D. MADESHA Vs. MALAI MAHADESHWARA SWAMY

JUDGEMENT

(1.) In this petition, petitioners seek for the following reliefs:

(2.) After arguing the matter for sometime, learned Counsel for the petitioners submits that due to bonafide reasons, unavoidable circumstances and sufficient cause, the petitioners were not able to submit their bid before the respondent at 4:00.pm., on 1/7/2024 and as a special case, permission may be granted to submit the bid before 2:00.pm., on 2/7/2024.

(3.) Learned Counsel for the respondent fairly submits that by treating the present matter as a special case and without making it a precedent, the petitioners may be permitted to submit their bid at 2.00:pm., on 2/7/2024, which shall be considered by the respondent in accordance with law.