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Chattisgarh High Court

Singh And Company vs State Of Chhattisgarh 10 Cra/911/2001 ... on 6 August, 2018

Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra

                                                               NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                     WPC No. 926 of 2018

 Vijay Trading Company Through Its Proprietor Vijay Chadha, S/o
  Surendra Mohan Chadha, Aged About 34 Years, E - 08, Sec - 02,
  Agroha Society Raipur, District Raipur, Chhattisgarh

                                                       ---- Petitioner

                            Versus

1. State Of Chhattisgarh Through Secretary - Cum - Commissioner,
   Department Of Excise, Ministry, Mahanadi Bhawan, Naya Raipur,
   District Raipur, Chhattisgarh

2. The Collector, District Bemetara, Chhattisgarh

3. District Excise Officer Bemetara, District Bemetara, Chhattisgarh

4. Chhattisgarh State Marketing Corporation Limited, Through its
   Managing Director First Floor, Excise Building Chhokra Nala,
   Labhandi, Raipur, Chhattisgarh

5. District Manager, Chhattisgarh State Marketing Corporation
   Limited Bemetara, District Bemetara, Chhattisgarh

                                                    ---- Respondent

 Singh & Company, Through Its Proprietor- Randhir Kumar Singh, S/o Gaya Singh, Aged About 35 Years, E- 10, Sec-02, Agroha Society, Raipur, District- Raipur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary-Cum-Commissioner Department of Excise, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh

2. The Collector, District Rajnandgaon, Chhattisgarh

3. The Assistant Commissioner, Department of Excise, Rajnandgaon, District- Rajnandgaon, Chhattisgarh

4. Chhattisgarh State Marketing Corporation Limited, Through Its Managing Director First Floor, Excise Building Chhokra Nala, Labhandi Raipur, Chhattisgarh

5. Shri Sai Udhyog, Through Its Proprietor Monika Mittal, Village -

Podi, District Korba, Chhattisgarh

---- Respondents For Petitioners Shri Mateen Siddiqui, Advocate For Respondent-State Shri P. N. Bharat, Addl. AG For Respondent No.4 Shri Sharad Mishra, Advocate For Respondent No.5 in WPC Shri Bhaskar Payashi, Advocate No.931/2018 Hon'ble the Chief Justice Mr. Ajay Kumar Tripathi Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 06/08/2018

1. After some arguments, learned counsel for the petitioners would like to persuade the State or the concerned authority to revisit or reconsider clause 1.8 of the tender document for transportation of country and foreign liquor, for which the tender, contained in Annexure-P/1, was invited.

2. It will depend upon the power of persuasion of the petitioners and the wisdom of the State and this Court will not express any opinion on the issue under the circumstances, under which the writ applications have been filed.

3. The writ applications stand disposed off.

                        Sd/-                                     Sd/-
                (Ajay Kumar Tripathi)                  (Prashant Kumar Mishra)
                    Chief Justice                              Judge


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