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Judgment
Re: C.Rev. No. 27 of 2025
This Review Petition has been filed by the State of Bihar seeking review of the order dated 12.03.2024 passed in C.W.J.C. No. 4435 of 2024.
Mr. Sunil Kumar Mandal, AAG-12 appearing for the review-petitioner states that he has instructions to withdraw the Review Petition.
Noting the said submission of Mr. Mandal, the Review Petition along with the application(s), if any, is dismissed as withdrawn.
Re: C.W.J.C. No. 15302 of 2025
This writ petition has been filed with the following prayer(s):-
“i)To issue a Writ in nature of Mandamus directing the respondents to execute the agreement in favour of the petitioner who has been qualified and declared L-1 with respect to all the groups of the NIT -08/2023-24 qua the petitioner issued by the respondent authorities.
ii) To issue a Writ in the nature of Mandamus directing the respondents to issue of work order and grant all necessary order to execute the work which is invited through NIT -08/2023-24 issued by the respondent authorities.
iii) To any other relief or reliefs to which the petitioner is entitled in the facts and circumstances of the case.”
Concedingly, vide order dated 12.03.2024, this Court has rejected the challenge made by the petitioner to the rejection of its technical bid as the affidavit submitted by the petitioner was not in format as prescribed in terms of Clause 20 of the NIT.
In view of the fact that the rejection of the technical bid has been upheld by this Court and the Review Petition which has been filed by the respondent State of Bihar has been withdrawn against the said order, the prayer as sought in the writ petition, cannot be granted, and as such, we dismiss the writ petition.
Pending application(s), if any, shall also stand disposed of.