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Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL - (25 Apr 2024)

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Bombay High Court has held that permitting a contractor to file a public interest litigation (PIL) petition challenging the conditions of a tender, is nothing but a sheer abuse of the process of Court and an effort to pollute the purity of the stream of public interest litigation.

Tags : BOMBAY HIGH COURT   TENDER CONDITIONS   PUBLIC INTEREST LITIGATION  

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