LAQSHYA MEDIA PVT LTD , ALOK JALAN Vs. STATE OF MAHARASHTRA THROUGH PUBLIC WORKS DEPARTMENT (PUBLIC UNDERTAKING)

JUDGEMENT

(1.) Heard the learned Counsel for the parties. The learned Counsel for the respective respondents waive service.

(2.) Rule returnable forthwith. By consent of the parties heard finally at the admission stage.

(3.) The learned Counsel for the parties submit that affidavits in reply and their submissions made at the stage of admission be treated as their respective pleadings on merits and in view of the fact that the petition relates to challenge to the grant of contract to respondent Nos. 4 and 5 in respect of the subject matter of the petition i.e., awarding the contract to the respondent Nos. 4 and 5 by respondent No. 2 by issuing work order, the matter requires to be disposed of expeditiously.