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Bom. HC: Government Can Engage in Post-Bid Negotiation With Lowest Bidder - (19 Dec 2022)

COMMERCIAL

Bombay High Court while setting aside the central government's decision to float new tenders for upgradation of the Loha-Kharwandi highway, has held that fresh tender merely because of technical defect which can be easily cured is an arbitrary decision and would lead to a loss to public exchequer.

Tags : BOMBAY HIGH COURT   LOHA-KHARWANDI HIGHWAY   TENDER   TECHNICAL DEFECT  

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