Himachal Pradesh High Court
Rashmi Metaliks Limited vs . State Of H.P. & Anr. on 24 May, 2022
Bench: Sabina, Satyen Vaidya
Rashmi Metaliks Limited vs. State of H.P. & Anr.
.
CWP No.3268 of 2022 24.05.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.3268 of 2022 & CMP No.6283 of 2022 Learned counsel for the petitioner has submitted that for the third time the online tender process has been cancelled vide order dated 13.04.2022 (Annexure P-14). Order dated 13.04.2022 (Annexure P-14), does not give any reasons as to why the tender process has been cancelled.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 13th June, 2022.
In the meantime, finalization of the tender process in pursuance to Annexure P-16, dated 06.05.222, shall remain stayed.
( Sabina )
Judge
( Satyen Vaidya )
May 24, 2022 Judge
(Yashwant)
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