Bombay High Court
Aditya Construction Through Its ... vs The Union Of India And Others on 26 February, 2019
Author: A. M. Dhavale
Bench: S. V. Gangapurwala, A. M. Dhavale
(1) 1-wp-8120-2018 & Ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1 WRIT PETITION NO.8120 OF 2018
M/S S J SURANA ENGINEERS AND CONTRACTORS THROUGH
ITS PARTNER RAJESH SUGANCHAND SURANA ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
2 WRIT PETITION NO.8121 OF 2018
VIJAY HINGU YADAV ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
3 WRIT PETITION NO.8122 OF 2018
ABHIJIT DNYANDEV PATIL ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
4 WRIT PETITION NO.8123 OF 2018
M/S AISHWARYA CONSTRUCTION THROUGH IS PROPRIETOR S
D JAGTAP ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
5 WRIT PETITION NO.8124 OF 2018
M/S ASHOK DODHU KAVATHE THROUGH ITS PARTNER ASHOK
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::
(2) 1-wp-8120-2018 & Ors.
DODHU KAVATHE ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
6 WRIT PETITION NO.8125 OF 2018
M/S PITAMBAR VENSI THROUGH ITS PARTNER PITAMBAR
VENSITEKWANI ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
7 WRIT PETITION NO.8126 OF 2018
NAVIN RANCHODDAS RATHOD ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
8 WRIT PETITION NO.8127 OF 2018
M/S VINODKUMAR MOHANLAL THROUGH ITS PARTNER V M
JADVANI ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
9 WRIT PETITION NO.8128 OF 2018
BALAJI CONSTRUCTION COMPANY THROUGH ITS PROPRIETOR
RADHA KRISHNAN BALA KRISHNAN ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::
(3) 1-wp-8120-2018 & Ors.
WITH
10 WRIT PETITION NO.8129 OF 2018
SANJAY SHANKAR CHAUDHARI ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
11 WRIT PETITION NO.8130 OF 2018
NARESH BHARATLAL AGRAWAL ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
12 WRIT PETITION NO.8131 OF 2018
M/S SUNIL B PATIL AND COMPANY THROUGH ITS
PROPRIETOR SUNIL BHASKAR PATIL ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
13 WRIT PETITION NO.8132 OF 2018
M/S DEEP CONSTRUCTION THROUGH ITS PROPRIETOR D K
JAGTAP ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
14 WRIT PETITION NO.8133 OF 2018
D N KELA THROUGH ITS PROPRIETOR DHARMENDRA
NARAYANDASKELA ..PETITIONER
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::
(4) 1-wp-8120-2018 & Ors.
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
15 WRIT PETITION NO.8134 OF 2018
RATAN VISHVAMBHARDAS AGRAWAL ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
16 WRIT PETITION NO.8819 OF 2018
ADITYA CONSTRUCTION THROUGH ITS PROPRIETOR PRASAD
SURESH KULKARNI ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
17 WRIT PETITION NO.8820 OF 2018
M/S PRAMOD NARAYAN SARODE THROUGH ITS PARTNER P N
SARODE ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
18 WRIT PETITION NO.8821 OF 2018
NAWALKISHOR TEKCHAND MITTAL ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::
(5) 1-wp-8120-2018 & Ors.
WITH
19 WRIT PETITION NO.8822 OF 2018
M/S ANAND BUILDCON THROUGH ITS PROPRIETOR MAHENDRA
MOHANLAL CHORDIYA ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
20 WRIT PETITION NO.8823 OF 2018
TAPI SJS THROUGH ITS PARTNER RAJESH SUGANCHAND
SURANA ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
WITH
79 WRIT PETITION NO.1624 OF 2018
WITH WP/1619/2018
M/S MANOHAR PITAMBAR THROUGH ITS PARTNER MANOHAR
PITAMBAR JADVANI ..PETITIONER
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
...
Mr. A. G. Talhar h/f Mr. Pramod S. Gaikwad,
Advocate for the Petitioners in all Writ Petitions.
Mrs. A. V. Gondhalekar, Mr. P. S. Patil, Mr. S. G.
Karlekar, Mr. S. K. Tambe, Mr. S. M. Ganachari,
Mrs. P. V. Diggikar, Mrs. G. L. Deshpande, Mr. K.
B. Jadhavar, AGP for Respondents-State.
Mr. D. S. Ladda, Advocate for Respondent No.1. in
all Writ Petitions.
Mr. Manish N. Navandar, Advocate for Respondent
Nos.2 to 4.
...
CORAM : S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::
(6) 1-wp-8120-2018 & Ors.
DATED : 26th FEBRUARY, 2019.
PER COURT:-
1. We have heard Mr. Talhar, learned counsel for petitioners, Mr. Navandar, learned counsel for respondent nos.2 to 4, Mr. Ladda, learned counsel for respondent no.1 and learned A.G.P. also.
2. It is submitted by petitioners and the Railway Department that the supplementary agreement would be executed.
3. Mr. Talhar, learned counsel submits that petitioners would approach the Railway within a week.
4. In view of the guidelines of the Railway Department dated 27.10.2017, Mr. Navandar, learned counsel makes a statement that the amount of GST has not been deducted by the Railways from the petitioners.
5. The supplementary agreement may be executed between the petitioners and Railways as expeditiously as possible and preferably within a period of three months if there is no other impediment.
6. With these observations, writ petitions are disposed of. No costs.
(A. M. DHAVALE) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/February-19
::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 22:52:03 :::