ARVINDKUMAR C PATEL Vs. PRINCIPAL SENIOR CIVIL JUDGE

JUDGEMENT

(1.) BY way of the present Letters Patent Appeal, the appellant original petitioner has challenged the judgment and order dated 11.2.2013 passed by the learned Single Judge in Special Civil Application No.1410 of 2013 whereby the learned Single Judge dismissed the writ petition of the appellant.

(2.) WHILE admitting the present Letters Patent Appeal, the Division Bench of this Court on 25.2.2013 granted interim relief by which further proceedings of Special Civil Suit No.403 of 1998 pending before the learned Principal Civil Judge, Surat was stayed. The said interim relief was thereafter confirmed till the final disposal of the appeal.

(3.) THE respondent No.2 Gujarat Housing Board invited tenders for construction of 200 M -1 and 48 M -2 at Chhapra Bhata, Surat. The tender of the appellant was accepted. However, the appellant could not complete the work within the stipulated time. Hence, respondent No.2 filed Special Civil Suit No.403 of 1998. The appellant also filed Special Civil Suit No.255 of 1999.