IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

(1)                CWP-26639-2025 

             Reserved on: 10.09.2025 

                 Pronounced on: 19.09.2025 

ACL Wine Pvt. Ltd. 

   ….Petitioner 

versus 

Union Territory, Chandigarh and others 

  …Respondents 

(2)                 CWP-27109-2025 

             Reserved on: 11.09.2025 

                 Pronounced on: 19.09.2025 

Iltaza Choujar 

   ….Petitioner 

versus 

Union Territory, Chandigarh and others 

  …Respondents 

(3)                 CWP-27077-2025 

             Reserved on: 11.09.2025 

                 Pronounced on: 19.09.2025 

Maneet Choujar 

   ….Petitioner 

versus 

Union Territory, Chandigarh and others 

  …Respondents  

CORAM:   HON'BLE MR. JUSTICE DEEPAK SIBAL  

    HON'BLE MS. JUSTICE LAPITA BANERJI 

CWP-26639-2025                        2

Present:  Mr. Ranjit Singh Kalra, Advocate and 

    Mr. Randeep Singh, Advocate  

    for the petitioner. 

    Mr. Sumeet Jain, Additional Standing Counsel 

    Ms. Mahima Dogra, Junior Panel Counsel  

    for the respondents- U.T., Chandigarh. 

DEEPAK SIBAL, J. 

1.    This judgment shall dispose of three petitions involving similar 

facts and questions of law being CWP-26639-2025, CWP-27077-2025 and 

CWP-27077-2025.  However, for the sake of convenience, facts are being 

taken from CWP-26639-2025.  

2.     The petitioner – a wine contractor, has petitioned this Court for 

issuance  of  directions  to  the  respondents  to  release  its  bank  guarantees 

amounting  to  Rs.1,36,50,000/-,  which  according  to  the  petitioner,  the 

respondents  are  refusing  to  release  without  any  legal  justification.    The 

petitioner also seeks award of interest for the period that its bank guarantees 

have been unlawfully withheld by the respondents. 

THE FACTS 

3.    In March 2025, the UT Administration announced its Excise 

Policy for the year 2025-2026 (for short – the Policy) governing the grant of 

licences to run liquor vends within the territory of UT, Chandigarh.   

4.    As  per  clause  21  of  the  Policy,  the  successful bidder  was 

required to deposit an amount equal to 15% of the total bid amount within 07 

bank working days from the date of allotment; the deposit of 15% had 02 

components,  one  of  which  was  7%  of  the  total  bid  amount  which  was 

required to be deposited in the form of furnishing of a bank guarantee which 

was non-adjustable, yet refundable, but subject to clearance of dues and the 

CWP-26639-2025                        3

second component of 8% of the total bid amount was to be deposited by the 

successful bidder in the government treasury which was adjustable against 

the total licence fee. Clause 21 further provided that in case the successful 

bidder failed to comply with the aforesaid conditions, its earnest money was 

liable to be forfeited and in case any other vend had also been allotted to the 

said bidder that would be cancelled and the respective deposits, made for that 

allotment, would be forfeited as also that such allottee would not be allowed 

to participate, as a stake holder, in any of the future allotments to be made 

under the Policy. 

5.    Clause  34  of  the  Policy  was  to  the  effect  that in  case  any 

situation arose leading to re-allotment of a licence, the reserve price at the 

time of re-allotment would be fixed by computing it from the original licence 

fee for the remainder period or the balance licence fee as may be decided by 

the department of Excise, UT of Chandigarh.  In case, at the time of re-

allotment,  no bid would be received at the given reserve price, then the 

procedure prescribed for unallotted licences would be followed and that the 

re-allotment would be done at the risk and cost of the original allottee.  In 

case of any deficiency in revenue at the time of re-allotment the balance / 

deficient amount would be recoverable from the original allottee. 

6.    Clause  37  of  the  Policy  provided  the  payment  schedule 

alongwith the interest payable for late deposit of any installment.   

7.    Clause 54 of the Policy permitted transfer of licences.  Such 

transfer was subject to deposit of 1% of the licence fee with the respondent-

administration and could be sought for by an allottee/ original licencee who 

was not a defaulter at the time of transfer of the licence and that such transfer 

CWP-26639-2025                        4

was subject to the final approval by the Collector.   Clause 54 of the Policy 

also permitted subsequent/ multiple transfers. 

8.    In  terms  of  the  afore  Policy,  the  respondent-administration 

invited e-tenders for allotment of liquor vends in UT, Chandigarh.  The last 

date to apply was 21.03.2025.   

9.    The petitioner applied for several vends and was allotted 09 

retail licensing units/ vends.   

10.    In terms of clause 21 of the Policy, within the allocated time, 

the petitioner deposited 15% of the total licence fee for all the 09 liquor vends 

which included furnishing of bank guarantees for an amount equivalent to 

7% of the total licence fee.  These bank guarantees, for all the 09 vends were 

for a cumulative amount of Rs.3,43,77,000/-.   

11.    Before any of the allotted vends could be made operational, a 

bunch  of  writ  petitions  were  filed  before  this  Court  challenging  the 

allotments  made.    The  primary  ground  of  challenge  made  through  these 

petitions  was  that  for  the  Excise  year  2025-2026  the  respondent-

administration had allotted liquor vends in the Union Territory of Chandigarh 

by permitting cartelization as 87 out of the total 97 liquor vends had been 

allotted to only 12 entities which, according to the petitioners therein, was 

violative of Articles 14 and 19(1)(g) of the Indian Constitution as also against 

the objectives behind the applicable Excise Policy of the UT Administration.  

On 26.03.2025, in the lead case in these petitions being CWP-8637-2025, a 

coordinate bench directed the parties to maintain status quo.  Such order was 

challenged by both the respondent-administration and some of the allottees 

before the Supreme Court.  Through its order dated 01.04.2025, the Supreme 

Court set aside the interim stay granted by this Court on 26.03.2025 with a 

CWP-26639-2025                        5

further direction to the parties to complete their pleadings forthwith before 

this Court and in turn requiring this Court to take up and finally dispose of 

the aforesaid writ petitions.  The Supreme Court still further observed that in 

case  this  Court  was  unable  to  finally  dispose  of  the  afore  referred  writ 

petitions by the end of April, 2025, it was free to consider the question for 

the grant of interim relief but only after recording cogent reasons.  These writ 

petitions are still pending before this Court and are now listed for hearing on 

30.09.2025 with no interim order passed in favour of either party. 

12.    In the meanwhile, the petitioner started to run the 09 liquor 

vends allotted to it.  The petitioner deposited all payable dues.  In June 2025, 

on account of business exigencies, the petitioner, in terms of clause 54 of the 

Policy, applied to the respondent-administration for the transfer of 04 of the 

09 liquor vends.  These vends bore unit nos. 18, 40, 52 and 63.  The required 

1%  of  the  licence  fee,  which  cumulatively,  for  all the  04  liquor  vends 

amounted to Rs.19 lakhs, was duly deposited by the petitioner and accepted 

by  the  respondents.  Presumably,  the  petitioner  fulfilled  all  conditions 

prescribed under clause 54 of the Policy, including the one that he was not a 

defaulter  because  through  separate  orders  dated  23.06.2025,  27.06.2025, 

05.06.2025  and  23.06.2025  the  respondent-administration  permitted  the 

transfer of the aforesaid 04 licences. In the respective transfer orders, it was 

clearly  mentioned  that  no  payment  was  due  towards  the  respondent-

administration from either the petitioner or the respective transferee and that 

the transfer had also been approved by the Secretary, Excise and Taxation, 

UT, Chandigarh.   

13.    After  the  successful  transfer  of  the  aforesaid  04  vends  the 

respective transferees furnished to the respondent-administration 04 separate 

CWP-26639-2025                        6

bank guarantees amounting to 7% of the original licence fee which was for 

the entire year and not for the balance licence fee payable by them.  The bank 

guarantees  furnished  by  the  04  transferees  were  cumulatively  for 

Rs.1,36,50,000/-, which was the same amount, for which the petitioner had 

also furnished its bank guarantees. The bank guarantees submitted by the 04 

transferees  were  duly  accepted  by  the  respondent-administration.  On  the 

asking of the respondent-administration, the 04 transferees also submitted 

solvency certificates as per which their properties, which found mention in 

their respective solvency certificates were free from all encumbrances.  In 

addition, on the asking of the respondent-administration, the 04 transferees 

also submitted surety bonds through which they promised to indemnify the 

respondent-administration qua any loss in the future. 

14.    On 02.07.2025, the petitioner made an application to the UT, 

Chandigarh for release of the bank guarantees furnished by it qua the 04 

liquor vends which stood transferred and qua which fresh bank guarantees 

and solvency certificates as also surety bonds had already been furnished by 

the respective transferees.  When its application was not responded to, on 

03.08.2025, the petitioner was forced to send a legal notice to the respondents 

requiring them to grant to the petitioner what had been claimed by it through 

its aforesaid application dated 02.07.2025.  However, when such legal notice 

also fell on deaf ears, the petitioner was left with no option but to knock the 

doors of this Court through the instant petition claiming therein the afore 

referred reliefs. 

THE SUBMISSIONS 

15.    Learned  counsel  for  the  petitioner  contended  that  the  bank 

guarantees furnished by the petitioner qua the 04 transferred liquor vends are 

CWP-26639-2025                        7

required to be released forthwith because after the transfer of these 04 vends, 

the transferees have, for all intents and purposes, stepped into the petitioner’s 

shoes; before the transfer of these vends the petitioner had cleared all its dues 

and  since  as  on  date,  nothing  was  due  from  the  petitioner  towards  the 

respondent-administration,  there  existed  no  reason for  the  respondent-

administration not to release the bank guarantees furnished by the petitioner, 

especially  when,  after  the  transfer,  to  secure  itself,  the  respondent-

administration  had  already  sought  and  got  bank  guarantees  from  the 

transferees which were for an equivalent amount as had been furnished by 

the petitioner and they were in addition to the solvency certificates and the 

surety bonds furnished to the respondent-administration by the transferees 

and therefore, the inaction on the part of the respondent-administration not 

to release the petitioner’s bank guarantees was arbitrary and in violation of 

Articles 14 and 19(1)(g) of the Indian Constitution. 

16.    Learned counsel for the petitioner further submitted that non-

release of the petitioner’s bank guarantees by the respondent-administration 

was and is still preventing the petitioner from using the amount covered 

under  the  bank  guarantees  which  was  harming  the  petitioner’s  financial 

interests and therefore, the respondents be directed not only to release the 

petitioner’s bank guarantees furnished by it with regard to the 04 transferred 

liquor vends but also compensate the petitioner for the loss suffered by it on 

account of the respondents’ afore inaction. 

17.    Per  contra,  learned  counsel  appearing  for  the respondent-

administration sought outright dismissal of the instant petition by submitting 

that the writ petitions filed before this Court, challenging the allotment of 

liquor vends on the grounds of cartelization, are still pending before this 

CWP-26639-2025                        8

Court and in case those petitions are allowed, all the vends, including the 04 

vends in question, would have to be re-auctioned which could result in loss 

to the administration which, in terms of clause 34 of the Policy, would be 

recoverable from the petitioner being the original allottee. 

18.    Learned counsel for the parties have been heard and with their 

able assistance the record of the case has also been examined. 

DISCUSSION AND CONCLUSION 

19.    At the outset, it would be apposite to refer to the following 

relevant clauses of the Policy:- 

“21. Financial Terms: The successful bidder will be required to deposit

an amount equal to 15% of total bid amount within seven bank working

days, from the date of allotment. This amount has two components: one

component, 7% of total bid amount, shall be deposited as Bank

Guarantee and is non-adjustable, yet, refundable subject to clearance of

dues, after the end of policy year. Second component of 8% of total bid

amount, shall be payable in government treasury in form of

RTGS/DD/online, and shall be adjustable against license fee, and the

earnest money paid along-with application/tender document for

bidding will be adjustable in this component.

If the successful bidder fails to comply with the aforesaid

condition of payment of security equivalent to 8% of bid money within 7

(seven) bank working days, the earnest money shall stand forfeited. In

such a case, the liability of the highest tenderer will be limited only to

the extent of earnest money tendered by him with the tender document,

however, any other allotment in which he is a stake holder shall also be

cancelled and the respective deposits made in the form of earnest money

or security shall be forfeited and he will not be allowed to participate as

a stake holder in any of future allotments during the Excise Policy Year

2025-26 (01.04.2025 to 31.03.2026).

xxxx xxxx xxxx

34. In case any situation arises, where re-allotment of a licence is

required, the reserve price will be 7ixed by computing it from the original

CWP-26639-2025                        9

license fee for the remainder period or the balance license fee as may be

decided by the Department

. In case no bid is received at this reserve

price, the procedure prescribed for un-allotted licenses will be followed

for allotment of that license. The re-allotment will be done at the risk

and cost of original allottee. In case of any de7iciency in the revenue, the

balance/ de7icient amount will be recoverable from the original allottee

as arrears of land revenue but in case a higher bid is received, no bene7it

will be given to the original allottee.

xxxx xxxx xxxx

37. Payment of Licence Fee in Installments: After adjusting the

amount of security money equal to 8% of bid money deposited in the

form of security against license fee, the licensee will be required to pay

the remaining license fee in nine monthly installments (as shown below)

or by December, whichever is earlier,

Month

Payment Schedule when allotment

done on/before 31st March, 2025

April 2025 8%

May 2025 8%

June 2025 12%

July 2025 10%

August 2025 10%

September 2025 10%

October 2025 12%

November 2025 12%

December 2025 10%

January 2026 -

February 2026 -

March 2026 -

In case any licensing unit gets successfully auctioned after 31st

March, 2025, the licensee shall pay the remaining license fee in equal

monthly instalments upto December 2025. Each instalment must be paid

by 30

th

/31

st

of the month.

In case of late payment of any instalment an interest @1.5% per

month to be calculated on daily basis shall be charged, if deposited by

15

th

of next month.

In case, the licensee does not deposit the complete license fee

along with interest by 15

th

day of next month, however deposits

minimum 50% of the license fee and applicable interest on total due

amount @1.5% by 15

th

day of the next month, the licensee will be

CWP-26639-2025                        10

allowed to deposit remaining license fee and applicable interest on

remaining due amount @2% per month to be calculated on daily basis

w.e.f. 16

th

day till the time, fee is deposited or till 25

th

day of the next

month, whichever is earlier

.

Further, in case licensee fails to deposit minimum of 50% of

license fee along-with the total interest at 1.5% per month calculated on

daily basis by 15

th

day of next month, the license will be suspended and

the licensing unit will be closed by the way of sealing, by the department.

Further, in case the licensee fails to deposit pending/remaining

50% of license fee along-with the interest @2% per month calculated on

daily basis by 25

th

day of the next month, the license will be suspended

and the licensing unit will be closed by the way of sealing by the

department

.

After sealing (as the case may be whether on 16

th

or 26

th

due to

non-payment of dues as mentioned above), the licensee shall have to pay

the balance dues along with applicable interest@1.5% per month

calculated on daily basis, to get his license operational.

The balance security money equal to 7% of bid money furnished

in the form of Bank Guarantee shall be released, after clearance of all

the dues, if any, pending towards the licensee, after the end of the policy

year 2025-26.

If some liquor licensing unit are not allowed to open during the

Excise Policy Year 2025-26(01.04.2025 to 31.03.2026), because of

licensing unit falling in containment zone or lockdowns will be

announced by the Govt. of India/ Chandigarh Administration, in such

cases, proportionate reduction in licence fee and quota will be given.

xxxx xxxx xxxx

54. Transfer of allotment: - The successful allottee would have the

option to get his/her allotment of licensing unit transferred before or

after the grant of license. However, such transfer shall be on the basis of

following terms & conditions

:-

(i) The successful allottee/original licensee shall be required to deposit

1% of the license fee of the licensing unit as transfer fee

.

(ii) The successful allottee/original licensee should not be a defaulter of

revenue at the time of transfer of license.

(iii) Subsequent transfers are also allowed after depositing the 1% of the

licence fee during the Excise Policy Year 2025-26 (01.04.2025 to

31.03.2026).

CWP-26639-2025                        11

(iv) Before transfer of the licence of licensing unit, the prospective

licensee shall submit all the required documents prescribed under the

Excise Policy/Act/ Rules as applicable to U.T., Chandigarh.

(v) The request made by the successful allottee/ original licensee subject

to for the transfer of licence shall be con7irmation/approval by the

Collector.

”

20.    As per clause 21 of the Policy a successful bidder was required 

to deposit an amount equivalent to 15% of the total bid amount within seven 

bank working days from the date of allotment.  Out of the said deposit, 7% 

of the total bid amount was required to be deposited in the form of a bank 

guarantee which was refundable but subject to clearance of dues, if any. 

21.    Clause 54 of the Policy permitted transfer of licences.  Such 

transfer was subject to an initial deposit of 1% of the licence fee and could 

be sought by an allottee/ original allottee who was not a defaulter.  Clause 54 

of the Policy permitted subsequent/ multiple transfers. 

22.    Initially, the petitioner was allotted 09 liquor vends.  In terms of 

clause 21 of the Policy, within the allocated period, the petitioner deposited 

15% of the total licence fee which included furnishing of bank guarantees for 

an amount equivalent to 7% of the total licence fee.  These bank guarantees 

for  the  09  vends  were  for  cumulative  amount  of  Rs.3,43,77,000/-.    On 

account of business exigencies, 04 of the 09 allotted liquor vends, in terms 

of clause 54 of the Policy, were sought to be transferred by the petitioner.  

Before applying for transfer of these 04 vends, the petitioner deposited with 

the  respondent-administration  the  required  1%  of  the  licence  fee  which 

cumulatively,  for  these  04  vends  amounted  to  Rs.19 lakhs.    Since,  the 

petitioner  was  not  a  defaulter,  the  respondent-administration,  through  04 

separate orders, transferred the petitioner’s licences. In the respective transfer 

orders, it was clearly mentioned by the respondent-administration that at the 

CWP-26639-2025                        12

time  of  transfer  of  the  said  04  vends,  nothing  was due  towards  the 

respondent-administration from either the petitioner or any of the transferees. 

23.    It further remains undisputed that after the transfer of the 04 

vends  in  question,  on  the  asking  of  the  respondent-administration,  the 

respective  transferees  furnished  bank  guarantees  to  the  respondent-

administration cumulatively for an amount of Rs.1,36,50,000/- which was 

equivalent to the amount for which bank guarantees had been furnished by 

the petitioner for these 04 vends.  Incidentally, the bank guarantees furnished 

by the 04 transferees are not equivalent to the 7% of the bid amount which 

they were required to pay from the date of transfer of the vends to them but 

7% of the bid amount for the entire year.  In addition to the furnishing of 

bank  guarantees,  the  respondent-administration  required  the  respective 

transferees to also deposit solvency certificates and surety bonds covering 

the entire bid amount, which they did.  Through the aforesaid surety bonds, 

the  respective  transferees  promised  to  indemnify  the  respondent-

administration qua any loss that it may incur in the future qua the respective 

vend permitted to be transferred to them by the respondent-administration. 

24.    In  the  light  of  the  above,  the  undisputed  facts  which  have 

emerged  are  that  04  liquor  vends,  which  were  initially  allotted  to  the 

petitioner, on deposit of 1% of the total licence fee by the petitioner, in terms 

of the Policy, stand transferred to the respective transferees.  At the time of 

such transfer, qua these 04 vends, no amount was due from the petitioner to 

the respondent-administration.  After their transfer, to secure the respondent-

administration from any loss that the respondent-administration may incur in 

the  future  qua  these  04  vends,  the  respective  transferees  have  not  only 

furnishing,  with  the  respondent-administration,  bank  guarantees  for  an 

CWP-26639-2025                        13

amount equivalent to the entire licence fee but have also deposited solvency 

certificates detailing therein unencumbered properties owned and possessed 

by them as also furnished surety bonds covering the entire bid amount.  Thus, 

the respective transferees having 03 times over fully secured the respondent-

administration against any future loss that the respondent-administration may 

incur qua the vends in question, there is no justification whatsoever on the 

part of the respondent-administration to continue to cling on to the bank 

guarantees furnished by the petitioner before the transfer of the vends in 

question.  

25.    Once the 04 vends in question, as per clause 54 of the Policy,  

stand transferred, it would be the respective transferees who would step into 

the petitioner’s shoes and it is them who would now be responsible for loss 

if any, to be suffered by the administration especially when, as above, the 

respective transferees have, on the asking of the respondent-administration 

also furnished more than adequate security/ surety to cover such loss, if any. 

After the respondent-administration has permitted transfer of the vends in 

question  and that time  given the  petitioner  a no due  certificate  and also 

thereafter accepted bank guarantees, solvency certificates and surety bonds 

from  the  respective  transferees  which  cover  the  entire  bid  amount,  the 

petitioner’s  umbilical  cord  with  these  04  vends  would  be  permanently 

severed. 

26.    Clause 54 of the Policy permits multiple transfers and if the 

stand of the respondent-administration is accepted then that would mean that 

qua  one  vend  which  would  be  the  subject  of  multiple  transfers  the 

respondent-administration  would  accumulate  multiple  bank  guarantees, 

CWP-26639-2025                        14

solvency certificates and surety bonds from the original allottee and each of 

the subsequent transferees which would be absurd. 

27.    In the light of the afore facts pendency of the writ petitions 

before  this  Court  wherein  allotment  of  vends  by  the  respondent-

administration has been challenged on the ground of cartelization by the 

respondent-administration by allotting 87 of the available 97 vends to only 

12 entities cannot be made the basis for not releasing the petitioner’s bank 

guarantees furnished by the petitioner qua the 04 transferred liquor vends.  

Further,  the  transfer  of  the  vends  in  question  by  the  respondent-

administration  was  not  subject  to  the  decision  in  the  said  writ  petitions.    

Even  if  those  writ  petitions  are  allowed  and  as  the  result  thereof,  the 

respondent-administration has to re-allot the vends and during such process 

it does suffer some financial prejudice, then qua the 04 transferred vends the 

burden of such financial prejudice could and would only fall on the respective 

transferees as they have been allowed by the respondent-administration to 

step  into  the  petitioner’s  shoes  especially  when  qua  these  04  vends  the 

petitioner does not owe anything to the respondent-administration and that 

the respondent-administration has also financially secured itself for these 

exigencies  by  accepting  bank  guarantees,  solvency  certificates  and  even 

surety bonds covering the entire licence fee from the respective transferees. 

28.    In the light of the afore discussion, we find the act on the part of 

the respondent-administration not to release the petitioner’s bank guarantees 

for  the  aforesaid  04  transferred  liquor  vends  to  be  totally  unjustified.  

Resultantly,  we  allow  all  the  three  petitions  with a  direction  to  the 

respondent-administration  to  forthwith  release  the petitioners’  bank 

guarantees furnished by them respectively qua the transferred liquor vends.   

CWP-26639-2025                        15

29.    Costs @ Rs.25,000/-, in each case, shall be deposited by the 

respondent-administration with the Poor Patients Welfare Fund, PGIMER, 

Chandigarh. 

               (DEEPAK SIBAL) 

                       JUDGE 

              (LAPITA BANERJI) 

                       JUDGE 

19.09.2025 

gk 

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No