Bombay Intelligence vs Union Of India And Others
2022 Latest Caselaw 3652 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No.29177 of 2021

       Bombay Intelligence
       Security (India) Ltd.                     ....    Petitioner

                     Mr. Durga Prasad Nanda, Senior Advocate
                         with Miss. Sarita Moharana, Advocate

                               -versus-

       Union of India and Others                 ....   Opp. Parties
                                Mr. P.K. Parhi, ASGI along with
              Mr. B.S. Rayaguru, CGC (for Opposite Party No.1)
                       Mr. Goutam Mukherjee, Senior Advocate
                           with Mr. Aviral Dhirendra, Advocate,
                                 Mr. Anupam Dash, Advocate,
                                 Mrs. Supriya Patra, Advocate,
                                       (for Opposite Party No.5)
                        CORAM:
                       JUSTICE JASWANT SINGH
                       JUSTICE M.S. SAHOO

                                ORDER (Oral)

02.08.2022 Order No.

09. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. The matter is listed in 'to be mentioned' in the Court today, after the earlier order dated 08.07.2022 reserving the judgment, in view of Mr. P. K. Parhi not having supplied the comparative chart of turnovers of the Petitioner and the Opposite Party No.5 considered at the time of evaluation of the tender bids, as undertaken upon conclusion of the hearing and reserving of judgment.

// 2 //

3. Mr. Parhi appears and has supplied his written synopsis with the assurance that the required comparative chart shall be supplied within next three days to the Court Master.

.

(Jaswant Singh) Judge

(M. S. Sahoo) Judge Sipun 2nd August, 2022 Cuttack