REGENT COMPUTRONICS PVT. LTD.

PRATIBHA INDUSTRIES LTD., MUMBAI Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

RAMPRASAD VS. STATE OF BIHAR [REFERRED TO]
IBRAHIM VS. STATE OF GOA AND ANR.,W.P.NO 63/2005 [REFERRED TO]
T B IBRAHIM PROPRIETOR BUS STAND TANJORE VS. REGIONAL TRANSPORT AUTHORITY TANJORE [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
C K ACHUTAN VS. STATE OF KERALA [REFERRED TO]
INDIAN HUME PIPE CO LIMITED VS. HIND MAZDOOR SABHA [REFERRED TO]
NARAINDAS INDURKHYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
SARKARI SASTA ANAJ VIKRETA SANGH TAHSIL BEMETRA MOHANLAL GUPTA KRIPARAM DEWANGAN PURUSHOTTAM LAL SURESH KUMAR SEHGAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
KRISHNAN KAKKANTH VS. GOVERNMENT OF KERALA [REFERRED TO]
DIRECTORATE OF EDUCATION VS. EDUCOMP DATAMATICS LTD [REFERRED TO]
DIRECTORATE OF EDUCATION VS. EDUCOMP DATAMATICS LTD [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. By consent of parties, petition is taken up for final hearing and disposal. Mr. Kantak, learned Advocate General appearing with Ms. L. Dharwadkar, aga waives service on behalf of the respondents.

(2.) Heard learned counsel for the rival parties.

(3.) The petitioners, by this petition filed under Article 226 of the constitution of India, is challenging the tender invitation dated 28th July, 2006 which stipulates that the tenderer should be a contractor registered in appropriate class and category of Goa PWD/wrd and CPWD (hereinafter called as

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PRATIBHA INDUSTRIES LTD Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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