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The petitioner asserted that the petitioner was not informed of any reasons/grounds on which his bid got rejected, and that HSIIDC also did not pass any formal order in this regard.
The process of bidding takes place in a situation where large number of people show their willingness to buy a particular product or a service and auction is a process that involves buying and selling goods and services by offering them for bids, taking bids and selling the item to the highest bidder.
Orissa High Court: S. Muralidhar, CJ. dismissed the petition, declined the appointment of arbitrator and left it open to the petitioners to
Bombay High Court: The Division Bench of S.C. Gupte and M.S. Karnik, JJ., expressed that for an employer to come to a
“Government must have freedom of contract.”
Pakistan Supreme Court: The bidders who were successful in winning the bid challenged the impugned order passed by High Court, Lahore before
Supreme Court: Coming down heavily upon Haryana Government for auctioning 558.53 hectares of land for mining purposes, though the available area was
Supreme Court: Stating that in a complex fiscal evaluation the Court has to apply the doctrine of restraint, the Court held that