Shivdarshan Singh vs State Of Uttarakhand And Others
2025 Latest Caselaw 5892 UK

Uttarakhand High Court

Shivdarshan Singh vs State Of Uttarakhand And Others on 1 December, 2025

                                                                                                         2025:UHC:10681-DB


            IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
                                   HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                      AND
                                     HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                                                                        1st DECEMBER, 2025
                                                           Writ Petition (M/B) No. 265 OF 2024

Shivdarshan Singh                                                                                        ......Petitioner.
                          Versus
State of Uttarakhand and others.                                                                         ...Respondents
Counsel for the petitioner                                                     :   Mr.    Dushyant    Mainali,    learned
                                                                                   counsel.
Counsel for the respondents                                                    :   Mr. B.S. Parihar, learned Additional
                                                                                   Chief Standing Counsel for the State.
JUDGMENT :

(per Sri G. Narendar, C.J.)

Learned Additional Chief Standing Counsel would

submit that the instant writ petition has rendered infructuous

in view of the fact that the tender was for a period of one

year, i.e. upto June, 2025 and the period having elapsed, the

tender also does not survive for further consideration.

2. In that view, the instant writ petition is disposed of

as having rendered infructuous, with liberty to the

respondents to invite for fresh bids and award the contract

after finalizing the bids, strictly in accordance with law.

3. Pending application, if any, also stands dismissed.

_______________ G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 1st December, 2025 Rathour

PRAVINDRA Digitally signed by PRAVINDRA SINGH RATHOUR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

SINGH 2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb109 7d17dbb53d481cabd25946eed, postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179B8

RATHOUR E010331BA695239171F906FD5C45C4E8, cn=PRAVINDRA SINGH RATHOUR Date: 2025.12.02 11:11:52 +05'30'