ALLWYN BUILDERS ENGINEERING CONTRACTORS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE learned standing counsel for the respondent 1 and 2 is present. Though the 3rd respondent is duly served with notice he does not make his appearance before this court. On consent, writ petition is taken up for final hearing at the admission stage.

(2.) THE relief sought for herein is for forbearing the respondents 1 and 2 from processing and considering the 3rd respondent's tender document along with other sealed tenders submitted in respect of item 7 of the tender notice no. MAS/09 of 09 dated 05.11.2009 issued by the first respondent.

(3.) IT is fairly conceded by the learned standing counsel for the respondents 1 and 2, that the II respondent has not pasted page 2 on the top of the sealed cover used for submitting the tender and instead of superscribing as "tender notice MAS/09 of 09 item 7" the same is written as "ITem 6" on the top of the sealed cover. The same certainly amounts to failure to strictly comply with the tender conditions.