SANDEEP ENTERPRISES Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard learned counsel appearing on behalf of the petitioner, learned counsel appearing on behalf of the respondent No.2, being the Uttar Pradesh Power Corporation Limited and learned Standing Counsel for the State respondents.

(2.) In the present writ petition, the petitioner has prayed for the following reliefs:-

(3.) The crux of the issue in this writ petition relates to a condition in the tender document issued by the respondent No.3 for procurement of super enameled aluminium winding wire wherein a performance guarantee at the rate of 10% of the contract value is required to be furnished by the person, who is awarded the tender.