Gujarat High Court
Orion Appliance Pvt Ltd vs Icds Department Dahod on 20 October, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.Y. Kogje
C/SCA/18159/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18159 of 2016
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ORION APPLIANCE PVT LTD....Petitioner(s)
Versus
ICDS DEPARTMENT DAHOD....Respondent(s)
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Appearance:
MR.PARTH CONTRACTOR, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 20/10/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Heard learned Counsel for the petitioner. Learned Counsel for the petitioner invited Court's attention to the averments made on oath in paras-"e" and "f" in support of his contention that the respondent has not bothered to indicate the date of opening of the tender. The corrigendum issued contains a clause that it would be opened on 04.10.2016, in case if it is possible. Learned Counsel submitted that in the notice inviting tender, there was no specific mention about demonstration of the sample to be carried out and the petitioner and other similarly situated persons were Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Oct 21 00:21:25 IST 2016 C/SCA/18159/2016 ORDER taken by surprise when they were informed on 14.10.2016 that their absence on 04.10.2016 has resulted into non- consideration of their technical bids.
In that view of the matter, let there be NOTICE returnable on 24.11.2016.
In the meantime, till the returnable date, the tender in question shall not be finalized.
Direct service is permitted.
(S.R.BRAHMBHATT, J.) (A.Y. KOGJE, J.) SHITOLE Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 21 00:21:25 IST 2016