- (1.) Heard the learned counsel for the parties.
(2.) A tender was floated on 5th of December, 2016 inviting application for various works on Turn-Key basis. The petitioner applied and its technical bid was accepted alongwith two other bidders but before financial bill could be opened, a fresh tender dated 8th of December, 2017 was issued, which has been questioned by the petitioner in the present writ petition.
(3.) The learned counsel for the respondents submitted that on account of a technical flaw, the earlier tender dated 05.12.2016 had been cancelled and a fresh tender has been invited in which the petitioner could participate.;