M/S SEEBAAT DEVELOPERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 12/3/2024, the respondent authority floated a tender notification whereby, it proposed to sell various plots by way of an e-auction. The terms of the notification required that the bidders, after paying the EMD and the tender fee, were also required to submit a sealed bid.

(2.) Under this tender notification, the last date for making the Earnest Money Deposit was stipulated as 12/6/2024. On deposit of the EMD, the applicants were required to submit their sealed bid on or before 14/6/2024 i.e., within two days thereafter.

(3.) The petitioner, admittedly, deposited the Earnest Money Deposit, i.e., Rs.22,92,024.00, and also the tender fee.