Vipin Sanghi, CJ
1) At the outset, Mr. Chauhan, who appears for respondent No. 2, points out that the petitioner had not participated in the tender in question in his personal capacity as an individual. In fact, the bid had been submitted as a joint venture by the petitioner, along with Nabh Constructions. In this regard 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, he has tendered in Court certain documents, which are taken on record.
2) Since the petitioner has not disclosed that the bid had been submitted as a joint venture with Nabh Constructions, we are not inclined to entertain this petition.
3) The writ petition is, accordingly, dismissed.
4) Stay Application (IA No. 01 of 2023) also stands disposed of.
