Delhi High Court - Orders
M/S Kishan Freight Forwarders vs Union Of India & Anr on 30 November, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~17, 18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13688/2021 & CM APPLs. 43222-23/2021
M/S KISHAN FREIGHT FORWARDERS ..... Petitioner
Through: Mr. Ashish Mohan and Mr. Samarth
Chowdhary, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Jagjit Singh, Sr. Counsel for
Railways with Ms. Preeti Singh, Mr.
Arjun Wadhwa and Mr. Kalyani
Arora, Advocates.
+ W.P.(C) 13700/2021 & CM APPLs. 43259-60/2021
M/S KISHAN FREIGHT FORWARDERS ..... Petitioner
Through: Mr. Ashish Mohan and Mr. Samarth
Chowdhary, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Jagjit Singh, Sr. Counsel for
Railways with Ms. Preeti Singh, Mr.
Arjun Wadhwa and Mr. Kalyani
Arora, Advocates.
+ W.P.(C) 13710/2021 & CM APPLs. 43305-06/2021
M/S KISHAN FREIGHT FORWARDERS ..... Petitioner
Through: Mr. Ashish Mohan and Mr. Samarth
Chowdhary, Advocates.
Signature Not Verified
Digitally Signed W.P.(C) 13688/2021 Page 1 of 2
By:RAHUL SINGH
Signing Date:01.12.2022
19:36:45
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Jagjit Singh, Sr. Counsel for
Railways with Ms. Preeti Singh, Mr.
Arjun Wadhwa and Mr. Kalyani
Arora, Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 30.11.2022
1. At the outset, learned Counsel appearing for the Petitioner has submitted before this Court that nothing survives in the instant writ petitions as the tender has subsequently been awarded to the Petitioner herein, i.e. M/s Kishan Freight Forwarders, in the process of re-tender.
2. In light of the aforesaid, the petitions are disposed of as having become infructuous, along with pending application(s), if any.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J NOVEMBER 30, 2022 S. Zakir Signature Not Verified Digitally Signed W.P.(C) 13688/2021 Page 2 of 2 By:RAHUL SINGH Signing Date:01.12.2022 19:36:45