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Judgment
(per Hon’ble The Acting Chief Justice Sri Manoj Kumar Tiwari)
Petitioner’s technical bid, submitted for the work of hill side cutting and muck disposal work (Phase II stage-I) and Construction of wall and cross drainage work (Phase-II stage-2) in Kathgodam to Ranibag section of National Highway No. 87, was declared to be non-responsive for the following reason:-
“As per Sec. IV, Cl 2.2 (C) and Form Tech-13(B) Bidder do not upload Existing Commitments certificate issued by Chartered Accountant.”
Since identical issue in respect of the same work has been decided by this Court in Writ Petition (MB) No. 435 of 2026, therefore this writ petition is also decided in terms of the judgment rendered in WPMB No. 435 of 2026.