KUMAR TRANSPORTS Vs. CENTRAL WAREHOUSING CORPORATION

JUDGEMENT

(1.) CONSIDERING the relief sought for in the writ petition and the fact that the matter relates to award of the handling and transport contract relating to the tender dated 26. 04. 2001 and the period mentioned therein, we are of the view that as on date, nothing survives for adjudication. Apart from this, learned counsel for the appellant informs that the appellant is not responding to her letter. In view of the same, no further adjudication is required. Accordingly, the writ appeal is closed. No costs. Consequently, connected miscellaneous petition is closed.