Allahabad High Court
M/S Saharanpur Mines vs State Of U.P. And 3 Others on 30 July, 2025
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:126414-DB Court No. - 40 Case :- WRIT - C No. - 24809 of 2025 Petitioner :- M/S Saharanpur Mines Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amit Upadhyay Counsel for Respondent :- C.S.C. Hon'ble Saral Srivastava,J.
Hon'ble Arun Kumar Singh Deshwal,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel for the State.
2. Present petition has been filed for the following relief:
?(i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned e-tender notice U.P. / Saharanpur/Number-701 dated 05.06.2025 (contained in Annexure No.1 to the writ petition).
(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to release the amount of Rs. 14,14,11,420 (Fourteen Crore fourteen lakh eleven thousand four hundred twenty) alongwith 18% interest.?
3. Learned counsel for the petitioner submits that he does not want to press this petition and same may be dismissed as withdrawn.
4. In view of the above, present petition is dismissed as withdrawn at this stage.
5. However, if the representation of the petitioner is not considered within a reasonable time, the petitioner will be at liberty to approach this court.
Order Date :- 30.7.2025 S.Chaurasia (Arun Kumar Singh Deshwal, J.) (Saral Srivastava,J.)