TRANSFORMER REPAIRERS ASSOCIATION Vs. CHIEF ENGINEER (TECH), PGVCL

JUDGEMENT

(1.) Heard Mr.Abhijeet Singh and Mr.Karmanyasingh Rore, learned advocates for the petitioners and Mr.Dipak R. Dave, learned counsel for the respondent.

(2.) By way of the present petitions under Articles 14, 19(1)(g) and 226 of the Constitution of India, the petitioners have made the following prayers :

(3.) In response to the notice issued by this Court, Mr.Dipak R. Dave, learned advocate has appeared for the respondent - Chief Engineer (Tech.), PGVCL, Rajkot, having its office at Rajkot. On instructions, he would submit that both the petitioners may approach the respondent authority for clarification of certain conditions of the tender notice on the grounds referred in the memo of petition. He further states that the case of the petitioners shall be examined by the authority and the same shall be informed in writing to the petitioners. He would further submit that the date of submission of tender shall be extended upto 19/6/2023 by issuing Corrigendum.