Punjab-Haryana High Court
Biomass Pallets And Briquettes ... vs State Of Haryana And Another on 4 March, 2025
Bench: Sureshwar Thakur, Vikas Suri
Neutral Citation No:=2025:PHHC:030362-DB
141
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-5535-2025
Date of decision: 04.03.2025
BIOMASS PELLETS AND BRIQUETTES MANUFACTURERS
ASSOCIATION
...Petitioner
Versus
STATE OF HARYANA AND ANOTHER
...Respondents
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. Pawan Kumar Mutneja, Senior Advocate with
Mr. Brijesh Kumar, Advocate
for the petitioner.
Mr. Ankur Mittal, Addl. AG Haryana with
Ms. Svaneel Jaswal, Addl. A.G. Haryana,
Mr. P.P. Chahar, Sr. DAG, Haryana,
Mr. Gaurav Bansal, DAG, Haryana and
Mr. Karan Jindal, AAG, Haryana
Ms. Kushaldeep Kaur, Advocate
for respondent No.2.
****
SURESHWAR THAKUR, J. (ORAL)
1. Since the learned State counsel submits, that the present petitioner has not applied against the published invitation to offer, besides when he also further submits, that at this stage, there is no bar against the present petitioner applying against the published invitation to offer.
2. Consequently, the petitioner is permitted to apply against the presently published invitation to offer, but leaving liberty to the present respondents to, in accordance with law accept or to reject the technical and 1 of 2 ::: Downloaded on - 05-03-2025 04:30:12 ::: Neutral Citation No:=2025:PHHC:030362-DB CWP-5535-2025 -2- financial bid, as offered by the present petitioner.
3. Disposed of accordingly.
(SURESHWAR THAKUR)
JUDGE
04.03.2025 (VIKAS SURI)
Ithlesh JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable: Yes/No
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