Bombay High Court
Rajendra Singh Kiledar Constructions ... vs Superintendent Engineer, Mukhya ... on 4 August, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 wp2725.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 2725 OF 2021
(RAJENDRA SINGH KILEDAR CONSTRUCTIONS PVT. LTD....VS..SUPERINTENDING ENGINEER,
MUKHYA MANTRI GRAM SADAK YOJNA, AMRAVATI & OTH.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Apoorva De, Advocate for Petitioner.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : AUGUST 04, 2021.
1. Heard.
2. Issue notice for final disposal at admission stage to the respondents, returnable after two weeks.
3. Meanwhile, having gone through Section 2 and Section 3 of the Standard Bidding Document showing that it was necessary for all the bidders to provide information under Section 3 and also having considered the statements made in the communication dated 15/07/2021 filed today along with the pursis by respondent No.4, regarding non-submission of the CA Certificate at the time of submission of the bid, we direct that if any further processing of the tender is done and any decision, in accordance therewith is taken, the same shall be subject to final result of this petition.
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4. Shri A.S.Fulzele, learned Additional Government Pleader waives service of notice for respondent Nos. 1 to 3.
(ANIL S.KILOR,J) (SUNIL B. SHUKRE,J) RRaut..
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