REGENT COMPUTRONICS PVT. LTD.

Star Agriwarehousing And Collateral Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

ASSTT. COLLECTOR,CENTRAL EXCISE VS. DUNLOP INDIA LTD. [REFERRED TO]
NAWRATAN MAHTON VS. STATE OF BIHAR [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
ASSOCIATION OF REGISTRATION PLATES VS. UNION OF INDIA [REFERRED TO]
SHIMNIT UTSCH INDIA PVT LTD VS. WEST BENGAL TRANSPORT INFRASTRUCTURE DEVELOPMENT CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) Since all these three writ petitions raise common question, the same have been heard jointly. The respective counsel for the parties argued and made their submissions through Video Conferencing.

(2.) While Mr. RK Mathur, learned Senior Counsel submitted that he has filed rejoinder today, during the course of Video Conferencing he requested that the case may be heard as there is urgency and he does not press his rejoinder.

(3.) The petitioners in the present writ petitions are prospective bidders who are engaged in warehousing services and are aggrieved of the conditions laid down in the Notice Inviting Bid (hereinafter referred to as 'NIB') by the Rajasthan State Warehousing Corporation (hereinafter referred to as 'RSWC') dated 12/03/2020.

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STAR AGRIWAREHOUSING AND COLLATERAL Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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