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Jalam Singh vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 18 February 2022 · Citation: (2022) 02 SHI CK 0048

HON’BLE JUDGES
Vivek Singh Thakur, J
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 677 Of 2022
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Judgment

4 paragraphs · 165 words

Vivek Singh Thakur, J

1.

In sequel to order passed on 17.2.2022, learned Deputy Advocate General has placed on record communication received from Superintending Engineer 12th Circle Nahan HPPWD, District Sirmaur, H.P, whereby it has been informed that project in reference was being delayed and therefore work was retendered vide notice dated 27.1.2022 bonafidely and for which bids were scheduled to be opened on 18.2.2022 as information regarding passing of judgment dated 7.1.2022 in CWP No. 25/2022 was not in the knowledge of the respondents and further that after receiving copy of judgment dated 7.1.2022, respondents have stayed further process for retender and now the respondents will consider the award of work strictly in terms of NIT and as directed by the Court vide judgment dated 7.1.2022 passed in CWP No. 25/2022.

2.

The communication is taken on record.

3.

In view of above, nothing survives to be adjudicated and accordingly the present petition is dismissed as infructuous. All pending applications stand disposed of accordingly.