ABHISHEK SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive relief(s):

(2.) How a non serious bid can wreck havoc leading an unnecessary litigation is best reflected in the instant case.

(3.) The respondents invited bids for tenders for allotment of four shops for the period w.e.f.1/6/2021 to 31/3/2022, cafeteria and parking in Saurabh Van Vihar, Palampur, District Kangra, H.P.