- (1.) Heard Sri N.K. Seth, learned Senior Counsel for the petitioner and the learned Standing Counsel for the respondent No. 1.
(2.) The petitioner was a bidder in relation to a supply contract of an excavator machine as detailed in the tender conditions.
(3.) The petitioner was required to submit his clarification and information about the technical bid as per the directions contained in letter dated 2.2.2016, Annexure -12 to the writ petition. Condition No. 3 in the said letter specifically enquired as to the details of supply of the excavator to government departments/government undertakings in India within last five financial years and performance certificates issued by competent authority.;