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Judgment
6 paragraphs · 82 wordsG. Narendar, C.J
1.
Learned counsel for the respondent- Nagar Palika, Mussoorie submits that the tender notice dated 09.08.2024 has been withdrawn.
2.
In view of that, he would submit that, the writ petitions have been rendered infructuous.
3.
Mr. Siddhartha Sah, learned counsel for the petitioner is also present and submits that he is not aware of the withdrawal of the tender notice.
4.
The submissions are placed on record.
5.
The writ petitions are dismissed as having been rendered infructuous.