Uttarakhand High Court
M/S Laxmi Datt Binwal vs State Of Uttarakhand & Others on 19 February, 2026
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orders or
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SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and
Registrar's
order with
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19.02.2026 WPMB No. 857 of 2025
M/s Laxmi Datt Binwal .....Petitioner
Vs.
State of Uttarakhand & others ....Respondents
With
WPMB No. 899 of 2025
WPMB No. 904 of 2025
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Alok Mahra, J.
1. Mr. Shobhit Saharia, learned counsel for the petitioner in WPMB No.857 of 2025.
2. Mr. Ketan Joshi, learned counsel for the petitioner in WPMB No.899 of 2025.
3. Mr. Siddhartha Singh, learned counsel for the petitioner No.904 of 2025.
4. Ms. Rajni Supyal, learned Brief Holder for the State.
5. Mr. S.S. Chauhan, learned counsel for respondent nos.2 and 3.
6. Mr. K.P. Upadhyaya, learned Senior Counsel assisted by Mr. Prabhat Bohra, learned counsel for respondent no.4.
7. Pursuant to order dated 10.10.2025, the Technical Evaluation Committee re-examined the bid of the petitioner and according to its observations stated in Paragraph No.2, the Assessed Available Bid Capacity comes to Rs.1839.77 Lakh, which is less than the required bid capacity of Rs.2927 Lakh. The said figure has been arrived at by a formula, in which, Figure 'B' has been stated to be of value 6075.11, but without explaining how that value has been calculated.
8. It is not disputed by learned counsel for the petitioner that the other values in the formula would remain constant.
9. Learned counsel for respondent nos.2 and 3 seeks time to file additional affidavit and clarify the said aspect.
10. Accordingly, adjourned to 12.03.2026 along with connected matters.
11. Interim order is extended till the next date.
(Alok Mahra, J.) (Manoj Kumar Gupta, C.J.) 19.02.2026 19.02.2026 NISHANT