Uttarakhand High Court

Mohammad Gulshad vs State Of Uttarakhand & Ors on 7 March, 2024

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

     HIGH COURT OF UTTARAKHAND AT NAINITAL

           Hon'ble Chief Justice Ms. Ritu Bahri
           Hon'ble Justice Sri Rakesh Thapliyal
                          07th March, 2024
              Writ Petition (M/B) No. 52 of 2024
Mohammad Gulshad                                  ............... Petitioner
                          Vs.
State of Uttarakhand & Ors.                        ..........Respondent

Counsel for the Petitioner : Mr. S.K. Mandal. Counsel for the respondent nos.1 to 4: Mr. Sunil Khera, learned standing counsel.

Counsel for the respondent no.5: Mr. Suresh Chandra Bhatt

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

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

1. Learned counsel for respondent no.5 informed the Court that the value of the contract was Rs. 2 crores, however, it was not uploaded in the GeM Portal. They will withdraw this tender notice and upload a fresh tender on the GeM Portal.