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M/S Uttam Chand Ramola vs State Of Uttarakhand And Others
2023 Latest Caselaw 3293 UK

Citation : 2023 Latest Caselaw 3293 UK
Judgement Date : 30 October, 2023

Uttarakhand High Court
M/S Uttam Chand Ramola vs State Of Uttarakhand And Others on 30 October, 2023
     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

             SRI JUSTICE MANOJ KUMAR TIWARI, A.C.J.
                              AND
                SRI JUSTICE RAKESH THAPLIYAL, J.

30TH OCTOBER, 2023 WRIT PETITION (M/B) NO. 312 OF 2023 M/s Uttam Chand Ramola .............Petitioner

Versus

State of Uttarakhand and others. .........Respondents

Counsel for the petitioner : Mr. Shobhit Saharia.

Counsel for the respondents : Mr. Amarendra Pratap Singh, learned Additional Advocate General for the State of Uttarakhand / respondent No.

Mr. S.S. Chauhan, learned counsel for respondent No. 2.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Manoj Kumar Tiwari, A.C.J.)

Petitioner responded to a Notice Inviting

Tender issued by respondent No. 2 on 07.07.2023.

According to him, there were five bidders, out of which

only two bidders were declared to be technically

responsive, including the petitioner.

2. Grievance raised by the petitioner is that

earlier his bid was declared to be responsive but later it

was declared as non responsive. The decision to treat

his bid as non-responsive has been put to challenge in

this writ petition.

3. Mr. S.S. Chauhan, learned counsel appearing

for respondent No. 2, submits that petitioner has made

representation against the decision taken by the

Competent Authority, which is impugned in this writ

petition, and he assures that decision on petitioner's

representation shall be taken within five days from

today. He further assures the Court that till decision is

taken on petitioner's representation, financial bid of any

bidder shall not opened.

4. We, accordingly, dispose of this writ petition

by taking the statement made by Mr. S.S. Chauhan on

record.

5. It shall be open to the petitioner to approach

this Court, in case the decision on his representation

goes against him.

________________________ MANOJ KUMAR TIWARI, A.C.J.

__________________ RAKESH THAPLIYAL, J.

Dt:       30th October, 2023
Rathour





 

 
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