KUMAR INFRATECH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) By means of this writ petition, petitioners have sought following reliefs:-

(3.) Petitioner no. 1 responded to a notice inviting tender issued by State Public Works Department. Petitioner nos. 2 to 5 are partners in petitioner no. 1 firm. Bid submitted by petitioner no. 1 was declared to be technically non-responsive against which he had earlier filed WPMS No. 82 of 2022.