Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 14 May, 2025

                                                       2025:UHC:3855-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                 AND

       THE HON'BLE JUSTICE MR. ALOK MAHRA

              Writ Petition (M/B) No. 115 of 2025
                            14th May, 2025
  Moksh Innovation Inc.                                --Petitioner

                                 Versus

  State of Uttarakhand and Others                   --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. D. N. Sharma, learned counsel for the petitioner.
  Mr. J. C. Pandey, learned Standing Counsel for the State.
  ---------------------------------------------------------------------
  JUDGMENT :

(per Mr. G. Narendar C. J.)

The petitioner is impugning the office

memorandum dated 25.02.2025, whereby the

respondents were pleased to declare the technical bid of

the petitioner as non-responsive.

2. At the outset, learned Standing Counsel for

the State would submit that the writ petition is rendered

redundant in view of the fact that almost 99% of work

allotted under the tender has been completed. He would

clarify the same by stating that he has been instructed

by the fourth respondent to submit so.

3. Per contra, learned counsel for the petitioner

2025:UHC:3855-DB would vehemently oppose the same and would submit

that the works have not been completed and the

rejection is per se illegal.

4. Be that as it may, in view of the submission

made by learned Standing Counsel for the State, we are

of the view that the instant writ petition may not survive

for consideration on merits and any consideration would

be academic in nature.

5. In that view, we are of the considered opinion

that the writ petition may be disposed of by granting

liberty to the petitioner to move the Civil Court for

damages, if he so desires.

6. With the above observation and liberty, the

writ petition stands disposed of.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 14.05.2025 BS

BALWAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c 02fe2eacbf28cdf4ba7ce8640c5820,

T SINGH postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB55 3DE5185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.05.26 12:58:32 +05'30'