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Delhi HC: If Bidder Not Technically Qualified, Tender Process Not to Look into Financial Bid - (19 May 2020)

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Delhi High Court has held that the tender process cannot be recalled just because the highest bidder was not given the tender. The Court has noted that if the bidder was not found to be technically qualified, his financial bid could not have been looked into at all.

Tags : DELHI HIGH COURT   BIDDER NOT TECHNICALLY QUALIFIED  

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