Sandeep Mehta, J. - (1.) The matter is today listed for orders on the interlocutory application No.1598/2018 filed by the learned counsel Shri Pancham Surana for bringing a document on record. Learned counsel for the respondents do not object to the said application. Thus, the interlocutory application is hereby allowed and the document is taken on record.
(2.) With the consent of the learned counsel for the parties, final arguments were heard on the writ petition and the matter is being decided today itself.
(3.) Facts in brief are that the petitioner herein claims to be having extensive experience in the business of manufacture, production, preparation, import, export, etc. of detonators, industrial explosives, explosive accessories, etc. The respondent Rajasthan State Mines and Minerals Limited invited online tenders in electronic form through its E-portal from individuals/ firms/ companies for manufacture and delivery of Bulk Site Mixed Emulsion Explosive down the hole at Jhamarkotra Rock Phosphate Mines, Udaipur with the estimated total quantity being around 7500 metric tones. The period of contract was stipulated as 60 months. The tender was uploaded on the website on 03.11.2016.;