M/S Elecmech Enginer (P) Ltd vs State Of H.P. And Others
2021 Latest Caselaw 406 HP

THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No. 227 of 2021
                                              Decided on: 07.01.2021




                                                                          .

       M/s Elecmech Enginer (P) Ltd.
                                                                      .......Petitioner

                                            Versus





       State of H.P. and others
                                                                  ......Respondents





       Coram
       The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
       The Hon'ble Mr. Justice Ravi Malimath, Judge.
       Whether approved for reporting?1

       For the petitioner:                 Mr.   Sumeet             Raj        Sharma,

                                           Advocate.
       For the respondents:                Mr. Ashok Sharma, Advocate
                                           General with Ms. Ritta Goswami
                                           and Mr. Adarsh Sharma, Addl.


                                           A.Gs.

                                           (Through video conferencing)




       L. Narayana Swamy, Chief Justice. (Oral)

It is submitted by the learned counsel for the

petitioner that as per tender Notification, the technical bid

(Annexure P-3) of the petitioner has been rejected and he has

filed representation Annexure P-5, raising objection. It is

submitted that unless and until Annexure P-5, representation is

considered, the respondents shall not be permitted to open the

financial bid.

2. On this, notice was issued to the respondents,

directing them to secure instructions for today. Today, learned

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

Additional Advocate General submits that Annexure P-5, the

objection raised by the petitioner shall be considered and

.

thereafter only financial bid will be opened.

3. In the light of aforesaid submissions, this writ petition

is disposed of by directing the respondents to open financial bid

only after disposal of Annexure P-5, objections raised by the

petitioner on 4th January, 2021. Liberty reserved to the petitioner

to approach this Court again in case need to do so arises.

Pending application(s), if any, shall also stand disposed of.

                                                (L. Narayana Swamy)
                                                     Chief Justice


    January 07, 2021                               ( Ravi Malimath )


         (naveen)                                        Judge