Rashid vs State Of U.P. Thru Secy. And 8 ...
2013 Latest Caselaw 6572 ALL

Citation : 2013 Latest Caselaw 6572 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

Rashid vs State Of U.P. Thru Secy. And 8 ... on 24 October, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 58431 of 2013
 

 
Petitioner :- Rashid
 
Respondent :- State Of U.P. Thru Secy. And 8 Others
 
Counsel for Petitioner :- Sharad Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

In so far as the case of the petitioner in the matter, regarding the settlement of the contract by Nagar Nigam is concerned the petitioner has failed to establish that he had submitted any tender in response to the advertisement.

The writ petition is dismissed. However, liberty is granted to the petitioner to file a civil suit if he so desires.

Order Date :- 24.10.2013

Priyanka

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