HINDUSTAN FORGINGS & STAMPINGS Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner on the foundation of the case set up implores for the following reliefs: -

(2.) The background facts under the cover of which petitioner claims the reliefs aforesaid are that the petitioner is a duly registered firm with the Government of India and that respondents particularly respondent No. 3 issued Tender Notice No. 05 of 2015-16 dated 11.01.2016 for an on behalf of respondent No. 2 for supply of special tools and equipments detailed out in the tender document.

(3.) According to the petitioner the aforesaid Tender Notice was published in local daily newspapers.