POOJA FORTUNE PVT LTD Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THIS is an application for seeking leave of this Court for finalization of the tenders received from the prospective bidders in terms of the Notice Inviting Tender published vide No. DSL/17-10/2010-11 dated 10.12.2011 in terms of this Court's order dated 11.01.2012 passed in W.P.(C)No. 179 of 2012.

(2.) HEARD Mr. K.N. Choudhury, learned Senior counsel appearing for the writ petitioners and Mr. K.N. Balgopal, learned Advocate General, Nagaland, representing the respondents in the writ petition.

(3.) THE respondents in the affidavit-in-opposition has categorically stated that the Distributorship Manual is not applicable in the present process of tender and the same was a one time guideline issued by the Government to all the interested parties in the year 2010.