REGENT COMPUTRONICS PVT. LTD.

Municipal Corporation Of Greater Mumbai And Anr Appellant

V/S

PRATIBHA INDUSTRIES LTD And ORS Respondents

Referred Judgements :-

NATIONAL SEWING THREAD CO. LTD. V. JAMES CHADWICK & BROS. LTD. [REGERRED TO]
SHIVDEV SINGH & ORS. V. STATE OF PUNJAB AND OTHERS [REGERRED TO]
M M THOMAS VS. STATE OF KERALA [REGERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal raises questions relatable to the High Court's power of recall of its orders.

(3.) By a Tender Notice dated 19.09.2008, supply, installation and maintenance of water meters of various sizes were called for. The Tender Notice contained Clause 22, which reads as under:-

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MUNICIPAL CORPORATION OF GREATER MUMBAI Vs. PRATIBHA INDUSTRIES LTD

Referred Judgements :-

JUDGEMENT

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