H.M.SETTES LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS writ application has been filed by the petitioner challenging, in effect, the rejection of his tender. The challenge is primarily on the ground that the petitioner had been wrongfully and mala fidely rejected the very contract.

(3.) STATE has filed a counter affidavit and is represented by learned Advocate General.