Unknown vs State Of Uttarakhand
2025 Latest Caselaw 3288 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 25 June, 2025

                                                 2025:UHC:5389-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                AND
                HON'BLE SRI JUSTICE ALOK MAHRA

             WRIT PETITION (M/B) NO. 337 OF 2025

                            25th JUNE, 2025

M/s Rana Builders                         ......         Petitioner


Versus


State of Uttarakhand
And Others                                ......        Respondents


Presence:-
Ms. Amitoz Kaur, learned counsel for the petitioner.
Mr. B.S. Parihar, learned Additional C.S.C. for the State of
Uttarakhand.

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JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

The instant writ petition was filed challenging the

rejection of the tender by the petitioner, as it was

declared non-responsive.

2. In the morning, it was submitted by the learned

State Counsel that the tenderer/petitioner had made a

request for return of the Bank Guarantee.

3. The petitioner having made such a request, it can be

safely inferred that he has abandoned his right and the

petition preferred after requesting for return of Bank

2025:UHC:5389-DB Guarantee and the E.M.D., in our opinion, is misconceived

and is, accordingly, rejected.

4. The copy of the communication, releasing the

security and the Bank Guarantee in favour of the

tenderer, is placed on record in the post lunch session.

5. Accompanying applications if any pending stand

disposed off.

6. There shall be no order as to costs.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 25th June, 2025 Ujjwal