Gujarat High Court
Paresh Construction And Foundation ... vs State Of Gujarat & 2 on 19 December, 2017
Bench: S.R.Brahmbhatt, R.P.Dholaria
C/SCA/17065/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17065 of 2017
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PARESH CONSTRUCTION AND FOUNDATION PVT. LTD.....Petitioner
Versus
STATE OF GUJARAT & 2....Respondents
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Appearance:
MR.GAUTAM DONGRE, ADVOCATE FOR MS ARCHANA R ACHARYA, ADVOCATE for the
Petitioner
NIKITA S BAROT, ADVOCATE for the Petitioner
MR. RONAK RAVAL, AGP for the Respondent No. 1
MR. KAMAL TRIVEDI, ADVOCATE GENERAL WITH MR. PR NANAVATI, ADVOCATE for
the Respondent No. 3
NOTICE SERVED BY DS for the Respondent No. 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 19/12/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Learned counsel for the respondent places on record the following statement.
Statement of Mr.Kamal B. Trivedi on behalf of the respondent no.2Board "Respondent No.2 - Board wants to cancel the tender inquiry initiated vide Tender Notice No.1 of 201718, dated 30.5.2017 in view of there being discrepancies between the Clause 3.3 B a. (Pg.
355) and Clause 9(ix) (Pg.364) of the tender Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Dec 19 23:15:18 IST 2017 C/SCA/17065/2017 ORDER documents about the nature of solvency certificate to be produced by the bidders and to invite fresh tender inquiry in due course, so as to obviate any confusion and difficulties and to give fresh opportunity to all the concerned including the petitioner."
Pursuant thereto the submissions were made in respect of the statement and the learned counsels for the parties are being heard at length. Putup for orders on 20th December 2017.
(S.R.BRAHMBHATT, J.) (R.P.DHOLARIA, J.) Rathod...
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