Sandip Ravindra Kshirsagar vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 2460 Bom

Bombay High Court

Sandip Ravindra Kshirsagar vs The State Of Maharashtra Through Its ... on 25 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                       (1)                     920 ca 1088.24

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   920 CIVIL APPLICATION NO. 1088 OF 2024
                              IN WP/12044/2023

                     SANDIP RAVINDRA KSHIRSAGAR
                               VERSUS
     THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS

                                         ...
     Sr. Advocate for Applicant : Mr. Rajendra Deshmukh a/w. Kunal Kale i/b.
                              Sayyed Tauseef Yaseen
                    AGP for Respondents/State : Mr. S.K. Tambe
                                         ....

                                CORAM :      RAVINDRA V. GHUGE &
                                             Y.G. KHOBRAGADE, JJ.

                                DATE     :   25th January, 2024

P.C. :-

1. We have perused the judgment delivered by a Co-ordinate Bench

of this Court (Coram : Mangesh S. Patil and S.G. Chapalgaonkar, JJ.) dated

03.03.2023, in Writ Petition No.9421/2022 (Pooja w/o. Kalyan Sapate V/s.

State of Maharashtra and Others). We have also perused the order dated

04.10.2023 passed by this Court at the Principal Seat (Coram: Devendra Kumar

Upadhaya, Chief Justice and Arif S. Doctor, J.) in PIL No.132/2022 and a large

group of cases which were transferred to the Principal Seat. The present

Petitioner before us was also one of the Petitioners before the Principal Seat in

Writ Petition No.8340/2023.

(2) 920 ca 1088.24

2. The learned AGP submits that the affidavit in reply would be filed

in the Registry, in this application. Leave to file rejoinder affidavit along with

documents on or before 02.02.2024. He further submits that the learned GP is

not available today.

3. The learned senior advocate representing the Petitioner /

Applicant submits that considering the aforesaid orders, though things have not

moved for the last four months, the State is likely to float the tenders and issue

work orders.

4. In view of the above, stand over to 09.02.2024 in the same

category. Until then, the State Government may complete the process of

formalising the terms of the tender, but would not publish the tenders for

calling bids without the leave of the Court.

[Y.G. KHOBRAGADE, J.] [RAVINDRA V. GHUGE, J.]

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