WPMS/1073/2021
2021 Latest Caselaw 1850 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 11TH DAY OF JUNE, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 1073 of 2021
BETWEEN:
M/S Ideal Agri Business Services
& others                                  ...Petitioners
        (By Mr. Rohit Arora, Advocate)

AND:
Union of India & another                 ...Respondents

        (Mr. Rakesh    Thapliyal,   learned    Assistant    Solicitor
        General)

                          JUDGMENT

1. Mr. Rohit Arora, learned counsel appearing for the petitioner submits that the impugned tender notice has been cancelled by the Director (Horticulture) on 10.06.2021. Thus, he submits that the relief, as claimed in the writ petition, does not survive.

2. In view of the statement so made by learned counsel for the petitioner, the writ petition is dismissed as infructuous.

(MANOJ KUMAR TIWARI, J.) Aswal