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Judgment
W.P.(C) No.17609 of 2021 and I.A. No.7995 of 2021.
1.  This matter is taken up by video conferencing mode.
2.  Issue notice.
3.  Since Mr. P.K.Parhi, learned counsel accepts notice on behalf of Opp. Party Nos.10 and 11, required number of copies be served on him
within three working days.
4.  Requisites for issuance of notice to Opp. Parties 1 to 9 by registered/speed post with A.D. be filed within a week. Tracking report be placed
on record. Accept one set of process fee.
5.  Mr. Mishra, learned Senior Counsel for the Petitioners states that to the best of the Petitioners’ knowledge, the award of tender pursuant
to e-tender notice dated 10th May, 2021 has not yet been finalized.
6.  It is directed that if as of now no contract has been awarded pursuant to the above notice, then it shall not be awarded till the next date.
7.  List on 19th July, 2021.
8.  As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.