M/S Golmore Constuctions vs State Of Maharashtra Through ...
2021 Latest Caselaw 8243 Bom

                                                                                (8) wp-1096-21.doc

BDP-SPS-TAC




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION
                                 WRIT PETITION NO. 1096 OF 2021

              M/s. Glomore Constructions                                    .... Petitioner.

                             V/s

              State of Maharashtra and Ors.               .... Respondents.
              ----
              Mr. Shakeeb Shaikh a/w Mr. Mangesh J. Nalawade i/b Mr. K.R.
              Shekhawat for the Petitioner.
              Mr. P.V. Nelson Rajan, AGP for the State.
              ----
                               CORAM: NITIN W. SAMBRE, J.

                                        DATE:     JUNE 21, 2021
              P.C.:-

              1]       The submissions of the learned Counsel for the Petitioner are,

registration of Respondent No.3 under the provisions of the Micro

Small and Medium Enterprise Development Act, 2006 is on 25 th

March, 2019 whereas the contract in question was awarded on 4 th

June, 2015. He would invite attention of this Court to the judgment of

the learned Single Judge of this Court in the matter of Scigen

Biopharma Pvt. Ltd. vs. Jagtap Horticulture Pvt. Ltd. 2019 SCC

OnLine Bom 4542.

2] In that view of the matter, issue notice to Respondents,

(8) wp-1096-21.doc

returnable on 5th July, 2021.

3] The learned AGP waives service of notice on behalf of

Respondent No.1/State.

4] In the meantime, Petitioner is at liberty to circulate the entire

text of the aforesaid judgment.

( NITIN W. SAMBRE, J. )