Sai Food And Agro Products Thr Its ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 9087 Bom

                                      (1)                             99-wp-6538-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
               99 WRIT PETITION NO.6538 OF 2021

 SAI FOOD AND AGRO PRODUCTS THR ITS PROPRIETOR
 PRATIK DWARKADAS MUNDADA            ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
                        ...
 Mr. Shikrashna B. Solanke, Advocate for the
 Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                            ...

                                  CORAM : S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 12th JULY, 2021.

PER COURT:-

1. We have heard Mr. Solanke, learned counsel for the petitioner and Mr. Kale, learned A.G.P. for Respondents.

2. Mr. Kale, learned A.G.P. refers to the judgment of the Division Bench of this Court in Writ Petition No.1589 of 2021 dated 16.02.2021 to which one of us (S. V. Gangapurwala, J.) was party and submits that challenge made in the present writ petition to the tender process was similar to the one in Writ Petition No.1589 of 2021.

3. Mr. Solanke, learned counsel after going through the judgment dated 16.02.2021 in Writ Petition No.1589 of 2021 affirms that the challenge is on similar ground in the present writ petition.

                                       (2)                            99-wp-6538-2021




 4.               In      view   of         that   and    for      the       reasons
 recorded          in      the   order       dated   16.02.2021            in      Writ

Petition No.1589 of 2021 the present Writ Petition also stands disposed of. No costs.

   (R. N. LADDHA)                                  (S. V. GANGAPURWALA)
         JUDGE                                            JUDGE


 Devendra/July-2021