Rosmerta Technologies Limited ... vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 8681 Bom

                                                                                   904. wp 6750.22

               Urmila Ingale

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO. 6750 OF 2022

                               Rosmerta Technologies Limited                 .. Petitioner
                                     Vs.
                               State of Maharashtra through
                               Principal Secretary                           .. Respondent


                                                     ------------
                               Mr. Sanjeev Kadam a/w Mr. Ramdas Hake Patil, for
                               Petitioner.
                               Mr. A.A.Kumbhakoni, AG a/w Mr. P. P. Kakade, GP a/w Mr.
                               M.M. Pabale, AGP a/w Ms. Sneha Bhange, for Respondent-
                               State.
                                                     ------------

                                                 CORAM : DIPANKAR DATTA, CJ. &
                                                         M. S. KARNIK, J.

DATE : AUGUST 30, 2022

P.C. :

1. Hearing stands concluded; judgment is reserved.

2. Since the financial bids of the two technically qualified bidders have not been opened, the same may not be opened till pronouncement of judgment.

                               (M. S. KARNIK, J.)                         (CHIEF JUSTICE)

          Digitally
          signed by
          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.09.01
          12:06:57
          +0530