Pinaki Mukherjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 5588 Cal

   D/L
Item No. 06
25.08.2023

KOLE

MAT 737 of 2020 With CAN 1 of 2020

Pinaki Mukherjee

-Vs.-

The State of West Bengal & Ors.

Ms. Puspita Saha, ... for the appellant.

This appeal is directed against a judgment and order

dated September 29, 2020, whereby the writ petition of the

appellant being WPA 6491 of 2020 was in effect dismissed.

The appellant had approached the learned Single

Judge assailing an e-auction notice dated December 27,

2017. The learned Judge ascertained that the writ petitioner

had not participated in the tender process. On that ground

alone, the learned Judge rejected the writ petition. Hence

this appeal.

Prima facie we are of the view that there is no

infirmity in the order under appeal. However, learned

Advocate for the appellant seeks a little time to consider the

matter.

List the matter once again on 01.09.2023.

(Arijit Banerjee, J.)

(Rai Chattopadhyay, J.)