MD. MOBASSIR NAWAZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Nagar Parishad, Mihijam (respondent No.4) floated an E-Tender Notice dt. 9/9/2024 (Annexure-2) for development of Park in Kangoi under the said Nagar Parishad.

(2.) The terms and conditions thereof are mentioned in detail in the said tender.

(3.) As per clause 8.1 of the E-Tender, the tenderers were required to upload scanned copy in PDF format/ digitally signed copy of his/her valid Registration Certificate, GST Certificate, GSTR 3B (Current), GST Annual Return, PAN etc. It was also specifically mentioned in the said clause that bidders who failed to upload the said documents are liable to be technically disqualified.