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Judgment
Per Krushna Ram Mohapatra, C.J.
The petitioner, in this writ petition, prays for the following reliefs :
1] That, this Hon'ble Court may kindly be pleased to issue a writ/writs, order/orders, quashing the impugned Tender Notice and Bid Document bearing Bid No. GEM/2025/B/6505648 dated 28.07.2025 being arbitrary and illegal (ANNEXURE P/6 & ANNEXURE P/7).
2] That, this Hon'ble Court may kindly be pleased to issue a order/orders, writ/writs, direction/directions, directing the Respondents to re-issue the tender with fair, reasonable, and non-discriminatory eligibility conditions that encourage competition and are proportionate.
3] That, this Hon'ble Court may kindly be pleased to grant any other relief(s), which is deemed fit and proper in the aforesaid facts and circumstances of the case.
Learned counsel for the petitioner, at the outset, submits that the tender proceeding under challenge in this writ petition has already been withdrawn by respondent Nos. 3 and 4. He, therefore, submits that the writ petition has become infructuous, hence, he prays for withdrawal of the writ petition.
Mr. Thakur, learned Additional Advocate General and learned counsel for respondent Nos. 3 and 4, has no objection to the same.
In view of the above, this writ petition is disposed of as withdrawn, being infructuous.