SPA/335/2020
2022 Latest Caselaw 1692 UK

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      Date    or directions                     COURT'S OR JUDGES'S ORDERS
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                               SPA No. 335 of 2020
                               Shri S.K.Mishra, ACJ.
                               Shri R.C.Khulbe, J.

Mr. A. S. Rawat, learned Senior Counsel for the appellant.

Mr. Shobhit Saharia, learned counsel for the respondent no. 1.

Mr. Shailendra Singh Chauhan, learned Deputy Advocate General, assisted by Mr. S. S. Chaudhary, learned counsel for the State.

In the course of hearing, it came to light that the question of treating respondent no. 1 as L1 has been set at rest in view of the judgment passed by the Division Bench of this Court in Special Appeal No. 300 of 2020 wherein the rejection of the private respondent's bid as non-responsive for the second time has been held to be illegal and the judgment of the learned Single Judge has been upheld, so this question need not to be gone into by this Court.

The distinguishing feature of this case is that the appellant as well as the State of Uttarakhand stated that the work contract was issued on 10.08.2020 and the appellant went on executing the work. The learned Deputy Advocate General shall apprise this Court whether in pursuance of the work contract dated 10.08.2020, the appellant has started execution of the work.

The matter be listed on 10th June, 2022 immediately after fresh treating the same as part heard.

(R.C.Khulbe, J.) (S.K.Mishra, ACJ.) 06.06.2022 Kaushal