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Judgment
5 paragraphs · 105 wordsRitu Bahri, CJ
Counsel for the State has tendered in Court the letter of the District Magistrate, Chamoli dated 14.03.2024. The same is taken on record.
As per the said letter of the District Magistrate dated 14.03.2024, the new tender which was floated, has been awarded in favour of the petitioner, and he has deposited the amount. In view of the said development, he submits that this Writ Petition has rendered infructuous.
In view of the statement made by learned counsel for the State, the present Writ Petition is dismissed as infructuous.
Pending application(s), if any, also stand disposed of accordingly.