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M/S D And G Construction vs M/S Win Power Infra Private Limited on 24 November, 2025

     ITEM NO.60                                 COURT NO.5                      SECTION XV

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petition(s) for Special Leave to Appeal (C) No(s). 34073/2025
     [Arising out of impugned final judgment and order dated 13-11-2025
     in WA No. 23/2025 passed by the Gauhati High Court]

     M/S D AND G CONSTRUCTION                                                    Petitioner(s)
                                                         VERSUS

     M/S WIN POWER INFRA PRIVATE LIMITED & ORS.                                  Respondent(s)

     IA No. 300853/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES

     Date : 24-11-2025 This matter was called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE M.M. SUNDRESH
                           HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

     For Petitioner(s)                    Mr. Balbir Singh, Sr. Adv.
                                          Mr. Chandrashekhar A. Chakalabbi, Adv.
                                          Mr. Angshuman Sarma, Adv.
                                          Mr. Anshul Rai, Adv.
                                          Mr. S.k Pandey, Adv.
                                          Mr. Amol Shirolkar, Adv.
                                          Mr. Lentsothe Sangtam, Adv.
                                          Mr. Rahul Singh Latwal, Adv.
                                          For M/s Dharmaprabhas Law Associates, AOR

     For Respondent(s)                    Mr. Manish Goswami, Sr. Adv.
                                          Mr. Dicky Paning, Adv.
                                          Mr. Gaurav Shukla, Adv.
                                          Mr. Rameshwar Prasad Goyal, AOR

                            UPON hearing the counsel the Court made the following
                                               O R D E R

We have heard learned Senior counsel appearing for the petitioner and learned Senior counsel appearing for the respondents.

A judicial review for a decision of a Competent authority pertaining to tender is limited.

We do not find any perversity in the decision made by the High Court, the Special Leave Petition stands dismissed, Signature Not Verified accordingly.

Reason: Pending application(s), if any, shall stand disposed of.

     (SWETA BALODI)                                                         (NIKITA SINGH)
     ASTT. REGISTRAR-cum-PS                                               COURT MASTER (NSH)