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Judgment
Mohammad Rafiq, CJ
This writ petition has been filed by M/s Datar Security Group aggrieved by the inaction on the part of the respondents in not finalizing the tender process, which was initiated by issuance of notice dated 2.2.2021.
Learned counsel for the petitioner submits that the aforesaid tender was stayed by the learned Single Judge in CWP No.1145 of 2021 vide order dated 24.3.2021. However, the learned Single Judge on 10.11.2021 has dismissed the writ petition by a detailed order. Therefore, the respondents were now to finalize the tender process, especially when the non-finalization of the tender process enabling the existing firm to continue with the work since 2017 at a very high rates.
Learned Senior Additional Advocate General submits that after the dismissal of the aforesaid writ petition, the respondents are in the process of finalizing the tender process.
Having regard to the aforesaid submissions, we dispose of the writ petition by directing the respondents to take a final decision on the tender dated 2.2.2021 and finalize the same within a period of 15 days from today.
Pending application(s), if any, also stand(s) disposed of.