Telangana High Court
M/S Sal Ram Constructions, vs The Rajiv Vidya Mission Ssa, on 6 November, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.12572 OF 2014
ORDER:
No representation on behalf of the petitioner when the case was called on 02.11.2023. Though the matter is listed under the caption "for orders" today i.e., on 06.11.2023, yet there is no representation on behalf of the petitioner when the case is called.
2. The petitioner approached this Court seeking a prayer as under:
" Issue a writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 1st respondent in enchasing the Bank Guarantee amount of Rs.2,74,800/- without notice and even without entering into any agreement though the petitioner was awarded the Tender work is highly arbitrary, illegal, unjust, violative of Article 14 of the Constitution of India apart from violative of Principles of Natural Justice and consequently direct the 1st respondent to return the Bank Guarantee amount of Rs.2,74,800/- and to pass such other order or orders"
3. Learned Assistant Government Pleader for Education appearing for respondents submits to this Court that the cause of action in the present writ petition does not survive for adjudication any more.
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4. Bringing the said submission on record, this Writ Petition is dismissed as infructuous.
Miscellaneous petitions, if any, pending shall stand closed.
______________________________ MRS JUSTICE SUREPALLI NANDA 06.11.2023 ssm/plp 3 HON'BLE MRS JUSTICE SUREPALLI NANDA WRIT PETITION No.12572 OF 2014 Date:06.11.2023 ssm/plp