Bombay High Court
Adiwasi Paradhi Samaj Mahila Bachat Gat ... vs The State Of Maharashtra Through Its ... on 24 November, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
1 WP / 11088 / 2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
914 WRIT PETITION NO.11088 OF 2022
ADIWASI PARADHI SAMAJ MAHILA BACHAT GAT THROUGH ITS
SECRETARY NANDABAI PANNALALMAVALE
VERSUS
THE STATE OF MAHARASHTRA THROUGH
ITS SECRETARY AND OTHERS
...
Advocate for Petitioners : Mr. Girase Amarjitsing B.
AGP for the respondent - State : Mr. A.S. Shinde
...
CORAM : MANGESH S. PATIL &
Y. G. KHOBRAGADE, JJ.
DATE : 24 NOVEMBER 2022
PC :
Heard.
2. The petitioner is aggrieved by the fact that though its offer was turned down and even this Court had dismissed its petition and had permitted it to get the objections lodged with the respondent - authorities regarding offers by the other tenderers to be considered, even without opening the financial bids, the petitioner's offer has been accepted.
3. Issue notice.
4. Learned AGP waives service for all the respondents and seeks time.
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2 WP / 11088 / 2022
5. Stand over to 13-12-2022.
6. Let the concerned Officers file their affidavit by the next date addressing all the issues raised in the petition and mentioned hereinabove or shall remain personally present.
[ Y. G. KHOBRAGADE ] [ MANGESH S. PATIL ]
JUDGE JUDGE
arp/
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