WPMS/2110/2022
2023 Latest Caselaw 38 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                  SRI JUSTICE MANOJ KUMAR TIWARI, J.

3RD JANUARY, 2023 WRIT PETITION (M/S) NO. 2110 OF 2022

Between:

M/s Falcon Security & Multipurpose Services ........Petitioner.

and

Secretary, Department of Urban Development, State of Uttarakhand, Dehradun and others. ....Respondents

Counsel for the petitioner : Mr. Navnish Negi.

Counsel for the respondents : Mr. C.S. Rawat, learned Chief Standing Counsel for the State of Uttarakhand / respondent Nos. 1 & 2.

Mr. Shobhit Saharia and Mr. Bhuwan Bhatt, learned counsel for respondent Nos. 3 & 4.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

Mr. Shobhit Saharia, learned counsel for

respondent Nos. 3 & 4, on instructions, states that the

respondents have taken a decision to recall the tender-in-

question, and to issue a fresh NIT.

2. The said statement is taken on record, and the

respondents shall remain bound by the same.

3. In the light of the aforesaid statement, this

petition has become infructuous. The same is dismissed as

infructuous.

4. Consequently, pending applications, if any, also

stand dismissed.

________________ VIPIN SANGHI, C.J.

____________________ MANOJ KUMAR TIWARI, J.

Dt: 3RD JANUARY, 2023 Rathour