UFLEX LTD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Loss of opportunity for participating in Annexure P/1 tender floated by the Respondent State for supply of Holograms by virtue of a conscious barrier placed as condition No. 11 of Annexure P/3 forming part of the tender conditions/instructions to the tenderers, virtually preventing the prospective bidders, "if they are currently supplying Security Holograms for affixation on liquor bottles in any adjacent (neighbouring) States touching the border of the Chhattisgarh State", is put to challenge in this writ petition, seeking the said condition to be declared as illegal and arbitrary and to set aside the same, simultaneously praying to have the tender cancelled.

(2.) The facts and sequence are as given below:

(3.) We heard Shri V. Shekhar, the learned Senior Counsel representing the Petitioner, at length.