Bombay High Court
Elcome Technologies Pvt. Ltd. And Anr vs The State Of Maharashtra And 3 Ors on 21 November, 2018
Author: Sarang V. Kotwal
Bench: B. P. Dharmadhikari, Sarang V. Kotwal
1 WPL 3916-18.odt-510
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.3916 OF 2018
Elcome Technologies Pvt. Ltd. & Anr. ] ... Petitioners
Versus
The State of Maharashtra & Ors. ] ... Respondents
Dr. Birendra Saraf a/w Mr. Hasit Seth, Mr. Aniketh Nair & Mr. Nihal
Shaikh i/b Mr. Mustafa Motiwala for Petitioners.
Ms. Poornima Kantharia, GP a/w Deepali Patankar, Asst. to GP (O.S.)
for State - Respondent Nos.1 to 3.
CORAM :- B. P. DHARMADHIKARI &
SARANG V. KOTWAL, JJ.
DATE :- NOVEMBER 21, 2018 P. C. :-
1. Heard the learned Counsel for the Petitioners.
2. Learned GP points out that she has received papers in the afternoon only and need reasonable time to obtain instructions. She is seeking time of one day only.
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2 WPL 3916-18.odt-510
3. After hearing the learned Counsel for the Petitioners, we find that in open auction and thereafter in reverse bidding, the Petitioner was placed at L1. Thereafter in fresh tender process, the Petitioner states that the Respondent No.1 was shown at L1 at 4.59 p.m. and at 6.00 p.m., the Petitioner was shown at L1. On the next day, however, name of the Petitioner vanished from the portal.
4. In view of these averments, issue notice, returnable on 24/11/2018.
5. Respondent Nos.1 to 3 to file their reply without fail in the meanwhile.
6. Though the Respondents may continue with the tender process, no work order be issued till then.
7. Stand over to 24/11/2018.
(SARANG V. KOTWAL, J.) (B. P. DHARMADHIKARI, J.)
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