Bombay High Court
M/S Raut Enterprises vs Bhabha Atomic Research Centre And Anr on 22 November, 2021
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
Digitally signed by
SWAROOP SWAROOP
SHARAD SHARAD PHADKE
PHADKE
Date: 2021.11.22
20:17:29 +0530 25 wp 6373 of 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6373 OF 2021
M/s. Raut Enterprises ... Petitioner
Versus
Bhabha Atomic Research Centre and Ors. ... Respondents
Mr. R.D.Suryawanshi, for Petitioner.
Mr. Y.R.Mishra with Mr. D.P.Singh, for Respondent No.1.
Mr. Prabhakar Manohar Jadhav, for Respondent No.2.
Mr. Arsh Misra i/by M.V.Kini and Co., for Respondent No.3.
CORAM: S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE: 22nd NOVEMBER, 2021 P.C.:
1. The Director, R&D, Department of Atomic Energy (DAE), Government of Maharashtra and Shri Vyas, Chairman, Bhabha Atomic Research Centre (BARC), shall remain present before this Court on 27 th November, 2021 through video conferencing. This order is passed in the interest of the organizations i.e. DAE and BARC because we are prima facie of the view that the tender process initiated by the BARC which is the subject matter before us, has not been transparent and there seems to be some element of mischief, which needs to be looked into. Stand over to 27 th November, 2021.
( MILIND N. JADHAV, J.) ( S.J.KATHAWALLA, J. )
SSP 1/1