SWARAJYA TANTRIK PRASHIKSHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Swapnil Walve, learned Counsel representing the Petitioner and Shri Amey Deshpande, representing Respondent Nos.2 to 4.

(2.) This Petition has been instituted under Article 226 of the Constitution of India with the following prayers:

(3.) It is not in dispute that the Petitioner has participated in the tender process in respect of which a prayer in the Writ Petition has been made to quash and set aside.