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Judgment
5 paragraphs · 74 wordsManoj Kumar Gupta, CJ
1.
The case is listed under the caption "matters likely to be infructuous". The petitioner has challenged the order dated 10.07.2023, by which its financial bid was rejected.
2.
We observe that there is no interim order in favour of the petitioner, and in all likelihood the matter has become infructuous.
3.
Accordingly, the writ petition is dismissed as having become infructuous.
4.
All pending applications stand disposed of accordingly.