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High CourtsDivision Bench(2020) 05 SHI CK 0072

Sher Singh And Another vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 28 May 2020

HON’BLE JUDGES
L. Narayana Swamy, CJ · Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 482 Of 2020
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Judgment

9 paragraphs · 167 words

L. Narayana Swamy, CJ

CMP No. 4067 of 2020

Allowed and disposed of.

CWP No. 482 of 2020

2.

The petitioners have filed the instant writ petition with the following substantive prayer:

"(I) That the impugned acts of the respondents above stated, which amount to executive inaction, may very kindly be quashed and set aside with directions to the respondents to immediately and forthwith adhere to tender process for the purpose of providing services in the hospitals in the State of Himachal Pradesh in the coming Financial Year and complete said process on or before 31.03.2020."

3.

Since the date by which the petitioners are seeking a direction to the respondents to complete the tender process in issue, i.e. 31.03.2020, has already elapsed, the prayer made by the petitioners has become infructuous.

4.

In view of the above, the writ petition is dismissed, reserving liberty to the petitioners to file a fresh petition, if so advised.

5.

Pending miscellaneous applications, if any, are also disposed of accordingly.