The Superintending Engineer vs Sri Raghavendra Constructions
2021 Latest Caselaw 4617 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                      WRIT APPEAL No.249 of 2021

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        Learned counsel for the State Government has

informed this Court that even though the judgment was

delivered by the learned Single Judge directing the State

to     open     the      tender         for      evaluation,          the    writ

petitioner/respondent No.1 herein has submitted a letter

dated 13.12.2021 stating that it is ready to do the work.

She has also stated that the other participant has also

expressed its inability and therefore, the State

Government is left with no other choice, except to issue

fresh tender.

Resultantly, the writ appeal stands disposed of with

a liberty to the State Government to issue a fresh tender

and to take appropriate action in accordance with law.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 27.12.2021 vs