GEA Process Engineering India Pvt. Ltd. vs Bengaluru Urban, Bengaluru Rural & Ramanagara District Co-operative Milk Producers Societies Union Limited, & Anr.

The writ petitioner is the appellant before us.

On the prayer of Mr.B.L.Sanjeev, learned advocate, liberty is granted to him to file vakalathnama on behalf of the respondent No.1.

By the order impugned the Hon''ble Single Judge directed the respondent No.1, that is, Bengaluru Urban, Bengaluru Rural and Ramanagara District Co-operative Milk Producers'' Societies Union Limited, to hold negotiations with the bidders on August 28, 2017, and after holding such negotiations, to finalise the award of contract in favour of the bidder, who would give a better offer to the respondents.

Mr.B.L.Sanjeev, learned advocate, appears for the respondent No.1 and files a memorandum in the Court. Let it be kept with the record.

Mr.Sanjeev submits that negotiations were held on August 28, 2017, and the present writ petitioner - appellant became the lowest bidder. Mr.Sanjeev submits, on instructions, that the writ petitioner - appellant is the lower bidder and the contract will be given to them.

We feel that there is nothing further to be decided in the writ appeal. The writ appeal is, therefore, dismissed as infructuous.

In view of dismissal of the writ appeal, the pending interlocutory application does not survive for consideration and is, also, dismissed.

We make no order as to costs.