Orissa High Court
WP(C)/10777/2018 on 27 June, 2018
W.P.(C) No. 10777 of 2018
02. 27.06.2018 The submission of learned counsel for the
petitioner is that the single tender of opposite
party no.4 had been accepted, which is not
permissible as per OPWD Code.
Learned Addl. Government Advocate prays
for and is granted a week's time to obtain
instruction.
List next week.
Application for interim relief shall be
considered on the next date.
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(VINEET SARAN) CHIEF JUSTICE .............................. (Dr. B.R. SARANGI) GDS/Ajaya JUDGE