Delhi High Court - Orders
Din Bandhu Dass vs Indian Institute Of Technology, Delhi ... on 2 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:03.03.2021 18:16:41
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5381/2018
DIN BANDHU DASS ..... Petitioner
Through: Mr. M.M. Singh & Mr. S.K. Pal,
Advocates.
versus
INDIAN INSTITUTE OF TECHNOLOGY,
DELHI AND ANR. ..... Respondents
Through: Mr. T. Singhdev & Ms. Michelle B.
Dass, Advocates for R-1.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 02.03.2021
1. This hearing has been done through video conferencing.
2. In the present petition, the prayer of the Petitioner - Mr. Din Bandhu Dass was for directions for opening a tender and putting in place a transparent process for operating outlets behind Zanskar Hostel or any other food outlets in IIT Delhi. Post the filing of the petition, it is submitted that a tender has been called and hence the prayer in the petition has become infructuous. However, ld. Counsel for the Petitioner submits that the record of this petition would be required in order to adjudicate W.P.(C) 1984/2020. Accordingly, the electronic record of this petition shall be made available and tagged with W.P.(C) 1984/2020.
3. With these directions, the petition is disposed of.
PRATHIBA M. SINGH, J.
MARCH 2, 2021 Rahul/RC Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:03.03.2021 16:56