Uttarakhand High Court

Naveen Aggarwal vs State Of Uttarakhand And Others on 4 March, 2024

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
             HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                              04TH MARCH, 2024
          WRIT PETITION (M/B) No. 50 OF 2024

Naveen Aggarwal.                                                 ...Petitioner
                                     Versus

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

Counsel for the respondent no. 1.     :   Mr. P.C. Bisht, learned Additional Chief
                                          Standing Counsel for the State of
                                          Uttarakhand.

Counsel for respondent nos. 2 & 3.    :   Mr. Vikas Bahuguna, learned counsel.

JUDGMENT :

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

Counsel for respondent nos. 2 & 3 has

informed that the impugned tender dated 15.02.2024

has since been withdrawn, and a fresh tender has been

issued on 02.03.2024.

2. In view of the above submission, this Writ

Petition is dismissed as infructuous.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

___________________ ALOK KUMAR VERMA, J.

Dt: 04th March, 2024 Rahul