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Judgment
5 paragraphs · 81 wordsManoj Kumar Gupta, CJ
1) The petitioner has assailed the decision of the Tender Evaluation Committee dated 04.05.2026 on various grounds.
2) Mr. Shobhit Saharia, learned counsel for the petitioner, on instructions, states that the bid of the petitioner was substantially lower than the bids of other bidders. He, therefore, very fairly does not press the writ petition.
3) In view of the above, the writ petition is dismissed as not pressed.
4) Pending application(s), if any, also stand disposed of.