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Judgment
5 paragraphs · 105 words
1.
Learned counsel for respondent submits that a notice inviting bid has lapsed due to expiry of period of 70 days pursuant to the provisions of the
Rajasthan Transparency in Public Procurement Act 2012. In view of the above, writ petition has become infructuous. Learned counsel for
petitioner submits that if notice inviting tender has lapsed, this court may pass appropriate order.
2.
I have considered the submissions made by the parties and find that when notice inviting bid has already lapsed due to expiry of period of 70
days, thus nothing survives in this writ petition. Accordingly, writ petition is dismissed as rendered infructuous.