HALDWANI LALKUAN DHARAMKANTA OWNERS WELFARE SOCIETY THROUGH ITS SECRETARY Vs. KSHETRIYA VAN PRABANDHAK, VAN VIKAS NIGAM, KUMAUN REGION AND TWO ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought the following relief:

(3.) THIS Court vide interim order dated 17 -2 -2010 directed the Respondents not to open the tenders, which were invited by Respondent No. 1, till next date of listing. It is pertinent to mention here that on 30 -6 -2010 the extended time granted to the Petitioner has also elapsed.