Rajasthan High Court - Jaipur
M/S Sarla Mohan Sharma Sole Proprietor ... vs Union Of India on 15 March, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 4740/2019
M/s Sarla Mohan Sharma Sole Proprietor Firm
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. D.C. Gupta For Respondent(s) : Mr. Shailesh Prakash Gupta HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 15/03/2019 Learned counsel appearing on behalf of the respondent- Union of India gives out that the petitioner is not affected, in any manner, by the 'Notice Inviting Tender's dated 26 th November, 2018; and therefore, the writ application is premature.
In view of the above, matter be listed along with SBCWP No.26015/2018.
In the meanwhile, Registry would do the needful to trace out the response filed by the respondents and place it on record.
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