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WPMS/1512/2022
2022 Latest Caselaw 2038 UK

Citation : 2022 Latest Caselaw 2038 UK
Judgement Date : 7 July, 2022

Uttarakhand High Court
WPMS/1512/2022 on 7 July, 2022
      IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
          THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


             WRIT PETITION (M/S) NO. 1512 OF 2022

                               7th JULY, 2022

Between:

M/s M.Y. Enterprises                          ......           Petitioner


and

Uttarakhand Power Corporation
Limited & others                              ......          Respondents


Counsel for the petitioner         :   Mr. Ajay    Veer   Pundir,   learned
                                       counsel

Counsel for the respondents        :   Mr. Dharmendra Barthwal, learned
                                       counsel for the respondents



The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             Learned         counsel   for   the   respondents         has

tendered, in Court, a counter-affidavit, which is taken on

record.


2)           A perusal of the counter-affidavit shows that in

response to the tender in question, three bids were

received, including that of the petitioner. The price bid

submitted by the petitioner was found without seal and
                            2




signature, and the same was, therefore, considered to

be invalid.



3)         Along with the counter-affidavit, the price bid

submitted by the petitioner has also been annexed,

which shows that the same does not bear the signature

and seal of the petitioner, and the respondents have

made an endorsement on each page of the price bid to

the effect that the "contractor M/s M.Y. Enterprises seal

and signature not found hence rate are invalid.

                                    Executive Engineer".



4)         In the light of the aforesaid, we find no merit

in this writ petition. The same is, hereby, dismissed.


           Interim Relief Application (IA No. 01 of 2022)

also stands disposed of.



                                     ________________
                                     VIPIN SANGHI, C.J.



                                           __________
                                           R.C. Khulbe, J.

Dt: 7th JULY, 2022 Negi

 
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