Citation : 2026 Latest Caselaw 1754 UK
Judgement Date : 10 March, 2026
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10.03.2026 WPMB No. 542 of 2024
Dinesh Chandra Patni
--Petitioner
Versus
State Of Uttarakhand
--Respondent
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Ms. Menka Tripathi, learned counsel for the petitioner.
2. Mr. B.S. Parihar, learned Additional Chief Standing Counsel with Ms. Rajni Supyal, learned Brief Holder for the State of Uttarakhand/ respondent no. 1.
3. Mr. S.S. Chauhan, learned counsel for respondent nos. 2 to 6.
4. Mr. Ketan Joshi and Mr. Hemant Singh Mahra, learned counsel for respondent no. 7.
5. Mr. Sanjay Bhatt, learned counsel for respondent no. 9.
6. One of the submissions of learned counsel for the petitioner is that the drains were pre-existing and, therefore, the upgradation of the drains was rightly proposed to be undertaken after laying of the bitumen coating. It is submitted that, since there was no standard format for the bar chart, therefore, the stand taken by the respondents, that the proposed drain work should be before the laying of bitumen coating, is without any basis and unsustainable. She further submits that, on basis of similar bar chart, the petitioner was awarded two other contracts, which were also for upgradation of existing roads. Thus, the respondents are acting in a pick and choose manner, in rejecting the bid.
7. Learned counsel for respondent nos. 2 to 6 prays for time to file short affidavit on the said aspect within a week.
8. List this case on 19.03.2026, along with connected matter.
9. Interim order to continue till the next date.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 10.03.2026 10.03.2026 Rahul
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