Bombay High Court
Creative Enterprises, Prp. Mohammad ... vs The Municipal Corporation Of Greater ... on 26 September, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
18-WPL-29951-2022
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 29951 OF 2022
M/s. Creative Enterprises .. Petitioner
Vs.
The Municipal Corporation of
Greater Mumbai & Ors. .. Respondents
Mr. Niten V. Gaware for petitioner.
Ms. Rupali Adhate for respondent nos.1 to 3/MCGM.
Mr. Dinesh Mane, Sub-Engineer, Maintenance Dept. "C"
Ward of MCGM present in Court.
CORAM: DIPANKAR DATTA, CJ. &
MADHAV J. JAMDAR, J.
DATE : SEPTEMBER 26, 2022
P.C.:
1. List the writ petition on Thursday next (29th
September, 2022) once again to enable Ms. Adhate, learned advocate for the Municipal Corporation of Greater Bombay (MCGM) to obtain instructions.
2. Since we are prima facie satisfied that rejection of the bid of the petitioner has been effected on a ground not traceable under any of the grounds mentioned under mandatory conditions, at page 44 of the petition memo, we restrain the MCGM from issuing the work order in favour of the selected bidder without obtaining leave of the Court.
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2022.09.26
(MADHAV J. JAMDAR, J.) (CHIEF JUSTICE)
18:01:48
+0530
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