P. M. UMBARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhangde, learned counsel for the petitioner, Mr. Chauhan, learned Government Pleader for the respondent Nos. 1 to 4/State and Mr. Manohar, learned counsel for the respondent No.7. None appears for the respondent Nos.5, 6, 8 and 9 though served.

(2.) The petition questions the decision dtd. 20/12/2023 (page 164), whereby the Bid of the petitioner for the work of construction of Cement is rejected.

(3.) Mr. Bhangde, learned counsel for the petitioner, insofar as the rejection on point number (ii) invites our attention to page 57 Clause 3, which indicates that tenderers who do not have the ownership of the slip form paver machinery but intend to purchase it, shall upload.