Delhi High Court - Orders
Radex Stationery India Pvt. Ltd vs Ncert on 4 November, 2024
Author: Manmohan
Bench: Tushar Rao Gedela, Manmohan
$~27 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15373/2024 & C.M.Nos.64453-64454/2024
RADEX STATIONERY INDIA PVT. LTD. .....Petitioner
Through: Mr.Samrat Nigam with Mr.Shaurya
Kuthiala, Advocates.
versus
NCERT .....Respondent
Through: Mr.Ashok Kumar with Ms.Chhavi
Arora, Advocates.
+ W.P.(C) 15383/2024 & C.M.Nos.64470-64471/2024
ANIL AGENCIES PVT. LTD. .....Petitioner
Through: Mr.Samrat Nigam with Mr.Apar
Gupta, Mr.Shaurya Kuthiala and
Mr.Naman Kumar Advocates.
versus
NCERT .....Respondent
Through: Mr.Ashok Kumar with Ms.Chhavi
Arora, Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 04.11.2024
1. At the outset, learned counsel for the respondent-NCERT states that the tender(s) in question has already been awarded.
2. In view of the aforesaid statement, learned counsel for the petitioners do not wish to press the present writ petitions. Accordingly, the same are disposed of as infructuous.
MANMOHAN, CJ TUSHAR RAO GEDELA, J NOVEMBER 4, 2024/KA This is a digitally signed order.
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