Himachal Pradesh High Court
Yadupati Thakur vs State Of H.P. & Ors. on 29 July, 2025
Yadupati Thakur versus State of H.P. & ors.
.
CWP No.3478 of 2021 [Item No.D-32] 29.07.2025 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Additional Advocate General, for respondents No.1 & 2-State.
Mr. Nimish Gupta, Advocate, for respondent No.3-RKS [IGMC, Shimla].
Mr. Adarsh K. Vashista and Mr. Shivom Vashista, Advocates, for respondent No.4.
Formal notice has not been issued in CMP No.11050 of 2021, for vacation of stay order dated 03.08.2021 filed by respondent No.4, though, reply is there on record filed by the petitioner. Accordingly, we issue notice in the same.
2. Counsel for the State prays for time either to file reply or to seek necessary instructions in the matter since the issue is regarding stay of tender proceedings and over a period of time the requirement and specifications could have changed.
3. Prima facie, we are of the considered opinion that at least the matter is liable to be rendered infructuous regarding this aspect since the issue is of running the Kitchen service at IGMC and ::: Downloaded on - 31/07/2025 21:17:40 :::CIS the alternative prayer that fresh process be initiated .
for the allotment of work.
4. List on 27.08.2025.
(G.S. Sandhawalia)
Chief Justice
July 29, 2025
[Shivender/Bhardwaj]
to (Ranjan Sharma)
Judge
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