BELA M.TRIVEDI,J. - (1.)Leave granted.
(2.)The Appellant - Level 9 BIZ Pvt. Ltd., who was not a party to the proceedings, being Civil Writ Petition No. 1481 of 2021, filed by the Respondent No.2 - M/s. Vasu Constructions in the High Court of Himachal Pradesh at Shimla, has challenged the impugned order dtd. 18/10/2022 passed by the High Court in the said proceedings. The High Court passed the impugned order disposing of the said CWP by merely accepting the statement made on behalf of the Respondent No.1 - Himachal Pradesh Housing and Urban Development Authority (HIMUDA) that it wanted to withdraw the cancellation of initial tendering process order dtd. 5/2/2021, and the statement made on behalf of the Respondent No. 2 that it was ready to execute the project on the same terms and conditions and the rates as per the initial tender dtd. 15/11/2018, though the said tender was already withdrawn by the Respondent no. 1 HIMUDA in view of the irregularities and illegalities committed by it, as recorded by an independent committee appointed by the High Court in earlier writ petitions filed by the present appellant and one Dalip S. Rathore.
(3.)The broad facts giving rise to the present appeal may be stated as under: - JUDGEMENT_2_LAWS(SC)4_2024_1.JPG