Jammu & Kashmir High Court
M/S Pro Health Scientific Pvt. Ltd vs Ut Of J&K And Ors on 15 October, 2025
Serial No. 3
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2697/2025
CM No. 6187/2025
M/s Pro Health Scientific Pvt. Ltd. .....Appellant(s)/Petitioner(s)
Th. Manoj Kumar Dadge
Through: Mr. Farhan Mirza, Advocate
vs
UT of J&K and ors. ..... Respondent(s)
Through: Mr. Raman Sharma, Sr. Advocate (AAG) with
Ms. Chetna Manhas, Advocate
Mr. Rahul Pant, Sr. Advocate with
Mr. Dhruv Pant, Advocate
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
15.10.2025
1. Mr. Dhruv Pant, Advocate submits that he has filed an application for seeking impleadment as a party respondent in the instant petition, which application has been registered as CM No. 6612/2025 which though has been filed on 14.10.2025, yet the same has not been diarized and listed before the Court. Mr. Dhruv Pant, Advocate further submits that there is grave urgency in the matter as the interim direction passed by this Court dated 29.09.2025 is harshly working against the interest of his client who was not a party respondent in the instant petition and feeling aggrieved of the aforesaid order, the said application has been filed but the same has not been listed.
2. In the aforesaid backdrop, Registry is directed to list this application along with the main matter on the next date of hearing. 2 WP(C) No. 2697/2025
3. At this stage, Mr. Raman Sharma, learned senior counsel for the respondents clarifies that once financial bid has been opened, the financial cover of the disqualified bidder i.e. petitioner in the instant case, cannot be accessed or opened. With a view to enable the opening of the financial bid of a disqualified bidder, the entire tender process must be revoked first through the publication of a Tender Revocation Corrigendum, after which both bidders are readmitted for technical evaluation (including document scrutiny and demonstration of equipment), followed by the opening of financial bids which then becomes visible to all concerned.
4. In the light of instructions conveyed to Mr. Raman Sharma, Sr. Advocate by the official respondents, he fairly submits that the directions passed by this Court needs to be reviewed/modified to the extent of adducing the result of the financial bids submitted by the petitioner. Accordingly, he submits that he be permitted to file detailed reply which would facilitate this Court to clinch the controversy in question.
5. In the light of submission made by Mr. Raman Sharma, learned senior counsel for the respondents, the direction passed by this Court vide order dated 29.09.2025 is extended to the extent of restraining the respondents to allot the contract in respect of Item No. 4 of the tender vis-a-vis Anatomy Virtual Dissection Table as already directed by this Court vide order dated 29.09.2025. Let the detailed response be filed by or before the next date of hearing.
3 WP(C) No. 2697/2025
6. List the matter on 29.10.2025 in light of the urgency expressed by Mr. Rahul Pant, Sr. Advocate.
(WASIM SADIQ NARGAL) JUDGE Jammu 15.10.2025 Neha-II