NARENDRA ENGINEERING CO. Vs. STATE OF U.P.
LAWS(ALL)-2019-11-241
HIGH COURT OF ALLAHABAD
Decided on November 11,2019

Narendra Engineering Co. Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Notice on behalf of opposite parties no. 1 & 2 has been accepted by learned Chief Standing Counsel whereas Mr. Shailendra Singh Chauhan, Advocate has accepted notice on behalf of opposite parties no. 3 to 6.
(2.) This writ petition has been filed challenging the impugned e-tender notice dated 26.10.2019 issued by the opposite party no. 3 Uppar Nagar Ayukt, Lucknow Nagar Nigam.
(3.) Learned counsel for the petitioner tries to submit that the opposite parties in a most arbitrary manner have awarded the contract in favour of opposite party no. 7, although it did not fulfill the conditions of tender.;


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