8Th September vs State Of Uttarakhand & Others
2024 Latest Caselaw 2136 UK

Uttarakhand High Court

8Th September vs State Of Uttarakhand & Others on 18 September, 2024

                                                        2024:UHC:6717-DB



     IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL


           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                               AND
             HON'BLE MR. JUSTICE ALOK KUMAR VERMA



              WRIT PETITION (M/B) NO. 450 OF 2024



                        18TH SEPTEMBER, 2024


M/s Dhingra Brothers (India)                    ......         Petitioner


Versus


State of Uttarakhand & others                   ......         Respondents




Counsel for the petitioner       :       Mr. Bhavya Pratap Singh, learned
                                         counsel through video conferencing

Counsel for the respondents      :       Mr. P.C. Bisht, learned Additional
                                         Chief Standing Counsel for the State




The Court made the following:


JUDGMENT:

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

Counsel for the petitioner states that present

writ petition has rendered infructuous as the respondents

have withdrawn the tender dated 28.08.2024.

2) Counsel for the State has also informed that

fresh tender has been issued on 07.09.2024.

2024:UHC:6717-DB

- 2 -

3) In view of the above, present writ petition has

rendered infructuous, and the same is dismissed as such.

4) Pending application(s) if any, also stands

disposed of.

_______________ RITU BAHRI, C.J.

_________________ ALOK KUMAR VERMA, J.

Dt: 18TH SEPTEMBER, 2024 Negi

HIMA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1e

NSHU f1dae20d13aaf116e73351fd af6878326386908a7f90d57 57, postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7

NEGI F4A80990FC51A722A6BC55 2D470EB4FD2F88DDF7C18 DB2A1524A4D, cn=HIMANSHU NEGI Date: 2024.09.19 15:31:55 +05'30'