Shyam Sunder vs Union Of India And Others
2023 Latest Caselaw 723 Cal

24th January, 2023
  (D/L No.21)
    (SKB)

                                           W.P.A. 25912 of 2022

                                               Shyam Sunder
                                                    Versus
                                          Union of India and others

                                 Mr. Pradyumna Sinha,
                                 Mr. Sannidhya Datta
                                                         ... for the petitioner.

                                 Ms. Runu Mukherjee
                                                              ... for the U.O.I.

                                 Ms. Vaibhaivi Pandey,
                                 Ms. Prerona Banerjee
                                                ... for respondent nos.2 to 8.

Learned counsel appearing for the petitioner places

an order of the Division Bench dated 18 th January, 2023

by which the Division Bench was of the view that the

rejection of the petitioner's bid was in consonance with

Clause 9.3 of the PCP 2020 and did not support from

any mala fide. The order passed on the judgment of this

court dated 27th September, 2022 and was hence set

aside and the writ petition was accordingly dismissed.

Since the Division Bench was pleased to dismiss

the writ petition, nothing further remains in the present

dispute.

The contention of learned counsel appearing for

the petitioner that the petitioner is contemplating in

approaching the Supreme Court against the order of the

Division Bench cannot be a ground for the writ petition

to survive.

W.P.A.25912 of 2022 is accordingly dismissed

without any order as to costs.

(Moushumi Bhattacharya, J.)