WPMS/349/2021
2021 Latest Caselaw 2246 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
               ON THE 5th DAY OF JULY, 2021

                             BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


            Writ Petition (M/S) No.349 of 2021

BETWEEN:
  M/s Vantage Biotech Pvt. Ltd.                     .....Petitioner
       (Mr. Bhupesh Kandpal, Advocate)

AND:

     State of Uttarakhand & Ors.                 .....Respondents

       (Mr. T.S. Phartiyal and Mr. Rakesh Kunwar, Addl. C.S.C. for the
       State of Uttarakhand)


                           JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. Shri Bhupesh Kandpal, learned counsel for the petitioner, after arguing for a while, submits that he is not pressing relief no.1 as claimed in the writ petition and he confines his prayer only to issue a direction to respondent no.2 to take decision on petitioner's representation for extension of contract beyond 31.10.2020.

3. In such view of the matter, writ petition is disposed of with liberty to the petitioner to make representation to respondent no.2 within two weeks. If such representation is made, decision thereupon shall be taken by respondent no.2, as early as possible, but not later than three months

from the date of receipt of representation along with certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Rajni