S K MEHTA Vs. MAHARASHTRA INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) Rule returnable forthwith. Heard the learned Counsel for the parties finally by consent.

(2.) The petitioner which is a company engaged in the business of constructing and maintaining roads has prayed to extend the date of submission of tender form with respect to Nagpur (Butibori) Industrial Area providing asphalting treatment to main road A & B at least by one month so that the petitioner will be able to fairly compete in the bid and further prayed to grant an opportunity to raise queries on the new condition imposed by the respondent. A prayer is also made for adinterim relief to extend the date of submission of tender forms which is 19.7.2013. The petition is filed on 18.7.2013.

(3.) The respondent and/or such other authorities are within their exclusive domain to invite tenders based upon the terms and conditions which they decide to circulate/ declare. No one else even otherwise dictates their terms and/or conditions of any commercial contract/tender. The last date of receiving of queries was 4.7.2013 and the date of uploading of reply to the queries was 8.7.2013. The display of blank tender forms have dates ranging from 20.6.2013 to 14.7.2013. These dates are over.