MUNDHE CONTRACTORS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Contesting parties have filed their affidavits, rejoinders etc. Heard finally by consent of parties.

(2.) Subject matter pertains to allotment of tender for the work described as Package No.1463. In the tender notice, work is described as follows :

(3.) The bidding system provided for the facility of uploading the bid/offer for any one or for all i.e. 29 jobs. Offering was to be done by uploading documents, tenders etc. on email on the website of respondent Nos. 2 to 4.