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Judgment
6 paragraphs · 121 wordsThe petitioner has assailed the order of respondent No. 1 declaring respondent No. 2 as L-1 bidder after rejecting the technical bid of the petitioner.
Sri Piyush Garg, learned counsel appearing on behalf of Nagar Nigam, Dehradun, states that the entire tender process has been cancelled and in this regard, he has placed on record the order of the Chief District Health Officer, Nagar Nigam, Dehradun dated 04.06.2025.
Learned counsel appearing on behalf of the petitioner does not dispute the said fact.
As the entire tender process has already been cancelled, therefore, the writ petition has become infructuous.
Accordingly, the writ petition is dismissed as having become infructuous.
Pending application, if any, also stands dismissed.