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Cal. HC: Authority Must Preserve Fairness of Process When Re-Evaluating Bidder's Eligibility - (29 Dec 2022)

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Calcutta High Court while observing that during re-evaluation of bidder’s eligibility, tendering authority must preserve fairness of the process and satisfy the benchmark of probity and held that tendering authority cannot simply reiterate its earlier decision.

Tags : CALCUTTA HIGH COURT   TENDERING AUTHORITY   RE-EVALUATING  

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