Bharat Cuisine Services Chef & Caterers vs State Of H.P. & Others
2024 Latest Caselaw 15361 HP

Himachal Pradesh High Court

Bharat Cuisine Services Chef & Caterers vs State Of H.P. & Others on 21 October, 2024

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

                                                        Neutral Citation No. ( 2024:HHC:10020 )


    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                             CWP No. 8505 of 2023.
                        Date of decision : 21.10.2024.
Bharat Cuisine Services Chef & Caterers             ...Petitioner.
                             Versus
State of H.P. & others                                ...Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan,                  Acting Chief
Justice.

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1No.
For the petitioner       :        Mr. Surinder Saklani, Advocate.

For the respondents      :        Mr. Anup Rattan, Advocate General
                                  with Mr. P.P. Singh, Addl. A.G., for
                                  respondents No. 1 to 3.

                                  Mr. Adarsh K. Vashista, Advocate, for
                                  respondent No.4.


Tarlok Singh Chauhan, Judge (Oral)

In view of the averments contained in the application,

duly supported by an affidavit, the present application is allowed and

the applicant is ordered to be added as party respondent No.4. The

application stands disposed of.

CWP NO. 8505 of 2023

On 18.07.2024, the Court passed the following orders:-

"Learned Advocate General on instructions states that the subject tender in question had since been cancelled.

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

Learned counsel for the applicant in CMP No. 9691 of 2024 states that he has challenged the cancellation by way of separate writ petition.

Counsel for the petitioner seeks time in the matter. List on 21st October, 2024"

2. Learned counsel for respondent No.4 has placed on

record a copy of the judgment passed by a Division Bench of

this Court on 30.09.2024 in CWP No. 7034 of 2024, titled M/s

Nuvision Commercial & Escort Services vs. State of H.P. &

others, which goes to indicate that directions have been issued

to the respondents to proceed with the opening of the financial

bid in terms of Rule 19 (b) (5) of the Himachal Pradesh

Government Store Purchase Rules, 2013, thereby the present

writ petition has been rendered infructuous.

3. In view of above, the writ petition is dismissed

having been rendered infructuous. Pending applications, if

any, also stand disposed of.

                                       (Tarlok Singh Chauhan)
                                         Acting Chief Justice



                                        (Satyen Vaidya)
21st October, 2024                          Judge
   (kck)