Waseem Naik vs Ut Of J&K & Anr
2026 Latest Caselaw 842 J&K

Jammu & Kashmir High Court

Waseem Naik vs Ut Of J&K & Anr on 17 February, 2026

                                                                     Serial No. 88

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU

WP(C) No. 3585/2025

Waseem Naik                                         .....Appellant(s)/Petitioner(s)

                         Through: Mr. Gaurav Sadotra, Advocate
                  vs
UT of J&K & Anr.                                               ..... Respondent(s)
                         Through: Mr. Ravinder Gupta, AAG

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

(17.02.2026)

1. The petitioner who is a registered Contractor came to respond to e-NIT No.

06 of 2025-26 dated 17.10.2025 for the work of "Balance work of

construction of road from Bharshalla to Bhalwana via Sasool under CRIF",

and disqualified in the technical bid, challenged the same before this Court

in the afore titled writ petition.

2. Notice was issued to the respondents by this Court vide order dated

17.12.2025 and a direction was passed to the respondents to evaluate the

Financial Bid of the petitioner, along with two other qualified bidders with

the rider that in case the petitioner's financial bid loses out in competition

to the qualifying bidder, then the completion of the tendering process be

taken to its logical end without reference to the Court and in case the

petitioner's financial bid comes out to be L-1, then further course of action

to be taken upon an express order from this Court.

3. Learned Additional Advocate General has produced a copy of the affidavit

filed by the petitioner-Waseem Naik and attested by Executive Engineer,

PWD (R&B) Division Thathri, deposing therein that the shortcomings in

his bid documents has been clarified and that, now he is satisfied with his

declaration as "non-responsive" and that he undertakes to withdraw his writ

petition.

4. Learned counsel for the petitioner submits that he has also been instructed

by the petitioner to seek withdrawal of this petition as his grievance has

been redressed and he is no longer interested to pursue this petition. His

statement is taken on record.

5. The petition is, accordingly, dismissed as withdrawn along with connected

application(s). Interim direction is, thus, vacated.

(M A CHOWDHARY) JUDGE Jammu 17.02.2026 Tarun/PS