Bombay Garage Transport Company ... vs The Food Corporation Of India
2021 Latest Caselaw 15338 Bom

                                  (1)                              1037-wp-10565-201 & anr.




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.10565 OF 2021

 BOMBAY GARAGE TRANSPORT COMPANY THROUGH ITS PARTNER
 MOHD ABDUL MUQTADIR MOHD. ABDUL NASER
                                     ..PETITIONER

                  VERSUS

 THE FOOD CORPORATION OF INDIA       ..RESPONDENT
                        ...
 Mr. Shaikh Tarek Mobin H., Advocate for the
 Petitioner.
 Mr. M. M. Patil, Advocate for Respondent.
                                         ...
                                 WITH
                    WRIT PETITION NO.10479 OF 2021

 BOMBAY GARAGE TRANSPORT COMPANY THROUGH ITS PARTNER
 MOHD ABDUL MUQTADIR MOHD. ABDUL NASER
                                     ..PETITIONER

                  VERSUS

 THE FOOD CORPORATION OF INDIA AND ANR...RESPONDENTS
                        ...
 Mr. Shaikh Tarek Mobin H., Advocate for the
 Petitioner.
 Mr. Milind Patil, Advocate for Respondent No.1.
 Mr. Atul M. Karad, Advocate for Respondent No.2.
                                         ...

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

DATED : 26th OCTOBER, 2021.

PER COURT:-

1. The writ petitions filed by petitioner earlier challenging the rejection of the technical bids were disposed of by us under order dated 01.09.2021 directing the respondent no.2 therein to

(2) 1037-wp-10565-201 & anr.

consider the reply filed by petitioner and take decision afresh. More particularly, paragraph nos.8 and 9 of the said judgment were required to be considered.

2. According to the petitioner the same has not been considered by the Authorities and has passed order mechanically.

3. Mr. Patil, learned counsel for respondent no.1 on instructions submits that, respondent no.1 will reconsider the reply filed by the petitioner as per the orders of this Court dated 01.09.2021 in Writ Petition No.8683/2021 and Writ Petition No.8923/2021 and take decision afresh on its own merits.

4. The respondent no.1 may reconsider the cause put forth by the petitioner in tune with the orders dated 01.09.2021 in Writ Petition No.8683/2021 and Writ Petition No.8923/2021.

5. In view of the said statement made, the impugned order would not be an impediment for reconsideration.

6. In light of the statement made by Mr. Patil, the learned advocate, writ petitions are disposed of.

   (R. N. LADDHA)                                   (S. V. GANGAPURWALA)
          JUDGE                                             JUDGE
 Devendra/October-2021