Sanjay Kishan Kaul, C.J. - (1.) Caveat application:
(2.) LEARNED counsel for the respondent/caveator having entered appearance, the caveat stands discharged. CWP -9656 -2014: The petitioner has filed the present writ petition apprehending that it will be technically disqualified for purposes of the impugned tender on account of the manner in which the terms and conditions of the tender have been structured.
(3.) THE first aspect, in this behalf, raised by learned senior counsel for the petitioner is that in Clause -9 while making reference to the minimum turnover for the last three financial years, mistakenly years mentioned are 2010 -11, 2011 -12 and 2012 -13 while the tender has been floated in May, 2014. It is, thus, his submission that when reference is to the last three financial years, it ought to have been mentioned as 2011 -12, 2012 -13 and 2013 -14.;