Citation : 2025 Latest Caselaw 633 UK
Judgement Date : 1 July, 2025
2025:UHC:5557-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
01ST JULY, 2025
WRIT PETITION (M/B) NO. 92 OF 2024
Design Tech Structural Consultant ......Petitioner.
Versus
State of Uttarakhand & others .......Respondents.
Counsel for the Petitioner : Ms. Abhilasha Tomar, learned counsel
holding brief of Mr. Sandeep Kothari,
learned counsel.
Counsel for the State : Mr. B.S. Parihar, learned Additional
Chief Standing Counsel.
JUDGMENT :
(per Mr. G. Narendar, C.J.)
Learned Additional Chief Standing Counsel for
the State submits that the State desires to withdraw the
impugned tender, and after amending the conditions, re-
issue the same.
2. Submission of learned State Counsel is placed on
record.
3. Liberty is granted to the respondent- State to
withdraw the impugned tender and re-issue the same after
carrying out such necessary amendments/ alterations or
deletion.
4. In that view, the writ petition is rendered
infructuous.
5. The writ petition is disposed of as having been
rendered infructuous.
2025:UHC:5557-DB
6. There shall be no order as to costs.
7. Pending application, if any, also stands disposed
of.
________________
G. NARENDAR, C.J.
_____________ ALOK MAHRA, J.
Dt: 01st July, 2025 NISHANT
NISHANT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH
2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605c a57cdc00ec2b7462b452b326, postalCode=263001,
KUMAR st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C208 92BC63A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.07.04 11:58:15 +05'30'
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