LAWS(HPH)-2021-11-103

NARESH KUMAR TULI Vs. STATE OF HIMACHAL PRADESH

Decided On November 09, 2021
Naresh Kumar Tuli Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The petitioner has filed the instant petitions praying for the following reliefs:

(2.) Both the petitions have been heard and are being decided together as common question of facts and law are involved.

(3.) Respondents No. 1 to 4 invited bids through the process of e-tender published on 7/9/2021 for "Construction of CHC Marhi, Tehsil Dharampur, District Mandi". The total estimated cost of the work was Rs.9,50,88,613.00. The last date for submission of bids was 22/9/2021 and the bids were to be opened on 23/9/2021. The bids were required to be submitted on the online portal of respondents No. 1 to 4.