WPMS/1210/2018
2021 Latest Caselaw 1950 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
             ON THE 18th DAY OF JUNE, 2021

                             BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Writ Petition (M/S) No.1210 of 2018

BETWEEN:
  Vikram Singh Negi                                       .....Petitioner
       (By Mr. Prince   Chauhan,   Advocate   i/b   Mr.    Tarun    Lakhera,
       Advocate)



AND:

     State of Uttarakhand & Others
       (By   Mr.   T.S.  Phartiyal,   Addl.   C.S.C.      for      State   of
       Uttarakhand/respondent nos.1 to 4)

                                                    .....Respondents


                           JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. Petitioner submitted bid for grant of license for retail sale of Indian made Foreign Liquor for the financial year 2018-19. His bid was rejected on the ground that he had furnished security money through banker's cheque in place of bank draft.

3. This writ petition came up for preliminary hearing before a Coordinate Bench on 02.05.2018. Thereafter, the matter was listed on 09.05.2018 and again on 17.05.2018, but no counter affidavit

was called from the respondents nor any interim order was passed in favour of the petitioner.

4. Since the bidding process was in respect of financial year 2018-19, which is over long back, therefore, the relief as claimed in the writ petition does not survive anymore. Accordingly, writ petition fails and is dismissed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Rajni