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Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations - (14 Apr 2026)

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Patna High Court held that repeated representations cannot cure delay or extend limitation, and once a tender period lapses without timely extension, the contract automatically stands terminated, enabling the State to float a fresh tender in public interest.

Tags : TENDER   DELAY   REPEATED REPRESENTATIONS  

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