GUNINA COMMERCIALS PVT Vs. INTEC INFONET PVT. LTD

JUDGEMENT

(1.) Two of the above Review Petitions have been fled by private parties and one by the State Government seeking recall of ad-interim order dated 28/02/2020. The said order reads thus:-

(2.) We fnd that all the terms and conditions of the tender document were not pointed out to the Court before passing of the order dated 28/02/2020. Two of the terms and conditions read as under:-

(3.) Prima facie, from the Afdavit-in-Reply dated 3/3/2020 fled by the Deputy Commissioner, Integrated Child Development Services Scheme, dated 3/3/2020 it appears that the server was functional.