K. P. IBRAHIM Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.S. Kakodkar, the learned Counsel for the Petitioner, Mr. D.J. Pangam, the learned Advocate General with Mr. V. Shetye, the learned Additional Govt. Advocate for Respondents No.1 to 6 and Mr. A. D. Bhobe, the learned Counsel for Respondent No.7.

(2.) Consistent with the orders earlier made, we issue Rule. We make the Rule returnable forthwith at the request of and with the consent of the learned Counsel for the parties.

(3.) Even, otherwise, this is a matter relating to award of a tender and the Division Bench comprising Hon'ble Dama Seshadri Naidu, J. and Hon'ble M.S. Jawalkar, J. had, by an order dated 2nd June, 2020, granted interim relief, restraining Respondents No.1 to 6 from issuing any work order in favour of Respondent No.7 herein. Therefore, it is only appropriate that this Petition is disposed of finally at an early date.