Bombay High Court
M/S Balaji Associates, Thr. Prop., ... vs The State Govt. Of Maharashtra, Thr. ... on 25 October, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
14-WP-7228-2023.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 7228 of 2023
M/s.Balaji Associates, through Prop.Sanjay K. Chopde and anr.
vs.
The State of Maharashtra and another.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri T. D.Mandlekar, Advocate with Shri Mahendra Limaye, Advocate for petitioners.
CORAM :- A.S.CHANDURKAR AND ABHAY J. MANTRI, JJ.
DATE :- 25th OCTOBER, 2023 Challenge raised by the petitioners is to Condition No.14 of the tender notice dated 18.10.2023 which has been issued by the second respondent. As per the said Condition, a bidder should have work experience of having done similar work to the extent of 30% cost of the proposed tender under the Amravati Municipal Corporation. Similarly, it is permissible to furnish a certificate indicating completion of a single work in the matter of electrification.
2. Issue notice to the respondents, returnable on 03.11.2023.
3. Ms D. V. Sapkal, learned Assistant Government Pleader waives service of notice for the respondent no.1 and Shri J. B. Kasat, learned counsel waives service notice for the respondent no.2.
4. Without prejudice to the rights and contentions of the respondents, the petitioners are permitted to submit their bid in response to the tender notice dated 18.10.2023. This participation of the petitioners would be subject to further orders and the petitioners shall not claim any equity in that regard.
(ABHAY J. MANTRI, J.) (A.S.CHANDURKAR, J.) Signed by: Jayant S. Andurkar Andurkar. Designation: PA To Honourable Judge Date: 25/10/2023 18:24:52