SHREE SHYAM TRADING COMPANY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both these petitions are related to same tender process to be carried out by virtue of E-Tender Notice No.14 of 2021-22 (Tender ID No.502430) floated by the respondent-authority, and since the request is made by the learned advocates to hear and dispose of both these petitions conjointly, we deem it proper to consider the request, and accordingly, both these petitions are taken up for hearing and being disposed of by this common order.

(2.) Since the Special Civil Application No.14857 of 2022 is filed not only first in point of time but is a matter pertaining to the grievance about non-consideration of tender of the petitioner, we deem it proper to treat this petition as the lead matter and the facts, for the sake of convenience, are taken from the said petition.

(3.) Subsequent petition, i.e., Special Civil Application No.19459 of 2022 is filed by the concerned petitioner seeking direction to the respondent-authority to proceed further with the E-Tender Notice No.14 of 2021-22 (Tender ID No.502430), hence we deem it proper to deal with the lead petition at the first instance.