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WPMS/1650/2021
2022 Latest Caselaw 2657 UK

Citation : 2022 Latest Caselaw 2657 UK
Judgement Date : 25 August, 2022

Uttarakhand High Court
WPMS/1650/2021 on 25 August, 2022
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  WPMS No.1650 of 2021
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Abhijay Negi, learned counsel for the petitioner.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.

Learned counsel for respondent no.2 has filed its counter affidavit explaining the difficulty in opening of the financial bid of the petitioner. Learned counsel submits that the petitioner may be required to file an affidavit, along with his financial bid, which may be treated as the financial bid submitted by the petitioner in response to the tender, in question.

Mr. Abhijay Negi, learned counsel for the petitioner, states that the affidavit shall be filed during the course of the day.

Let the same be filed, as undertaken, with copies to the learned counsel for the respondents.

Judgment reserved.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 25.08.2022 R.Bisht

 
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