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Judgment
Bhaskar Raj Pradhan, J
The present writ petition sought to challenge the tender process of Operationalization of Integrated 102 and 108 Ambulance Service for the State of Sikkim which was opened on 16.06.2022 on various ground enumerated in the writ petition. On 23.06.2022 after hearing the learned counsel for the parties notice was issued to the respondents and the learned Additional Advocate General also assured that the Government shall not open the tender until directed.
Mr. Thinlay Dorjee Bhutia, learned Government Advocate appearing for respondent nos. 1 and 2 places on record Memo No.071/MEC/H&FW/22-23 dated 18.07.2022 under the signature of the Additional Chief Engineer (Mechanical) and the Superintending Engineer (Mechanical) of the Health and Family Welfare Department, Government of Sikkim which states that as none of the bidders qualified the technical evaluation the tender stands cancelled.
Mr. T.R. Barfungpa, learned counsel for the petitioners submits that he has been furnished with a copy of the said memo dated 18.07.2022 and since the tender has been cancelled the writ petition is rendered infructuous. The memo dated 18.07.2022 is taken on record and marked X. The writ petition is disposed of as infructuous.