M/S Natraj Engineering Services vs State Of Uttarakhand And Another
2026 Latest Caselaw 1662 UK

Uttarakhand High Court

M/S Natraj Engineering Services vs State Of Uttarakhand And Another on 9 March, 2026

                                                                 2026:UHC:1467-DB


         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
     HON'BLE THE CHIEF JUSTICE SHRI MANOJ KUMAR GUPTA
                            AND
          HON'BLE SHRI JUSTICE SUBHASH UPADHYAY

                               09TH MARCH, 2026

            WRIT PETITION (M/B) No. 1147 OF 2025

M/s Natraj Engineering Services.
                                                                     ...Petitioner
                                      Versus

State of Uttarakhand and another.
                                                                 ...Respondents
Counsel for the petitioner.       :   Mr. Shobhit Saharia, learned counsel for
                                      the petitioner.

Counsel for the respondents.      :   Mr. C.S. Rawat, learned Chief Standing
                                      Counsel with Mr. Naveen Tewari, learned
                                      Standing Counsel for the State of
                                      Uttarakhand.

JUDGMENT :

(per Shri Manoj Kumar Gupta, C.J.)

1. The petitioner firm, being aggrieved by a condition

in the tender document that the bidder should be having 'no

litigation', filed the present Writ Petition, challenging the said

condition.

2. A Coordinate Bench, by order dated 07.01.2026,

granted order in favour of the petitioner, and restrained the

respondents from going ahead with the tender process.

3. A counter affidavit has been filed on behalf of

respondent no. 1, and therein the stand taken is that they are

having technical problem in modifying the bid condition, and,

since the bid was for procurement of photostat machines for

2026:UHC:1467-DB

urgent need, therefore, the respondents have decided to

cancel the present bidding process, and invite fresh tenders.

4. Learned counsel for the petitioner submits that, in

view of the said stand taken by the respondents, the grievance

stands redressed.

5. Having regard to the aforesaid, the present Writ

Petition is disposed of, as having become infructuous. The

respondents shall abide by the stand taken by them in their

counter affidavit, and cancel the present bidding process.

6. All pending applications stand disposed of

accordingly.

______________________ MANOJ KUMAR GUPTA, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 09th March, 2026 Rahul RAHUL Digitally signed by RAHUL PRAJAPATI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61bf4c848741983ed8c39e4145cf1dab, postalCode=263001, st=UTTARAKHAND,

PRAJAPATI serialNumber=303B55CC3063D34AC45BF8A192FCAD15C390A1AAD7B39857D2540AE 4C28A4898, cn=RAHUL PRAJAPATI Date: 2026.03.09 16:15:01 +05'30'