- (1.) Special leave granted.
(2.) This appeal by M/s India Meters Ltd. , hereinafter referred to as the appellant is directed against the judgment of the High court of Judicature at Madras dated 23/04/1991.
(3.) The Punjab State Electricity Board issued a tender notice by publication in the newspaper Indian Express dated 24/02/1978 inviting sealed tenders for supply of house service electricity meters and Amps. The appellant offered to supply their standard meter type OB-7 and stipulated their own terms of payment and indicated that they would not submit a bank guarantee as demanded in the tender notice. The appellant also sent a telegram on 3/06/1978 reiterating the offer to supply the meters, keeping all their terms and conditions unaltered.;