Madhya Pradesh High Court
Meil Prasad (Jv) vs The State Of Madhya Pradesh on 10 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-21126-2017
(MEIL PRASAD (JV) Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 10-01-2018
Shri Ashok Lalwani, Advocate for the petitioner.
Shri Amit Seth, Government Advocate for respondent
no.1/State.
Shri Arpan Pawar, Advocate for respondent no.2. At the request of learned Government Advocate list the matter on 25.01.2018.
Mr. Arpan Pawar, Advocate for respondent no.2 points out that there was joint venture of MEIL-KBL in respect of similar Notice Inviting Tender giving rise to a Writ Petition bearing W.P. No. 16314/2017 (MEIL-KBL Vs. Narmada Valley Development Department & another) pending at Indore Bench. The present petition has been preferred against similar Notice Inviting Tender by another joint venture company.
In view of the fact that since similar conditions of the tender are to be examined by this Court, therefore, W.P. No. 16314/2017 is ordered to be transferred from Indore Bench to this Bench and be listed on 25.01.2018 alongwith the present petition (W.P. No. 21126/2017) for analogous hearing.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Amitabh