Bombay High Court
Satia Industries Ltd And Anr vs The State Of Maharashtra And Anr on 23 March, 2021
Author: Surendra P. Tavade
Bench: A.A. Sayed, Surendra P. Tavade
9. WP(L).7452.2021 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 7452 OF 2021
M/s. Satia Industries Limited & Anr. ....Petitioners
V/s.
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION (L) NO. 7598 OF 2021
Shreyans Industries Limited & Anr. ....Petitioners
V/s.
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION (L) NO. 7709 OF 2021
Delta Paper Mills Limited & Anr. ....Petitioners
V/s.
The State of Maharashtra & Anr. ...Respondents
.....
Mr. Milind Sathe, Senior Advocate a/w Mr. Subhash Jadhav, Ms Neha
Prashant, Adv. Raksha Thakkar i/b Parinam Law Associates for the
Petitioners in WP(L)/7452/2021.
Mr. Birendra Saraf a/w Mr. Subhash Jadhav, Mr. Rupesh Geete, Sailee
Dhayalkar i/b Parinam Law Associates in WP(L)/7598/2021.
Mr. Abhinav Chandrachud a/w Mr. Subhash Jadhav, Mr Rupesh, Sailee
Dhayalkar i/b Parinam Law Associates in WP(L)/7709/2021.
Mr. A. A. Kumbhakoni Advocate General in WP(L)/7452/2021,
WP(L)/7598/2021, WP(L)/7709/2021.
Mr. Kedar Dighe, AGP for the Respondent-State in WP(L)/7452/2021.
Mr. Milind More, Addl. G.P. for the Respondent-State in
WP(L)/7598/2021.
Mr. A. L. Patki, Addl. G. P. for the Respondent-State in
WP(L)/7709/2021.
CORAM : A.A. SAYED AND
SURENDRA P. TAVADE, JJ.
DATE : 23 MARCH 2021 R.V.Patil 1/2 ::: Uploaded on - 24/03/2021 ::: Downloaded on - 24/03/2021 22:22:09 ::: 9. WP(L).7452.2021 OS.doc P.C. :
1. We record the statement of the Learned Advocate General appearing for the Respondent-State in the following terms:
"1. Without prejudice to the rights and the contentions of the parties, in view of the urgency involved in the matter, subject to the further orders that may be passed in the three Writ Petitions at hand, the Respondents will amend the impugned tender conditions of both the e-tenders in issue, in order to include in tenderers who are presently eligible, also the manufacturers of paper only from 'agro virgin pulp' made up of basic agricultural wastes like wheat straw, rice straw, sarkanda grass, bagasse etc.
2. Accordingly, corrigendum will be issued by the Respondents within two days from today, appropriately amending all the relevant terms of both the e-tenders in issue. Such corrigendum will be published in the similar manner in which the two e-tenders in issue were given publicity, inviting bids also from the aforesaid manufactures of paper, in addition to the manufacturers of paper who are presently already included in both the e-tenders in issue.
3. In view of the aforesaid proposed amendment, the schedule of both the e-tenders in issue will be appropriately postponed."
2. List the Petitions on 5th April 2021.
3. Afdavit-in-Reply / Additional-Afdavit-in-Reply to be fled before the next date with a copy to the learned Counsel for the Petitioners in advance.
(SURENDRA P. TAVADE, J.) (A.A. SAYED, J.) R.V.Patil 2/2 ::: Uploaded on - 24/03/2021 ::: Downloaded on - 24/03/2021 22:22:09 :::