Gujarat High Court
Bhartat Ishwarbhai Patel vs Municipal Commissioner on 30 August, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/13315/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13315 of 2018
==========================================================
BHARTAT ISHWARBHAI PATEL
Versus
MUNICIPAL COMMISSIONER
==========================================================
Appearance:
MR GUNVANT R THAKAR(3801) for the PETITIONER(s) No. 1
MS BHARGAVI G THAKAR(5015) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
==========================================================
CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 30/08/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) 1 Heard learned advocate for the petitioner. Issue notice returnable on 11.09.2018. 2 Having regard to the facts and circumstances and it is averred that manufacturing experience and marketing data for continuance of production and marketing of last three years i.e. from 20152016, 20162017 and 20172018 is required to be filed. The petitioner has filed the affidavit accordingly within stipulated time. As against above, respondent No.2 is not having such experience as required. Page 1 of 2 C/SCA/13315/2018 ORDER 3 By way of adinterim relief, respondent No.1 is restrained from processing the tender any further and/or to execute order in favour of respondent No.2. Direct service permitted.
(ANANT S. DAVE, J) (BIREN VAISHNAV, J) Bimal Page 2 of 2