Bombay High Court
The Shivam Entrprises Through Its Sole ... vs Union Of India And Others on 15 February, 2022
Author: S.G.Dige
Bench: S.V.Gangapurwala, S.G.Dige
1
2169.22WP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
929 WRIT PETITION NO.2169 OF 2022
THE SHIVAM ENTRPRISES THROUGH ITS SOLE
PROPRIETOR PANKAJ LATE ANAND KISHORE
VERSUS
UNION OF INDIA & OTHERS
...
Advocate for the petitioners : Mr.S.B.Ghatol Patil
Advocate for Respondent no.1 : Ms.Sudha Chintamani
AGP for Respondent-State : Mr.A.R.Kale
...
CORAM : S.V.GANGAPURWALA &
S.G.DIGE, JJ.
DATE : 15.02.2022 P.C. :
1] The technical bid of the petitioner is rejected.
2] Issue notice to the respondents, returnable on 22.02.2022. Ms.Sudha Chintamani, learned counsel waives notice for respondent no.1. Learned AGP waives notice for respondent nos. 2 to 5.
3] Hamdust allowed.
[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]
DDC
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