VALAR AND CO CONSTRUCTIONS Vs. DIVISIONAL ENGINEER HIGHWAYS

JUDGEMENT

(1.) Valar & Co., Constructions, aggrieved by certain conditions in tender notification of the respondent dated 05.02.2003, has filed the above writ petition.

(2.) On direction, learned Special Government Pleader takes notice for the respondent.

(3.) Heard the learned counsel for the petitioner as well as the learned Special Government Pleader.