RANJIT BUILDCON LIMITED Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) During the pendency of the petition, an additional affidavit dtd. 18/11/2022 has been filed by the petitioner. Along with the said affidavit, a communication dtd. 21/10/2022 issued by Ahmedabad Urban Development Authority is placed on record. By the said letter, the present petition is permitted to continue its work as per the terms and conditions of the contract awarded to the petitioner.

(3.) In view of the above, learned advocate for the petitioner does not press this petition. Petition is dismissed as not pressed. Notice is discharged.