SHREEJIKRUPA BUILDCON LIMITED Vs. NAVSARI AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) LEAVE to delete respondent Nos. 2 and 3.

(2.) RULE . Mr HK Parmar waives service of Rule for respondent No. 1. Mr AM Joshiyara waives service of Rule for respondent No.4.

(3.) IN this petition under Article 226 of the Constitution, the petitioner challenges the decision dated 08.12.2008 of respondent No.1 - Navsari Agricultural University (Annexure -G) considering the petitioner as disqualified from participating in the tender for construction of Veterinary College building at respondent No.1 University ("the University" for short) being Tender Notice No. 20/2008 -09.