BALRAJ AGRO INDUSTRIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. C. Saikia, learned counsel for the petitioner and Ms. M. D. Borah, learned Standing Counsel, WMD Department.

(2.) The petitioner has put to challenge the decision of the review meeting of the Tender Committee held on 21/3/2023, wherein the earlier tender process for procurement of battery operated hand sprayer machines, pursuant to the ETender notice dtd. 9/11/2022, has been cancelled by quoting point No. 37 of the instructions of the tender document.

(3.) The petitioner's counsel submits that the petitioner had participated in the tender process, pursuant to the E-tender notice dtd. 9/11/2022 for procurement of battery operated hand sprayer machines.