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Judgment
4 paragraphs · 128 wordsManoj Kumar Tiwari, J
Mr. Ajay Veer Pundir, learned counsel appearing for the opposite party submits that the entire tender process has been cancelled by Zila Panchayat, Udham Singh Nagar vide communication dated 20.09.2021. In support of this contention, he has also placed reliance upon a judgment dated 21.09.2021 passed by coordinate Bench of this Court in WPMS No. 1944 of 2021, where similar submission made by Mr. Ajay Veer Pundir has been noted. The same is taken on record.
The only direction of Writ Court was to permit petitioner to purchase the tender form, and since, entire tender process has been cancelled, therefore, nothing survives in this contempt petition.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.