MAHALAXMI ENTERPRISES Vs. STATE OF ASSAM

JUDGEMENT

(1.) The decision to cancel the tender process and to go ahead with the fresh tender process is the subject matter of consideration before this Court in the present writ petition.

(2.) Heard Mr. D Das, the learned Senior Counsel assisted by Mr. B Gogoi, the learned counsel appearing on behalf of the petitioner and Ms. M.M. Kataky, the learned Standing Counsel appearing on behalf of the Animal Husbandry and Veterinary Department of the Government of Assam.

(3.) None has appeared on behalf of the private respondent Nos. 4, 5 and 6, although due notice was affected upon them.