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Rajasthan HC Sets Aside E-Auction Notices Demanding Additional Performance Security - (03 Feb 2022)

CIVIL

Rajasthan High Court has set aside e-auction notices issued by the Water Department which demanded additional performance security for unbalanced bids, as arbitrary and illegal. The Court has directed the respondents-state to permit the petitioners to perform the contract in accordance with law, without insisting upon additional performance security.

Tags : RAJASTHAN HIGH COURT   E-AUCTION NOTICES  

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