Items No.19-26
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.Nos.522, 435, 437, 438, 456, 523, 524 & 525 of 2020
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. Learned counsel for the private respondents states that pursuant to
the order dated 24.03.2021, she has received an undated letter addressed by Mr. Dugyala Devender Rao (the respondent No.1 in W.A.Nos.435, 437, 522 & 523 of 2020) stating inter alia that they are not in a position to execute the works as per the earlier tenders that were under challenge in the writ petitions and therefore, have requested that they do not wish to pursue the present appeals.
2. It is stated by learned counsel for the private respondents that the said letter was received only yesterday and has been filed in the Registry with a copy to learned counsel for the appellants.
3. Learned counsel for the appellants confirms having received the said letter.
4. In view of the stand taken by learned counsel for the private respondents, on instructions, the impugned common order dated 28.09.2020 passed by the learned Single Judge in W.P.Nos.6595, 8622, 6869 and 14280 of 2020 is quashed and set aside. The present appeals are, accordingly, allowed and disposed of along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 07.04.2021 lur