Telangana Petroleum Tank Trucks ... vs M/S.Iocl,Chairman M.D,Mumbai, ...
2021 Latest Caselaw 367 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No.263 of 2017


JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    On the first call, Mr. Dominic Fernandes, learned counsel for

the respondents No.1 and 2/Indian Oil Corporation Limited stated that

the present appeal has been rendered virtually infructuous, inasmuch

as the first period of the tender awarded to the successful bidders was

valid for three years, which period expired on 01.01.2020, and the

extended period of two years granted by the respondents No.1 and 2/

Indian Oil Corporation Limited will expire on 01.01.2022.

2. As none was present on behalf of the appellants, the matter was

passed over to await the presence of learned counsel for the

appellants.

3. On the second call, Mr. Naresh Reddy Chinnolla, learned

counsel enters appearance for the appellants and concedes that the

present appeal has been rendered infructuous.

4. Accordingly, the present appeal is disposed of as infructuous

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 09.02.2021 JSU