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Gujarat High Court

Media Buzz vs Bopal Ghuma Nagarpalika Through Its ... on 6 January, 2020

Author: J.B.Pardiwala

Bench: J.B.Pardiwala, Bhargav D. Karia

         C/SCA/23342/2019                                              ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 23342 of 2019

==========================================================
                   MEDIA BUZZ & 1 other(s)
                          Versus
     BOPAL GHUMA NAGARPALIKA THROUGH ITS CHIEF OFFICER
==========================================================
Appearance:
MR AJAY S JAGIRDAR(2688) for the Petitioner(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3
==========================================================

 CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                  Date : 06/01/2020

                        ORAL ORDER

(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)

1. This matter was mentioned today by Mr.Ajay S. Jagirdar, the learned counsel appearing for the petitioners at 11:00 O'clock in the morning. The learned counsel Mr.Jagirdar prayed for priority, as the regular bench, taking up tender matters, is not available today.

2. Mr.Pandya, the learned senior counsel, assisted by Mr.Manan Bhatt, appearing for the Bopal Ghuma Nagar Palika, requested for some time to enable his client to file appropriate affidavit-in-reply as today is the first returnable date.

3. Mr.Pandya, the learned senior counsel pointed out that the bids are likely to be opened on 8th Page 1 of 2 Downloaded on : Tue Jan 07 20:45:19 IST 2020 C/SCA/23342/2019 ORDER January, 2020. Mr.Jagirdar, the learned counsel appearing for the writ applicant has expressed apprehension that if the bids are opened on 8th January, 2020, that may create complications.

4. It is necessary for this Court to first understand the stance of the respondent-Nagar Palika. It is also necessary to understand what is Swiss Challenge Method. All these will have to be explained in the affidavit-in-reply.

5. Let such reply be filed by the respondent-Nagar Palika on or before 16th January, 2020. It is understood that if the bids are opened on 8th January, 2020, no final decision shall be taken till 16th January, 2020.

6. Post this matter for further hearing on 16th January, 2020. Direct service is permitted.

(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Tue Jan 07 20:45:19 IST 2020