CMC LIMITED Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition against the order dt. 7.12.2013 (Annexure P/1). By the aforesaid order, the competent authority directed that the Earnest Money deposited by the petitioner be forfeited.

(3.) The office of Commissioner, Land Records & Settlement Gwalior, Madhya Pradesh invited offers in two bid system for the work " conversion of Existing Record Rooms of Cyber Record Rooms at 342 Tehsils of Madhya Pradesh" from interested and eligible bidders vide "Request For Proposal" (RFP)/Tender Document No. CLRMP/2010/03 on 21 February, 2011.