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Judgment
In both these writ petitions, the petitioner has sought for Mandamus directing the first respondent to forthwith open the tender schedule
submitted by the petitioner before finalising or awarding the work with regard to the subject matter tender shown in the writ petitions.
After notice, today the writ petitions are taken up for further hearing.
Learned Government Advocate appearing for the respondents, based on instructions, submitted that all the tenders including that of the
petitioner are opened on 04.01.2018 and 10.01.2018 respectively and therefore, the prayer sought for in these writ petitions has become
infructuous.
Mr.AR.L.Sundaresan, learned senior counsel appearing for the petitioner submitted that the said statement may be recorded and the
respondents may be directed to process the tenders in accordance with the terms and conditions.
Needless to say that it is for the respondents to go ahead with the entire tender process in accordance with the terms and conditions without
giving any room for any complaint whatsoever.
The above statement of the learned Government Advocate is recorded and the writ petitions are disposed of accordingly. No costs.
Consequently, connected miscellaneous petitions are closed.