M/S S.N. Milk Products Private ... vs The Rajasthan Co-Operative Dairy ...
2023 Latest Caselaw 6229 Raj/2

[2023:RJ-JP:31239]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9589/2021

M/s S.n. Milk Products Private Limited, Ajroi Road, Sasni,
Hathras (U.p.) Through Its Authorized Legal Representative Of
The Company Mr. Sunil Gupta Son Of Shri Suresh Chand Gupta,
Resident Of 51/416, Pratap Nagar, Sanganer, Jaipur (Raj.)
                                                                              ----Petitioner
                                          Versus
1.       The Rajasthan Co-Operative Dairy Federation Limited,
         Saras Sankul, J.l.n. Marg, Jaipur (Raj.) Through Its
         Managing Director.
2.       Mr. L.c. Balai S/o Unknown, General Manager (Dpm And
         Proj), Saras Sankul, Jln Marg, Jaipur (Raj.)
                                                                        ----Respondents

For Petitioner(s)                :    None present
For Respondent(s)                :    Mr. Anubodh Subodh Jain



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                                 Judgment / Order

20/10/2023

1. The present writ petition has been filed by the petitioner

assailing the tender notice dated 05.08.2021 with the prayer to

quash and set aside the condition No. II(A) in Section II of Notice

dated 05.08.2022 ate page 33 of the tender document, and

further respondent may be directed to permit the petitioner to

participate in the bidding process pursuant to notice dated

05.08.2021.

2. Counsel for the respondent submits that duration of

assigning of the contract, as per the tender notice dated

05.08.2021, is twelve months and in furtherance of the tender

notice dated 05.08.2021, the contract was to be assigned for

[2023:RJ-JP:31239] (2 of 2) [CW-9589/2021]

twelve months in compliance of interim order dated 03.09.2021

passed by this Court and the petitioner was assigned the contract

for twelve months and that period has already come to an end.

After that new tender notice for assigning of contract has already

been issued on 07.07.2022.

3. Counsel for the respondents further submits that new tender

notice has already been assigned for next twelve months on

07.07.2022 and therefore, in view of the above facts, this writ

petition has become infructuous.

4. Considering the submissions made by respondents as stated

above, the present writ petition is dismissed as having become

infructuous.

5. Since the main petition has been dismissed, all other

pending applications, if any, also stand dismissed.

6. However, the petitioner would be at liberty to move

appropriate application for revival of the petition, if the statements

made by counsel for the respondents found incorrect.

(GANESH RAM MEENA),J

ARTI SHARMA /353

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