As per the case facts, sealed tenders were invited for diet preparation and catering services at a hospital. The appellant's bid was disqualified by the tender committee, and the work ... order was issued to another bidder. The High Court had interfered with this decision, and the appeal was filed against the High Court’s judgment. The question arose whether the disqualification of the appellant's bid was valid and if the High Court was justified in interfering with the tender process. Finally, the Supreme Court set aside the High Court's judgment. It was held that there was no evidence of mala fide intention and that the High Court’s interference was not justified. The Supreme Court allowed the appeal and directed the authorities to reinstate the appellant to perform under the agreement