WPMS/1138/2022
2023 Latest Caselaw 15 UK

      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. 1138 OF 2022

                          2nd JANUARY, 2023

Between:

M/s Construction Gallery & another         ......        Petitioners


and


Uttarakhand Jal Vidhyut Nigam
Limited and others                        ......         Respondents


Counsel for the petitioners    :   Mr.   Vishwast   Kandpal, proxy
                                   counsel on behalf of Mr. Aditya
                                   Singh, learned counsel

Counsel for the respondents    :   Mr. Vinay Kumar, learned counsel
                                   for respondent Nos. 1 and 2

                               :   Mr. Pawan Mishra, learned counsel
                                   for respondent No. 3



The Court made the following:

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


             The petitioners preferred the present petition

in May 2022 to assail the declaration of respondent No.

3 as technically qualified. Respondent No. 3 emerges as

L-1 bidder, whereas the petitioner was adjudged as L-2

bidder.
                              2




3)        Since May 2022, the matter is pending, and

has not been pressed by the petitioners.             Learned

counsel for respondent Nos. 1 and 2 states that the

respondent No. 3 has already completed the work

awarded to it on 12.12.2022.



4)        This    petition       has,   therefore,   become

infructuous, and is dismissed as such.



                                        ________________
                                        VIPIN SANGHI, C.J.



                                             ___________
                                             R.C. KHULBE, J.

Dt: 2nd JANUARY, 2023 Negi