Punjab-Haryana High Court
Alice Biotech Private Limited Through ... vs State Of Punjab And Others on 29 January, 2026
Author: Lisa Gill
Bench: Lisa Gill
CWP-2395-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
164
CWP-2395-2026 (O&M)
Date of Decision: 29.01.2026
Alice Biotech Private Limited .....Petitioner
Versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MR. JUSTICE RAMESH CHANDER DIMRI
Present: Mr. Ajit Singh Lamba, Advocate for the petitioner.
Mr. R.S.Pandher, Addl.A.G, Punjab.
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LISA GILL, J.(Oral)
1. This writ petition has been filed by petitioner being aggrieved of order dated 14.01.2026 whereby earnest money deposited by it has been forfeited and petitioner has been debarred from participating in any tender of the department of Horticulture for financial year 2025-2026.
2. It is submitted that petitioner had participated in Tender No.DOH/2025-26/4 for establishment of 'Hi-Tech Poly House at Ladowal, Ludhiana' by the Department of Horticulture, Punjab and was declared Lowest lower bidder (L1). However after being selected on 24.09.2025, petitioner discovered significant internal calculation errors in its bid which occurred at its end. In view thereof, petitioner informed the authorities that it would not be able to proceed and carry out the work and even offered to forfeit its Earnest Money Deposit (EMD), however notice dated 04.11.2025 was issued, ultimately leading to passing of order dated 14.01.2026.
3. Learned counsel for the State on instructions, from Mr. Inderjeet 1 of 2 ::: Downloaded on - 02-02-2026 22:07:25 ::: CWP-2395-2026 2 Singh, Horticulture Development Officer, Head Quarter, Mohali points out that there is an efficacious remedy of appeal available to petitioner under the Punjab Transparency in Public Procurement Act, 2019 and in case an appeal is filed by petitioner within one week, same shall be decided within a period of 4 weeks thereafter.
4. Keeping in view the facts and circumstances as above, we do not find any ground to cause interference in exercise of jurisdiction under Article 226 of Constitution of India at this stage, in view of efficacious alternative remedy available to petitioner.
5. Writ petition is accordingly disposed of with liberty to petitioner to file an appeal in terms of provisions of Punjab Transparency in Public Procurement Act, 2019. In case such appeal is filed within one week, the same be decided by competent authority within the time frame as stated before us in accordance with law after affording an opportunity of hearing to petitioner. In case of a decision adverse to petitioner, same be by way of speaking order, to be conveyed to the petitioner.
(LISA GILL)
JUDGE
29.01.2026 (RAMESH CHANDER DIMRI)
Rajeev (rvs) JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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