CURRYMIA FOODS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 11235/2024 (for exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. LPA 153/2024 and CM APPL. 11233-34/2024 Present appeal has been filed by the Appellant challenging the order dtd. 19/2/2024 passed by a learned Single Judge of this Court in WP(C) 2359/2024 ('impugned order') and to further direct the Respondents to permit the Appellant to participate in the tender process issued by Respondent No. 3 on 24/1/2024 ('impugned tender').

(2.) Learned counsel for the Appellant states that the Learned Single Judge vide the impugned order has directed the Respondent no. 2 to consider the appeal of the Appellant, but has refused to permit the appellant to participate in the tender process.

(3.) He states that the Learned Single Judge failed to appreciate that the whole purpose of filing the writ petition was to enable the Appellant to participate in the tender. He states that the Learned Single Judge held that the Appellant is entitled to file an appeal against the order dtd. 7/11/2023 and to satisfy the Appellate Authority regarding merger/amalgamation. He states that the appeal stands filed.