WPMS/1013/2021
2021 Latest Caselaw 1718 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
            ON THE 21ST DAY OF MAY, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 1013 of 2021
BETWEEN:
M/S Ideal Agri Business Services
& other                                   ...Petitioners
        (By Mr. Rohit Arora, Advocate)

AND:
Union of India & another                 ...Respondents

        (Mr. Pankaj Chaturvedi, Central Government Standing
        Counsel)

                         JUDGMENT

1. Mr. Rohit Arora, learned counsel appearing for the petitioner submits that Director (Horticulture) has withdrawn the tender notice dated 04.05.2021, which is impugned in the writ petition. Thus, he submits that in view of the subsequent development, petitioners do not want to press the writ petition.

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 In view of the statement so made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.) Aswal