Jammu & Kashmir High Court
M/S Trb Infratech Pvt. Ltd vs Ut Of J&K & Anr on 5 December, 2025
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Sr. No. 147
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No.3451/2025
M/s TRB Infratech Pvt. Ltd. .....Applicant(s)/Petitioner(s)
Through :- Mr. Amit Gupta, Sr. Advocate with
Mr. Sumit Moza, Advocate.
v/s
UT of J&K & Anr. .....Respondent(s)
Through :- Mr. Ravinder Gupta, AAG.
CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
05.12.2025
01. By this petition, petitioner herein has challenged letter dated 15.11.2025 addressed to the petitioner, whereby respondent No.2 has kept in abeyance, till further orders, the allotment and Letter of Acceptance (LoA), with respect to the e-NIT No.15 of 2025-26 dated 28.08.2025, for construction of 160 metres(4x40) span double lane pre-stressed concrete girder motorable bridge over Rajouri Tawi, Panjpeer Badla Mang at Rajouri with approaches.
02. It is stated that the Letter of Acceptance had been issued in favour of the petitioner, agreement was executed and the bank guarantee had also been taken by the respondents in respect e-NIT in question, yet the LoA as well as allotment has been kept in abeyance, without any reasonable justification.
03. Notice.
2
04. Mr. Ravinder Gupta, learned AAG waives notice on behalf of the respondents. He seeks and is granted two weeks' time to file reply with an advance copy to the other side.
05. List on 23.12.2025.
06. Meanwhile, subject to objections from the other side and till next date of hearing, the respondents are directed not to re-tender the work which has already been allotted in favour of the petitioner.
(Moksha Khajuria Kazmi) Judge JAMMU 05.12.2025 Eva