SAMRAT INDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Choudhury, learned counsel for the petitioner. Also heard Dr. N. Mozika, learned DSG assisted by Ms. S. Rumthao, learned counsel for the respondent No. 1 and 2.

(2.) The petitioner is aggrieved with the acceptance of the tender document of the respondent No. 3, inasmuch as, the requirements as per Clause 6(e) of the tender document has not been fulfilled or complied with.

(3.) By the order dtd. 5/5/2023, this Court had directed for instructions to be obtained by the learned DSG, (respondents Nos. 1 and 2). A copy of the said instructions dtd. 11/5/2023, has been produced today, and it appears that the tender of the respondent No. 3 was accepted as valid by the respondents on the consideration that though the entire details as stipulated were not submitted, however, the same would not have any material impact in the execution of the tender.