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Judgment
13 paragraphs · 201 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner is aggrieved by order dated 19.01.2022 passed by Tehri Hydro Development Corporation (in short ‘THDC’), whereby his
technical bid has been declared to be non-responsive.
Learned counsel for the petitioner submits that petitioner has made a representation to the Competent Authority in THDC on 21.01.2022, wherein
he has highlighted that another bidder, namely, M/s Shivangi Associate & Technocrats whose bid has been considered, also does not meet the
requirement of the tender notice. He, therefore, submits that writ petition may be disposed of with a direction to the Competent Authority to take
decision on petitioner’s representation at the earliest.
Mr. Sobhit Saharia, learned counsel for THDC assures the Court that decision on petitioner’s representation shall be taken positively within two
weeks, if already not taken.
In such view of the matter, the writ petition is disposed of with a direction to the Competent Authority in THDC to take decision on petitioner’s
representation dated 21.01.2022 (Annexure No. 5 to the writ petition) as early as possible, but not later than two weeks from the date of production of
certified copy of this order.