Saurav Mandal Vs State Of Uttarakhand & Others
.... JUDGMENTTAG-JUDGMENT Vipin Sanghi, CJ 1) After some arguments, counsel for the petitioner seeks leave to withdraw the present petition, with liberty to pursue such other remedy as is available to the petitioner. 2) The writ petition is, accordingly, dismissed as withdrawn with li ...
Uttarakhand High Court
Akhil Bhandari Vs State Of Uttarakhand & Another
.... ast experience is not a disqualification under the Rules. Reliance is also placed on Rule 24, which enlists the documents, which the bidder may be required to submit. The argument is that the said Rule does not require submission of past experience certificate. The said Rule, so far as, it is re ...
Uttarakhand High Court
Municipal P.G. College, Mussoorie And Another Vs State Of Uttarakhand & Others
.... her nominee from amongst the members of the Governing body, who shall be the Chairperson of the Committee. (ii) The Principal of the College. (iii) Head of the Department / Teacher-incharge of the subject concerned in the College. (iv) Two nominees of the Vice-Chancellor of the ...
Uttarakhand High Court
M/s Sapt Rishi Iron And Steel Private Limited Vs Recovery Officer-II Debts Recovery Tribunal & Others
.... on to appoint security guards at the above property for ensuring the safety of the movable and immovable assets, I am of the considered view that it would be equitable to grant the said permission so that the hypothecated assets are not removed / depleted. Hence the prayer of the CH Bank is allo ...
Uttarakhand High Court
Satyapal Vs State Of Uttarakhand & Another
.... und of breach of principles of natural justice, the appellant was directed to be re-appointed on muster role, or on equivalent post. Breach of principles of natural justice, by itself, was not sufficient to invite such a direction. The Labour Court should have examined – as to what was the prejud ...
Uttarakhand High Court
Kailash Thapliyal Vs State Of Uttarakhand & Others
.... gard our attention has been drawn to attachment - 6B to the tender in question, wherein the bid capacity has been assessed on the basis of the bid capacity of the petitioner, and the Nabh Constructions. Mr. Chauhan submits that Nabh Constructions has a record of poor performance. In this regard, ...
Uttarakhand High Court
Vimal Negi Vs Union Of India & Others
.... ent of any bid capacity with a bidder who is a new MSE. 7. Mr. Chauhan, who has appeared on advance notice, has drawn the attention of the Court to the certificate issued in favour of the petitioner by the National Small Industries Corporation Limited, on 04.09.2023. The said certificate, a ...
Uttarakhand High Court
Sahota Seeds Limited Vs Punjab National Bank & Another
.... unt. 3) The petitioner, who is defending the said Original Application, moved an application, being I.A. No. 136 of 2023, in O.A. No. 532 of 2021, requesting that the witness of the respondent bank be summoned for cross-examination. However, the said application has not been decided by the ...
Uttarakhand High Court
M/s Sona Agro Seeds & Others Vs Punjab National Bank & Another
.... ount. 3) The petitioners, who are defending the said Original Application, moved an application, being I.A. No. 135 of 2023, in O.A. No. 227 of 2022, requesting that the witness of the respondent bank be summoned for cross-examination. However, the said application has not been decided by t ...
Uttarakhand High Court
Puneet Nayyar Vs Registrar Firms Societies & Chits & Others
.... on that the interim relief sought by the appellant, if granted, would have amounted to granting the final relief of setting at naught the election results at the behest of the appellant, who is a Canadian National, and did not participate in the election process. 4. Counter-affidavit of the ...
Uttarakhand High Court
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