SUPERINTENDING ENGINEER CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD Vs. SUBAYA CONSTRUCTIONS CO LIMITED

JUDGEMENT

(1.) By consent, the writ appeal is disposed of by this judgment.

(2.) The first respondent / writ petitioner has also invited the attention of this Court to Clause No.4 of the Instructions to Bidders, which stipulates that, all discounts offered by the Bidders should be specified in relevant forms furnished in Section 4(d) of the Letter of Price Bid.

(3.) Clause No.12.1 of the Instructions to Bidders stipulates among other things, that the forms must be completed without any alteration to the text and no substitutes shall be accepted.............