Allahabad High Court: In the instant case where the petitioner had alleged that submission of  original documents of solvency and character certificates along with the bid document causes serious hardship to bidders, where bidders have to submit bids to more than one tender, the Court while referring cases of this Court directed the respondents that rather than insisting on filing of original certificates along with the bid document, authorities must accept attested true copies of the aforementioned documents along with affidavits verifying that said documents are valid. The Court further held that at the time of opening of bids authorities may compare the attested copies with originals and can reject the bid in case of non-production of original documents. The Court also clarified that these directions shall govern only those cases where last date of submission of the bid has not expired. Maa & Company v. State of U.P., Writ No. 23641 of 2014, Decided on 24th of April, 2014

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