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Judgment
A. Guneshwar Sharma, J
Mr. Ajoy Pebam, learned counsel for the petitioner, on instructions, submits that the writ petition may be dismissed as withdrawn.
Mr. Th. Sukumar, learned Government Advocate for the State respondents, has no objection. However, learned Government Advocate submits that in the interim order dated 18-11-2025, it was recorded that the award of contract would be subject to the outcome of the writ petition and the interim order may be vacated.
This Court has perused the material on record and considered the submissions made at the Bar. The writ petition is dismissed as withdrawn as prayed for by the learned counsel for the petitioner and the interim order dated 18-11-2025 stands vacated.
MC(WP(C)) No. 835 of 2025 is also closed.
Furnish a copy of this order to the learned counsel appearing for the parties in the course of the day.