AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 157 wordsManoj Kumar Gupta, CJ
The present writ petition has been filed praying for quashing of the decision of the respondents disqualifying the petitioner in technical round of the tender process undertaken on the GEM portal in respect of supply of agricultural implements under a Welfare scheme intended for the economic upliftment of Scheduled Castes, Scheduled Tribes, and economically weaker sections of the Society.
Undisputedly, the duration of contract was 180 days. The date of commencement of the contract was from 12th October, 2025 and thus, the period of contract has already ended.
Learned counsel for the respondents states that even payment under the contract has been released in favour of the contractor.
In view of the above, we are of the opinion that the challenge made by the petitioner has been rendered infructuous by efflux of time.
The writ petition is consequently dismissed.
Pending application, if any, also stands disposed of.