M/S Dalip Singh Adhikari vs State Of Uttarakhand And Others
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Uttarakhand High Court

M/S Dalip Singh Adhikari vs State Of Uttarakhand And Others on 20 February, 2024

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
              HON'BLE SRI JUSTICE RAKESH THAPLIYAL
                        20TH FEBRUARY, 2024
         WRIT PETITION (M/B) No. 319 OF 2023

M/s Dalip Singh Adhikari.                                        ...Petitioner
                                     Versus

State of Uttarakhand and others.                            ...Respondents
Counsel for the petitioner.           :   Mr. Shobhit Saharia, learned counsel.

Counsel for respondent no. 1.         :   Mr. B.S. Parihar, learned Standing
                                          Counsel for the State of Uttarakhand.

Counsel for respondent nos. 2 & 3.    :   Mr. S.S. Chauhan, learned counsel

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Counsel for respondent nos. 2 & 3 has

informed that the tender in question has been

withdrawn, and a fresh tender has already been issued.

He, therefore, submits that no further directions are

required to be given in this case.

2. The Writ Petition is, accordingly, dismissed as

infructuous.

3. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dt: 20th February, 2024 Rahul