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Madras HC Dismisses Plea Challenging Rejection of Bid in Tender Process - (14 Dec 2021)

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Madras High Court has dismissed a petition challenging the rejection of a bid in a tender process for The Court has held that the Court cannot interfere in the administrative decision of the award of tender, when the process of inviting tenders and evaluating them has not suffered from the vice of arbitrariness and unreasonableness.

Tags : MADRAS HIGH COURT   REJECTION OF BID IN TENDER PROCESS  

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