Gujarat High Court
Orion Appliance Pvt Ltd vs Icds Department Dahod on 27 December, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
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
MR MAHAVIR M GADHVI, ADVOCATE for the Respondent No.1
MR JA ADESHRA, ADVOCATE for the Respondent No.2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 27/12/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Mahavir Gadhvi, learned advocate for the first respondent, under instructions from the Programme Officer of the respondent No.1, states that the respondent authority shall call upon the petitioner for inspection of the sample with regard to the tender in question and shall consider the bids of the petitioner as per the conditions laid down in the tender document.
2. In the light of the above statement made by the learned advocate for the first respondent, Mr. Parth Contractor, learned advocate for the petitioner does not press the present petition, reserving his right to seek revival of the Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Dec 28 00:06:37 IST 2016 C/SCA/18159/2016 ORDER petition or to file a fresh petition in case the necessity so arises.
3. In view of the above, the petition is disposed of as not pressed, with liberty as aforesaid. Notice is discharged.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Dec 28 00:06:37 IST 2016