Bombay High Court
Mathadi Kamgar Sahakari Sanstha ... vs The State Of Maharashtra And Ors on 4 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wpl.36902.18.23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (LODGING) NO. 36902 OF 2018
Mathadi Kamgar Sahakari Sanstha Maryadit ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
Mr. Rahul D. Motkar for the Petitioner
Mr. B. V. Samant, A.G.P for the Respondent-State
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
th FRIDAY, 4 JANUARY 2019 P.C. :
1 Learned A.G.P is seeking time of one week to file reply.
Request is being opposed by the counsel for the petitioner. 2 Prima facie, we find that condition of eligibility has been relaxed after opening of the technical bids. 3 We, therefore, direct the respondents to file their reply, if any, within next two weeks. List for consideration on 27 th January 2019.
4 However, no work order shall be issued in the meanwhile. REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J. SQ Pathan 1/1 ::: Uploaded on - 07/01/2019 ::: Downloaded on - 10/01/2019 05:36:32 :::