PRASAD SHETH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioner challenges the decision of the respondent no.2 rejecting the petitioner's technical bid in response to the E-Tender dtd. 10/12/2021 for urgent up-gradation of all 14 PHE laboratories, including supply of new Instruments/Equipments, Instrument Repairs, Chemicals, Apparatus, and Glasswares, CRM Materials under Jal Jeevan Mission for PWD, Goa.