SUPREME MAHAVIR Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Rule. Learned counsel for the Respondents waive service. By consent, the Rule is made returnable forthwith. The writ petition is taken up for hearing and final disposal, by consent and on the request of learned counsel.

(2.) The Municipal Corporation of Greater Mumbai ('MCGM') invited bids through an electronic tendering process on 5 January 2013 for carrying out the following two categories of work :

(3.) The relevant tender condition was specified in Clause-3.2.3 of which sub Clause (iii)(a) and (b) stipulated as follows :