30Th September vs General Manager
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Uttarakhand High Court

30Th September vs General Manager on 30 September, 2024

                                                             2024:UHC:7236-DB

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

                                     AND

                   HON'BLE SRI JUSTICE PANKAJ PUROHIT

             WRIT PETITION (M/B) NO. 300 OF 2023
                     30TH SEPTEMBER, 2024
Om Guru Traders Gaujajali Bichali                            .....Petitioner.
                                   Versus

General Manager, Uttarakhand Van Vikas Nigam &
others

                                                           ....Respondents.
Counsel for the Petitioner                 :      Mr.     Aakash   Sanyal,   proxy
                                                  counsel for Mr. Aditya Singh,
                                                  learned counsel.

Counsel for the Respondents                :      Mr. V.K. Kaparuwan, learned
                                                  counsel.

The Court made the following:
JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Learned counsel for the respondents has

informed that the tender, which was challenged in this

writ petition, has been set-aside by a Division Bench of

this Court vide judgment dated 26.10.2023, passed in

Writ Petition (M/B) No.200 of 2023 and other connected

writ petitions, which has been placed on record by the

petitioner along with the supplementary-affidavit (at

Page No.152).

2. The respondents have also filed a short

counter-affidavit dated 05.07.2024, wherein they have

annexed a copy of the Office Order dated 12.01.2024, 2024:UHC:7236-DB whereby pursuant to the next tender, the work has

been allotted to the present petitioner.

3. Since the work has already been allotted to

the petitioner as per Office Order dated 12.01.2024,

Annexure- SCA-1, and the previous tender was set-

aside by this Court, no further directions are required

to be issued in the present writ petition.

4. In view of the above, the writ petition is

disposed of.

5. Pending application, if any, also stands

disposed of.

(RITU BAHRI, C.J.)

(PANKAJ PUROHIT, J.) Dated: 30th September, 2024 NISHANT

NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00e

KUMAR c2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A0 55CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2024.10.04 13:07:31 +05'30'