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Judgment
Vipin Sanghi, CJ
1) Learned counsel for the respondents has tendered, in Court, a counter-affidavit, which is taken on record.
2) A perusal of the counter-affidavit shows that in response to the tender in question, three bids were received, including that of the petitioner. The price bid submitted by the petitioner was found without seal and signature, and the same was, therefore, considered to be invalid.
3) Along with the counter-affidavit, the price bid submitted by the petitioner has also been annexed, which shows that the same does not bear the signature and seal of the petitioner, and the respondents have made an endorsement on each page of the price bid to the effect that the “contractor M/s M.Y. Enterprises seal and signature not found hence rate are invalid.
Executive Engineer”.
4) In the light of the aforesaid, we find no merit in this writ petition. The same is, hereby, dismissed.
Interim Relief Application (IA No. 01 of 2022) also stands disposed of.