BALAJI SURGICAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for parties, the present Writ Petition is taken up for final hearing.

(2.) The Petition essentially impugns the Petitioner's disqualification from the tender process floated by Respondent No. 2 - Malegaon Municipal Corporation for the supply of medicines, materials, laboratory chemicals and equipment's for hospitals/clinics ("the said tender") on the ground that the Petitioner had failed to submit a " No Conviction Certificate" in terms of a corrigendum dtd. 19/4/2023 issued by Respondent No. 2.

(3.) Before adverting to the rival contentions, it is useful to set out the following facts, viz.