______________________________________________________ vs State Of H.P. & Ors
2024 Latest Caselaw 4970 HP

Himachal Pradesh High Court

______________________________________________________ vs State Of H.P. & Ors on 2 May, 2024

Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                              CWP No.10390 of 2023




                                                                           .
                              Decided on: 2nd May, 2024





    ______________________________________________________
    Rajender Singh Rana                        .....Petitioner





                                        Versus
        State of H.P. & Ors.
                                                 ...Respondents
    _______________________________________________________




    Coram
        Hon'ble Mr. Justice M. S. Ramachandra Rao, Chief Justice

        Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:        Mr. Kulwant Singh Gill, Advocate.
    For the respondents:                    Mr. Anup Rattan, Advocate General with



                                            Mr. Rakesh Dhaulta, Mr. Pranay Pratap
                                            Singh, Mr. Sushant Keprate &
                                            Mr. Gobind Korla, Additional Advocates




                                            General and Mr. Arsh Rattan,
                                            Mr. Sidharath Jalta and Ms. Priyanka





                                            Chauhan, Deputy Advocates General, for
                                            respondents no.1 to 7.





                                            Mr. Vinay Sharma, Advocate,                         for
                                            respondents no. 8 and 10.




    1
          Whether reporters of Local Papers may be allowed to see the judgment?




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                                         -2-




    M.S.Ramachandra Rao, Chief Justice (Oral)

In the instant case, the petiotner has approached this

.

Court in December 2023, challenging award of contract to the private

respondents in April 2023. By today, private respondent had been

executing the contract works for more than one year, out of Eighteen

months' period duration for completion of the work in question.

2.

At this belated stage, we are not inclined to entertain the

present Writ petition and grant any relief to the petitioner.

3. The Writ petition is accordingly dismissed.

4. Pending miscellaneous application(s), if any, also stand

disposed of.

                                                 (M. S. Ramachandra Rao)
                                                     Chief Justice





                                                      (Jyotsna Rewal Dua)





    May 2, 2024                                     Judge
         R.Atal