ROSMERTA TECHNOLOGIES LIMITED Vs. STATE OF GUJARAT  

JUDGEMENT

(1.) Leave to amend the cause title is granted. Draft amendment granted.

(2.) Learned counsel for the petitioner made a mention in the morning for granting permission for circulating this matter urgently as the revised date of opening of Tender Technical Bid is today at 16:00 hours and it was also mentioned that the eligibility criteria and the insistence upon affidavit indicating that the company has not filed any writ petition or any Court matter being not inconsonance with law. The permission was granted for circulating the matter and accordingly the matter was circulated.

(3.) Learned counsel for the petitioner invited Court's attention to the page no.12 of the petition to indicate that the offers were invited from the interested parties and in the Annexure II to the tender document there is a pre qualification check list as Item no.9, which provides for participating vendor not been involved in any Civil or Criminal case and the employer inviting tender has a right to seek any proof from the Competent Authority before releasing the order.