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Judgment
4 paragraphs · 99 wordsRitu Bahri, CJ
1) Counsel for the respondent Nagar Panchayat, Nanakmatta, District Udham Singh Nagar states that after the order dated 04.07.2024, the process for opening the bid was initiated. However, there are only five persons who had participated, out of which three were disqualified, and two were qualified, and as per norms, minimum three should have been qualified, and in this backdrop, respondents have proposed to cancel the tender process.
2) In view of the above, both the writ petitions stands disposed of as infructuous.
3) Pending application(s), if any, in both the petitions also stand disposed of.