M/S Harsh Construction Company ... vs State Of U.P. And 2 Others
2023 Latest Caselaw 17439 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140454-DB
 
Court No. - 42
 

 
Case :- WRIT - C No. - 3857 of 2023
 

 
Petitioner :- M/S Harsh Construction Company Through Its Proprietor And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Brijesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Anish Kumar Gupta,J.

Order on Civil Misc. Recall Application No. 02 of 2023 & Impleadment Application No. 03 of 2023

1. Heard Sri Sanjeev Singh assisted by Sri Brijesh Kumar, learned counsel for the applicants and Sri Ashish Kumar Nagvanshi, learned Additional Chief Standing Counsel for the State-respondents.

2. The judgment and order dated 13.04.2023 was passed on merit. The applicant claims himself to be one of the unsuccessful bidder in the bid in which the petitioner succeeded and, consequently, he wants recall of the judgment and order dated 13.04.2023 with an assumption that if the judgment and order dated 13.04.2023 is recalled and the bid of the petitioner is cancelled, then the applicant may get a chance to be considered.

3. We do not find any good reason to entertain this application. The applicant has no locus standi being an unsuccessful bidder. Both the applications being Recall Application No. 02 of 2023 and Impleadment Application No. 03 of 2023 are frivolous and are, consequently, rejected.

Order Date :- 14.7.2023

Vijay