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Judgment
4 paragraphs · 98 wordsG. Narendar, CJ
Learned Additional Chief Standing Counsel would submit that the instant writ petition has rendered infructuous in view of the fact that the tender was for a period of one year, i.e. upto June, 2025 and the period having elapsed, the tender also does not survive for further consideration.
In that view, the instant writ petition is disposed of as having rendered infructuous, with liberty to the respondents to invite for fresh bids and award the contract after finalizing the bids, strictly in accordance with law.
Pending application, if any, also stands dismissed.