NAVEEN MERICO ENGINEERING CO PRIVATE LIMITED Vs. STATE OF WEST BENGAL AND ORS
LAWS(CAL)-2011-11-104
HIGH COURT OF CALCUTTA
Decided on November 01,2011

NAVEEN MERICO ENGINEERING CO PRIVATE LIMITED Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) The petitioner in this art.226 petition is questioning the decision of the official respondents not to invite it for participating in the price bid opening process.
(2.) In terms of the tender notice the participating tenderers were to submit technical bid and price bid.
(3.) According to Mr Mukherjee, the authority competent to examine the technical bid found the petitioner eligible to participate in the process.;


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