BHASKAR INDUSTRIES LIMITED Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED
LAWS(BOM)-2007-8-117
HIGH COURT OF BOMBAY (AT: NAGPUR)
Decided on
August 27,2007
GODAVARI POWER AND ISPAT LIMITED
Appellant
VERSUS
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED
Respondents
JUDGEMENT
A. H. Joshi, J. -
(1.) Rule. Rule is made returnable forthwith. As
the pleadings are complete, petition is heard finally.
(2.) The petitioner Nos. 1 and 3 are Limited Companies, while the petitioner no.2 is an individual.
(3.) The petitioner no.1 purchased the tender document on 21st April, 2007.;
(2.) The petitioner Nos. 1 and 3 are Limited Companies, while the petitioner no.2 is an individual.
(3.) The petitioner no.1 purchased the tender document on 21st April, 2007.;
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