PURAN CHAND Vs. STATE OF J&K

JUDGEMENT

(1.) THERE was infact two tenders. The petitioner deposited a sum of Rs. 50,000/ - each as security. This security was meant for carrying out the terms and conditions of the contract in the event of tenders being accepted. It is not in dispute: -

(2.) BEFORE proceeding further it would be apt to notice the application which was submitted by the petitioner. This is dated:

(3.) -03 -1998 i.e. application said to have been filed when tenders were opened. For facility of reference this is reproduced below: -