M/S Symphony Infrastructure (I) ... vs State Of Chhattisgarh
2021 Latest Caselaw 1116 Chatt

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                                                          WPC No.1779 of 2020

        HIGH COURT OF CHHATTISGARH, BILASPUR
             Proceedings through video conferencing
                          WPC No. 1779 of 2020

    M/s Symphony Infrastructure (I) Private Limited, Through Its Director
     Mr. Chansaroop Singh Arora S/o Mr. Harpal Singh Arora, Having Its
     Registered Office At City Plaza, G.E. Road, Raipur Chhattisgarh
     492001.
                                                            ---- Petitioner
                                 Versus

    State of Chhattisgarh Through The Director, Directorate of Geology
     And Mining, 2nd Floor, Indravati Bhavan, Block - 4, Atal Nagar, Raipur
     Chhattisgarh 492002.
                                                          ---- Respondent
_____________________________________________________________

For Petitioner     -      Shri Keshav Shankar Nande, Advocate
For Respondent     -      Shri Vikram Sharma, Dy. Government
                          Advocate.



      Hon'ble Shri Prashant Kumar Mishra, Ag. Chief Justice
                   Hon'ble Smt. Rajani Dubey, J.

Judgment On Board By Hon'ble Shri Prashant Kumar Mishra, Ag.Chief Justice. 13/07/2021

1. Heard.

2. Shri Vikram Sharma, learned State counsel would submit that the subject tender in which the bid of M/s Nikhil Enterprises was accepted has been canceled by the State, therefore, the writ petition has been rendered infructuous.

3. Shri Keshav Shankar Nande, learned counsel for the petitioner would submit that the entire action commencing from the processing and award of tender is wholly arbitrary, therefore, the petition still survives.

WPC No.1779 of 2020

4. In our considered view, the subject tender having been cancelled, the present writ petition has been rendered infructuous.

5. It is accordingly dismissed as having become infructuous. However, if a fresh cause of action has arisen, according to the petitioner, pursuant to the cancellation of the tender process, the petitioner would be at liberty to move afresh before this Court.

                   SD/-                                 SD/-

        (Prashant Kumar Mishra)                    (Rajani Dubey)
          Acting Chief Justice                          Judge




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