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Judgment
10 paragraphs · 143 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
By means of this writ petition, petitioner has sought the following relief:-
“(i) Issue a writ order or direction in the nature of mandamus commanding the Respondents to provide the copy of the agreement, handover the
project site and provide the related drawings to the petitioner as earliest as possible within a prescribe period granted by the Hon’ble Court.â€
The writ petition was filed in March, 2018. Now we are in June, 2021.
Learned counsel for the petitioner submits that the contract awarded to the petitioner has been executed and now there is some dispute pending as
regards payment.
In such view of the matter, the relief, as claimed in the writ petition, has become infructuous.
Accordingly, the writ petition is dismissed as infructuous.