REGENT COMPUTRONICS PVT. LTD.

Minakshi Traders Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AGMATEL INDIA PRIVATE LIMITED VERSUS RESOURSYS TELECOM AND OTHERS [REFERRED TO]
SHIVAJIRAO NILANGEKAR PATIL DR MAHESH MADHAV GOSAVI VS. MAHESH MADHAV GOSAVI:SHIVAJIRAO NILANGEKAR PATIL [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
JESPAR I SLONG VS. STATE OF MEGHALAYA [REFERRED TO]
ASSOCIATION OF REGISTRATION PLATES VS. UNION OF INDIA [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
MONTECARLO LTD. VS. NTPC LTD. [REFERRED TO]
SILPPI CONSTRUCTIONS CONTRACTORS VS. UNION OF INDIA [REFERRED TO]
NATIONAL HIGH SPEED RAIL CORPORATION LIMITED VS. MONTECARLO LIMITED [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the parties.

(2.) Since the common questions of law and facts are involved in all these three petitions, the same are being decided by this common judgment, which follows :

(3.) The Collector, Nagpur issued an e-tender notice dtd. 29/9/2023 inviting bids for setting up polling booths, supply of furniture and other auxiliary materials on rental basis to be used for conducting the impending Parliamentary General Elections 2024 in Nagpur District.

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MINAKSHI TRADERS Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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