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Supreme Court: Tendering Authority Cannot Impose Conditions That Contradict the Tender Notice - (03 Nov 2025)

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Supreme Court has quashed a bidder’s disqualification, ruling that the tendering authority wrongly imposed a condition not mentioned in the Notice Inviting Tender. The court noted that rejecting the bid for lacking a District Magistrate-issued certificate was outside the NIT’s terms.

Tags : NOTICE INVITING TENDER   TENDERING AUTHORITY   BIDDER  

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