Bombay High Court
Chinmay Enterprises vs Mumbai Port Trust(Mbpt) And Ors on 13 October, 2020
Author: Surendra P. Tavade
Bench: A.A. Sayed, Surendra P. Tavade
Digitally
signed by
Aarti Aarti G.
Palkar
11.WP(L).3446.2020.doc
G. Date: IN THE HIGH COURT OF JUDICATURE AT BOMBAY
2020.10.14
Palkar 17:18:44
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
WRIT PETITION (L) NO.3446 OF 2020
Chinmay Enterprises ....Petitioner
Versus
Mumbai Port Trust (MbPT) & Ors. ....Respondents
Mr. P.M. Havnur, for the Petitioner.
Mr. Ayush Agarwal i/by The Law Point, for the Respondent Nos.2 to 4.
CORAM : A.A. SAYED AND
SURENDRA P. TAVADE, JJ.
Date : 13 OCTOBER 2020.
P.C. :
1. In view of the statement in the AfdavitiiniReply of the Respondents that the Tender No.Ei01/2020 was awarded to one M/s. M.S. Contractor on 11.08.2020, we permit the Petitioner to amend the Petition.
Amendment to be carried out within two days. Copy of the amended Petition be served upon the learned Counsel for the Respondents.
2. Issue notice to the newly added Respondent i.e. proposed Respondent No.5. Private notice is permitted in addition. The proposed Respondent No.5 to fle their AfdavitiiniReply before the next date.
3. We record the statement of the learned Counsel for the Respondents that the address and the eimail id of M/s. M.S. Contractor shall be furnished to the learned Counsel for the Petitioner during the course of the day.
4. Stand over to 20.10.2020.
(SURENDRA P. TAVADE, J.) (A.A. SAYED, J.)
Aarti Palkar 1/1