M/S Mohan Lal Gupta & Sons vs Union Of India & Ors
2026 Latest Caselaw 449 J&K

Jammu & Kashmir High Court

M/S Mohan Lal Gupta & Sons vs Union Of India & Ors on 6 February, 2026

                                                                  Serial No. 172

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU

WP(C) No. 209/2026
CM No. 490/2026



M/S Mohan Lal Gupta & Sons                        .....Appellant(s)/Petitioner(s)


                        Through: Mr. Dheeraj Sharma, Advocate
                vs
Union of India & Ors.                                       ..... Respondent(s)
                        Through: Mr. Vishal Sharma, DSGI

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

(06.02.2026)

01. The petitioner, through the medium of this petition, seeks

quashment of Removal Order No. 42590/S-80/130/E8

dated 09.01.2026, which has been issued on a factually

non-est ground of alleged default and concealment,

despite full realization of compensation by the

respondents and also digital disclosure made by the

petitioner on the CCE Portal and the Technical Bid

Rejection Order as reflected in Selection Summary File

No. 87969-C/E8 for Tender ID: 2025-MES-726213-2,

and prays for quashment of any consequential technical

rejection in Tender ID: 2025-MES-734768-1, based on

the alleged illegal removal of the petitioner firm.

02. Learned counsel for the petitioner has argued that the

aforesaid action sought to be taken by the respondents

for removal of the petitioner-firm, on the basis of

communication dated 11.03.2025, being not applicable to

the case of the petitioner, as the same pertains to a

period much later than the date of cancellation of the

petitioner's contract.

03. Heard.

04. Notice.

05. Notice is waived by Mr. Vishal Sharma, DSGI, on behalf

of the respondents. Objections, if any, be filed by the next

date of hearing.

06. List on 06.04.2026.

07. Meanwhile, subject to objections till the next date of

hearing before the Bench, the impugned communication

dated 09.01.2026 shall remain stayed. The respondents

shall also consider the petitioner's case relating to the

Technical and financial bids with respect to Tender ID:

2025-MES-726213-2 and Tender ID: 2025-MES-734768-

1. The respondents are further directed to consider the

claim of the petitioner for grant of "Provisional

Enlistment" to enable its participation all the tendering

processes and the execution of ongoing works.

(M A CHOWDHARY) JUDGE

Jammu 06.02.2026 Amit