ petition is filed seeking the following prayers :

(3.) A bare perusal of the aforementioned prayers reveals that the petitioner has challenged Clause 14 of the Tender Document and has also prayed for setting aside the condition, as mentioned in the Tender Document, for accepting the bid security by way of only Bank Guarantee.