Bombay High Court
Sahebrao Gangadhar More And Another vs The Union Of India And Others on 28 January, 2020
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.7904 OF 2019
WITH
CIVIL APPLICATION NO.12515 OF 2019
IN WP/7904/2019
WITH
CIVIL APPLICATION NO.13375 OF 2019
IN WP/7904/2019
SAHEBRAO GANGADHAR MORE AND ANOTHER
VERSUS
THE UNION OF INDIA AND OTHERS
...
Ms.Pradnya S. Talekar h/f Talekar and Associates, for the petitioners/
applicants.
Mrs.G.L.Deshpande, AGP for the respondents/ State.
Shri Deshpande Sanjeev B., advocate for respondent Nos.1 to 4 & 7 to 9.
Shri Nangare Prashant R., advocate for respondent No.14.
Shri N.D.Sonawane, advocate for respondent No.16.
Shri Deshmukh H.D., advocate for respondent No.17.
Shri Shinde Abasaheb D., advocate for respondent No.18.
Shri Tambe Rahul A., advocate for respondent Nos.20, 23, 24, 26, 31, 34
and 38.
Shri Wagh Shirinivas S, advocate for respondent No. 25.
Shri More Abhijit S., advocate for respondent Nos.29 and 36.
Shri Shelke Avishkar S., advocate for respondent No.32.
...
CORAM : S.V. GANGAPURWALA
&
SHRIKANT D. KULKARNI, JJ.
DATE :- 28th January, 2020 Per Court :-
(a) Civil Application No.13375/2019 :-
1 It is submitted that the petitioner has filed a separate petition challenging the e-tender.::: Uploaded on - 01/02/2020 ::: Downloaded on - 12/06/2020 01:09:34 :::
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2 In view of that, nothing survive in Civil Application
No.13375/2019 and the same stands disposed of.
(b) Civil Application No.12515/2019 :-
3 Leave to correct.
4 Ms.Talekar, learned advocate for the applicants, seeks to delete the prayer clause (I) to (K) of the writ petition with liberty to agitate the same in an independent proceeding. 5 We have also heard the learned advocates for the respective sides. Leave to delete prayer clauses (I) to (K) of the writ petition is granted. The applicants/ petitioners may take up the proceeding as may be permissible in law.
6 This Civil Application No.12515/2019 is, accordingly, disposed of.
(c) Writ Petition No.7904/2019 :-
7 Shri Sonawane, learned advocate for respondent No.16, seeks
time. At the request of Shri Sonawane, stand over to 11.03.2020. By the next date, even the State Authorities and the Liquidator may file the reply, if they so desire.
kps (SHRIKANT D. KULKARNI, J.) (S.V. GANGAPURWALA, J.) ::: Uploaded on - 01/02/2020 ::: Downloaded on - 12/06/2020 01:09:34 :::