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Judgment
4 paragraphs · 89 wordsManoj Kumar Gupta, CJ
1.
Mr. Dharmendra Barthwal, learned counsel appearing for the petitioners very fairly concedes that the Writ Petition has become virtually infructuous, as the period of contract was three years, and the same would come to an end in three months.
2.
In view of the above, the Writ Petition is dismissed as having become infructuous. However, in case any fresh tender is issued, it shall be open to the petitioners to participate in the said tender process.
3.
All pending applications stand disposed of accordingly.