M/S Adorn Advertising Agency vs State Of Uttarakhand And Another
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Uttarakhand High Court

M/S Adorn Advertising Agency vs State Of Uttarakhand And Another on 23 February, 2024

      HIGH COURT OF UTTARAKHAND AT
                NAINITAL
      THE HON'BLE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      THE HON'BLE JUSTICE SRI RAKESH THAPLIYAL

                     23rd February, 2024
        Writ Petition (M/B) No. 38 of 2024
M/s Adorn Advertising Agency                      ........Petitioner
                               Versus

State of Uttarakhand and another                  ........Respondents

Counsel for the petitioner       : Mr. Shobhit Joshi, learned counsel.
Counsel for the State of         : Mr. B.S. Parihar, learned Brief
Uttarakhand                        Holder.
Counsel for respondent No.2      : Mr. Ramji Srivastava, learned
                                   counsel.

Upon hearing the learned Counsel, the Court made the
following:

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

      Learned counsel for respondent No.2 has handed
over a letter dated 22nd February, 2024, where it has
been informed by the Nagar Palika Parishad, Vikasnagar,
Dehradun, that the tender was opened and they have
received    only   one    bid,    and    therefore,     the   tender
proceedings have not been carried out.

2.    Counsel for the respondent submits that fresh
tender will be issued in due course, if need be.


3.    The Writ Petition is disposed of accordingly.


                                     ___________________________
                                                Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J. Dt: 23rd February, 2024 S/M