Punjab-Haryana High Court
Harvinder Singh Brar vs Union Of India And Others on 26 May, 2023
Bench: Ravi Shanker Jha, Arun Palli
Neutral Citation No:=2023:PHHC:076943-DB
2023:PHHC:076943-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-11553-2023(O&M)
Date of decision: 26.05.2023
Harvinder Singh Brar
... Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA,
CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. D.S. Patwalia, Sr. Advocate, with
Ms. Sehar Navjeet Sandhu, Advocate, for the petitioner.
Mr. Sunish Bindlish, Advocate, for the respondent(s)-FCI.
***
RAVI SHANKER JHA, C.J. (Oral)
This petition has been filed by the petitioner against the cancellation of the tender proceedings initiated by the respondent-authorities on the ground that no reason for the same has been mentioned.
Learned counsel appearing for the respondent-FCI, on advance copy, has furnished the reasons for cancellation of the tender.
Faced with this, learned senior counsel appearing for the petitioner prays for withdrawal of the petition as he wishes to file a fresh petition assailing the reasons communicated to the petitioner, if so advised.
As prayed, the petition is dismissed as withdrawn with liberty to file a fresh petition.
( Ravi Shanker Jha ) Chief Justice ( Arun Palli ) Judge 26.05.2023 Rajan Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO Neutral Citation No:=2023:PHHC:076943-DB 1 of 1 ::: Downloaded on - 30-05-2023 00:39:41 :::