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Judgment
Mr. RP Agarwal, Addl. GC appears for the respondents. It is submitted that these writ petitions have become infructuous in view of the fact that
in pursuance to the tender notice dated 25.10.2017, bids were opened for technical bid. Both the bids were rejected thus the tender notice dated
25.10.2017 has not been acted upon. Learned counsel for the petitioners submits that in the facts and circumstances of the case, appropriate order
may be passed.
I find that by the present writ petitions, a challenge is made to the tender notice dated 25.10.2017. According to the respondents, it has already
been acted upon but in the technical bid, both the bids were rejected thus no one has been awarded work pursuant to the tender notice.
Accordingly, the writ petitions have become infructuous and are dismissed as rendered infructuous. A copy of this order be placed in connected
file.