Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Pma Construction Co. Nagpur vs U. O. I. Ministry Of Road Transport And ... on 9 June, 2023

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                                                                                                 904-wp 1606-23.odt
                                                           1/1



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO. 1606                              OF        2023
                              PMA Construction Co. -Vs-Union of India and ors
-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr.R.P.Masurkar, counsel for the petitioner.
                                       Mr. N.S.Deshpande, DSGI for respondent 1.
                                       Ms.N.P.Mehta, A.G.P for respondent 1.


                                                    CORAM : A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.

DATED : 09.06.2023.

1. Pursuant to the notice dated 07.06.2023, Dr.Vishrut Landge (Professor) and Dr.Yashwant B.Katpatal (Professor and Head), representing VNIT- newly added respondent are present.

2. In the light of the order dated 23.05.2023 the petitioner shall attend the office of VNIT tomorrow which is 10th of June 2023 at 11.30 a.m. and put forth it's stand in the matter of joint measurement of the project work undertaken as referred to in the order dated 23.05.2023.

3. Stand over to 15.06.2023, by which date the respective parties shall place on record the outcome of the said meeting.

4. Authenticated copy of this order be supplied to the parties.

                                             JUDGE                                                     JUDGE

Kavita

                 ::: Uploaded on - 09/06/2023                                           ::: Downloaded on - 10/06/2023 18:13:24 :::