High CourtsDivision Bench

M/s Bharadwaj Constructions vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 11 June 2026 · Citation: (2026) 06 UK CK 0672

HON’BLE JUDGES
Manoj Kumar Gupta, CJ · Subhash Upadhyay, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (M/B) No. 454 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 58 words

1) Mr. Imran Ali Khan, learned counsel for the petitioner at the outset states that the tender process which is in question in the present petition has itself been cancelled by the respondents.

2) In view of the said statement, the writ petition is dismissed as having become infructuous.

3) Pending application(s), if any, also stand disposed of.