M/S V.K Sales & Construction Co vs Union Of India & Ors
2026 Latest Caselaw 249 J&K

Jammu & Kashmir High Court

M/S V.K Sales & Construction Co vs Union Of India & Ors on 2 February, 2026

                                                                   Serial No. 99

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU

WP(C) No. 163/2026

M/S V.K Sales & Construction Co.                   .....Appellant(s)/Petitioner(s)


                         Through: Mr.Farhan Mirza, Advocate.
                   vs
Union of India & Ors.                                        ..... Respondent(s)
                         Through: Mr. Sumant Sudan, Assisting Counsel vice
                                  Mr. Vishal Sharma, DSGI.

CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                     ORDER

(02.02.2026)

1. Petitioner, through the medium of this petition, has thrown challenge to

decision No.87985-C/E8 dated 24.01.2026, whereby the petitioner has not been

selected for opening of Financial Bid pertaining to CA No.CEUZ/UDH/2025-26

dated 13.11.2026 for the work, namely Provn of Power Transformer and

connected Infrastructure under GE(U) Udhampur and prayed that the order

bearing No. 87985-C/41/E8 dated 24.01.2026 whereby respondent No.2 by

misinterpreting the staying of impugned order dated 09.01.2026 passed by this

Court on 20.01.2026, rejected the bid of the petitioner on the ground that the

extension has not been granted by this Court, regarding removal of enlistment of

the petitioner.

2. Learned counsel for the petitioner has argued that the order whereby the

petitioner has been removed from the approved list of enlisted contractors, has

been stayed by this Court vide order dated 20.01.2026 passed in WP(C)

No.82/2026.

3. Heard learned counsel for the petitioner.

4. Issue notice.

5. Notice is waived by Mr. Sumant Sudan, learned counsel on behalf of the

respondents, who seeks time to file reply/objections. He shall file the same within

four weeks.

6. List on 02.03.2026.

7. Meanwhile, subject to objections from the other side, it is provided that the

respondents shall open the Financial Bid of the petitioner pertaining to NIT CA

No.CEUZ/UDH/2025-26 dated 13.11.2025, ID No.2025-MES-739640-1 dated

13.11.2025 and open the Technical and Financial Bids of the petitioner pertaining

to e-NITs CA No.CWE/U(U)-69/2025-26, issued under No.8468/U(U)-69/05/E8

dated 14.11.2025.

(MA CHOWDHARY) JUDGE Jammu 02.02.2026 Surinder