Bombay High Court
Sau. Madhuri Sanjay Deshmukh vs State Of Maharashtra, Thr. The Dept. Of ... on 29 March, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
1 978K-WP-1922-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1922 OF 2023
(Sau. Madhuri Sanjay Deshmukh Vs. State of Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri K.Y. Mandpe, Advocate for the petitioner.
Ms. N.P. Mehta, Assistant Government Pleader for respondent Nos. 1 to 3/ State.
CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.
DATE : MARCH 29, 2023 Issue notice to the respondents, returnable on 12/4/2023. 2] The learned Assistant Government Pleader waives notice for respondent Nos. 1 to 3.
3] In the meanwhile, it is directed that the interim order that was passed in Writ Petition No. 1304/2023 (Rajendra Bhaskarrao Shingne Vs. State of Maharashtra and others) vide paragraph 13, is passed in the present proceedings. Paragraph 13 reads as under :
"13. We direct that the State Government shall maintain status-quo as regards the projects, concerning which, work orders have already been issued. With reference to the projects, where the tender process is yet not completed, though the tenders have been floated and bids have been received from the bidders, there would not be cancellation of such tenders, without the leave of the Court."
In addition, the funds sanctioned towards these projects shall not lapse at the end of the present financial year.
(M.W. CHANDWANI, J.) (A.S. CHANDURKAR, J.)
SUMIT
::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 03:49:57 :::