Bombay High Court
Ms Super Construction Latur Through Its ... vs The Ausa Municipal Council Through Its ... on 1 November, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
935.wp.13819.23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.13819 OF 2023
MS SUPER CONSTRUCTION LATUR THROUGH ITS PROPRIETOR
VERSUS
THE AUSA MUNICIPAL COUNCIL THROUGH ITS CHIEF OFFICER
...
Advocate for Petitioner : Mr. Bakal Vishal P.
...
CORAM : MANGESH S. PATIL &
NEERAJ P. DHOTE, JJ.
DATE : 01.11.2023
PER COURT :
Heard.
2. The petitioner's bid has been disqualified at the technical evaluation. Though according to him he had already furnished the detail information regarding the previous work undertaken.
3. Issue notice to the respondents, returnable on 06.12.2023.
Any work order issued pursuant to the tender process in question shall be subject to the final outcome of this petition.
( NEERAJ P. DHOTE, J.) (MANGESH S. PATIL, J.) habeeb 1/1 ::: Uploaded on - 02/11/2023 ::: Downloaded on - 02/11/2023 16:37:15 :::