Gujarat High Court
Mininig And Engineering Corporation ... vs Oil And Natural Gas on 12 November, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
MININIG AND ENGINEERING CORPORATION THRO PROPRIETOR....Petitioner(s)V/SOIL AND NATURAL GAS CORPORATION LIMITED C/SCA/16585/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16585 of 2013 ================================================================ MININIG AND ENGINEERING CORPORATION THRO PROPRIETOR....Petitioner(s) Versus OIL AND NATURAL GAS CORPORATION LIMITED & 2....Respondent(s) ================================================================ Appearance: MR NILESH A PANDYA, ADVOCATE for the Petitioner(s) No. 1 MR AJAY R MEHTA, ADVOCATE for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 12/11/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Mr.Ajay R Mehta, learned counsel for the respondent states that Bids will not be opened till 15th November 2013.
We make it clear that since the petitioner has filed writ petition only for two groups and thereafter total four groups, it shall be opened for the respondent to open the Bids for other 2 groups, for which the petitioner has not consented.
List on 15th November 2013.
(V.M.SAHAI, J.) (A.G.URAIZEE,J) chandresh Page 2 of 2