Bombay High Court
New Mahavir Constructions Through Its ... vs The Union Of India And Another on 1 October, 2018
Author: Mangesh S. Patil
Bench: R.M.Borde, Mangesh S. Patil
7
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 10946 OF 2018
NEW MAHAVIR CONSTRUCTIONS THROUGH ITS
PROPRIETOR ANJANKUMAR C DEOSALE
VERSUS
THE UNION OF INDIA AND ANOTHER
...
Advocate for Petitioner : Kakani Rohit R
Mr.S.B.Yawalkar, AGP for respondent State.
Mr.M.N.Navandar for respondents.
...
CORAM : R.M.BORDE &
MANGESH S. PATIL,JJ.
DATE : 1/10/2018 PER COURT :-
The counsel appearing for respondents states that in response to tender notice 6 on-line bids have been received. The petitioner is praying for cancellation of the tender process for the reason that he could not submit his tender document cost because of technical problem. It is noticed that there are several process of bids so as to facilitate the respondents to make appropriate decision in the matter. In exercise of extra ordinary jurisdiction under Article 226 of the Constitution of India, no interference is called for. Writ Petition is dismissed.
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