M-TECH INNOVATIONS LIMITED Vs. ANDAMAN AND NICOBAR ADMINISTRATION
LAWS(CAL)-2019-8-200
HIGH COURT OF CALCUTTA
Decided on August 29,2019

M-Tech Innovations Limited Appellant
VERSUS
ANDAMAN AND NICOBAR ADMINISTRATION Respondents

JUDGEMENT

Rajasekhar Mantha,J. - (1.) The instant writ petition has been filed by an unsuccessful bidder who participated in Notice Inviting Tender for manufacturing and printing of Driving Licences as also Registration Certificates in the form of smart cards to be supplied to the Transport Department of the Andaman and Nicobar Administration.
(2.) The Notice Inviting Tender (NIT) was uploaded in the website of the Transport Department on 6th June, 2018 and released in the local print media on 7th June, 2018. The said Notice Inviting Tender was published in nationwide news papers on 15th June, 2018. The last date of submission of bids as per the original NIT was 30th July, 2018. In the meantime, on 30th August, 2018, a corrigendum was issued to require all intending bidders to submit their Income Tax Returns for the last three preceding financial years along with their technical bids.
(3.) The last date of submission of tender was accordingly extended till 29th September, 2018.;


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