M/S Chandra Construction Thru' ... vs State Of U.P. And 2 Others
2015 Latest Caselaw 2174 ALL

Citation : 2015 Latest Caselaw 2174 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

M/S Chandra Construction Thru' ... vs State Of U.P. And 2 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50063 of 2015
 

 
Petitioner :- M/S Chandra Construction Thru' Its Prop. Rampal S. Gautam
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Arvind Sikaria
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

We see no reason to interfere with the conditions, which have been imposed under the tender notice for submission of tender bid.

No case for interference is made out.

The writ petition is accordingly disposed of.

Order Date :- 4.9.2015

Ashish Pd.

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