JUDGEMENT
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(1.) Delay in filing the appeal is condoned.
(2.) The appeal is taken up today for consideration and final disposal with the consent of the parties.
(3.) On 10th Sept. 1999 Central Coalfields Ltd. Darbhanga House, Ranchi issued a notice inviting tender (NIT) with respect to the "rate contract" for transportation of coal and washery products. The N.I.T. contained various terms and conditions but in this Case we are concerned with Condition No. 8.0 only which reads as under : 8.0 Tenders will be received at the Office of Chief General Manager (Transport), Central Coalfields Limited, Ranchi on 14-10-1999 up to 11.00 a.m. and will be opened on the same date at 11.30 a.m. or any other day and time in presence of the tenderers or their authorised representatives who desires to be present.";
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