M/S Asreddy Infratech Pvt. Ltd., vs Prl.Secy.,Health Medical Family ...
2022 Latest Caselaw 5026 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                  WRIT APPEAL No.9 of 2014

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      None    has       appeared           for     the      appellant,   though

Mr.   Mohd.    Anwar          Ali,     learned         counsel    appears   for

respondent No.5.

2. We have gone through the order of the learned Single

Judge dated 02.01.2014 passed in W.P.No.30059 of 2013

filed by the appellant. By the aforesaid order, the writ

petition filed by the appellant was dismissed.

3. Matter pertains to disqualification of the appellant in

the tender process following the tender notice dated

06.06.2013 relating to construction of buildings at RIMS

Adilabad.

4. We are of the view that no live issue survives for

adjudication in this writ appeal.

5. Accordingly, writ appeal is dismissed as infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

11.10.2022 vs