Cyrix Healthcare Private Limited vs State Of West Bengal & Ors
2023 Latest Caselaw 5862 Cal

  20
01.09.2023
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              IN THE HIGH COURT AT CALCUTTA
             CONSTITUTIONAL WRIT JURISDICTION
                      APPELLATE SIDE

                    W.P.A. No. 20920 of 2023

                Cyrix Healthcare Private Limited
                              Vs.
                  State of West Bengal & Ors.

             Mr. Kallol Basu,
             Mr. Subhadip Biswas,
             Mr. Nilanjan Pal,
             Mr. Shuvanil Chakraborty
                               ...for the petitioner

             Mr. Suman Ghosh
                           ...for the State

             Mr. Jishnu Chowdhury,
             Mr. Chayan Gupta,
             Mr. Ratul Das,
             Mr. Aviroop Mitra
                             ...for the respondent nos. 2 and 3

Learned counsel appearing for the petitioner

contends that certain amendments were effected to

the original tender terms, necessitating the present

writ petition. In such context, learned counsel for

the petitioner cites certain judgments as well.

At this juncture, learned counsel appearing for

the respondent-authorities seeks to place reliance

on certain documents, copies of which are handed

over in court today.

Learned counsel appearing for the petitioner, in

order to enable him to come prepared on the said

documents, seeks a day's adjournment.

Accordingly, let the matter be listed under the

heading "Top" on September 05, 2023 for passing

orders.

(Sabyasachi Bhattacharyya, J.)