PRADESH) THROUGH ITS DIRECTOR NAMELY RAJIV MITTAL, SON OF SHRI SATISH MITTAL OF NAWABGANJ Vs. STATE OF BIHAR THROUGH ITS SECRETARY, DEPARTMENT OF REGISTRATION, EXCISE AND PROHIBITION, BIHAR,

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Advocate General for the State and learned counsel for private respondents no. 4 and 5.

(2.) A tender notice dated 29.5.2009 was published by the Excise Department of the State Government for supply of spiced country liquor in bottles or satches by suppliers and/or manufacturer for the period 1.8.2009 to 31.3.2012. The petitioner was also one of the applicants. Its tender offer has been rejected by communication dated 24.7.2009 and which is presently under challenge.

(3.) Clause-5 (IV) and 5 (IV) (C) of the tender notice translated into English read as follows: