Punjab-Haryana High Court
M/S Wee Excel Softwares Pvt Ltd vs Haryana State Warehousing Corporation on 27 May, 2015
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3298 of 2015(O&M)
Date of decision:27.5.2015
M/s WE EXCEL Softwares Pvt. Ltd. ....Petitioner
VERSUS
Haryana State Warehousing Corporation .....Respondent
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Amit Chaudhary, Advocate for the petitioner.
Mr. Lekh Raj Sharma, Advocate for the respondent.
*****
HEMANT GUPTA, J.(Oral)
The challenge in the present writ petition is to the letter dated 10.10.2014 (Annexure P-7) whereby the earnest money deposited by the petitioner was returned which was submitted for development of Application Software, Customization and Development of Web Portal as per tender conditions.
Mr. Lekh Raj Sharma, Advocate, appearing for respondent-Corporation submits that it has been decided not to grant contract for Development of Web Portal due to lack of funds.
In view thereof, we do not find any illegality in the communication dated 10.10.2014 (Annexure P-7). However, as and when it is decided to develop Web Portal, it shall be open to the petitioner to apply for the same in accordance with law.
The present writ petition is disposed of accordingly.
(HEMANT GUPTA)
JUDGE
MAY 27, 2015 (LISA GILL)
'D. Gulati' JUDGE
GULATI DIWAKER
2015.05.28 12:39
I attest to the accuracy and
authenticity of this document