M/S Vimal Enterprises vs Union Of India And Others
2024 Latest Caselaw 188 UK

Uttarakhand High Court

M/S Vimal Enterprises vs Union Of India And Others on 28 February, 2024

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

                      28th February, 2024

         Writ Petition (M/B) No. 40 of 2024

M/s Vimal Enterprises                                   ........Petitioner

                                 Versus

Union of India and others                            ........Respondents



Counsel for the petitioner   : Mr. Aditya Pratap Singh, learned counsel
Counsel for the Union of     : Mr. Manoj Kumar, learned counsel
India


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

      Since the correct experience certificate is not even
part of this writ petition and the contract has already
been awarded to Mr. Dharmendra Kumar (respondent
No. 3 herein), no further directions are required to be
given in this writ petition at this stage.          Rest     of     the
options are left open for the petitioner.


2.    The writ petition is, accordingly, disposed of.


                                       ___________________________
                                                  Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 28th February, 2024 M/K