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Judgment
4 paragraphs · 109 words
Manoj Kumar Tiwari, J
1.
Petitioner filed this writ petition in the year 2019, challenging the e-tender notice issued on 09.07.2019 for award of contract of transportation of sugar and foodgrains.
2.
Perusal of the e-tender notice reveals that contract was to be awarded for a period of one year for the financial year 2019-20, and now we are in 2022. No interim order was passed in the writ petition. The term of the contract, if awarded, must be over by now.
3.
In such view of the matter, no fruitful purpose would be served for keeping this writ petition pending. Accordingly, the writ petition is dismissed, as infructuous.