SANDEEP KUMAR WALIA Vs. HPSEB AND ORS.

JUDGEMENT

(1.) PETITIONER approached this Court with certain grievances regarding tender proceeding, initiated by respondents No. 2 and 3. It is brought to the notice of this Court that the petitioner himself has participated in the process and that process has thereafter been finalized. In view of the intervening developments, as above, this writ petition is disposed of making it clear that in case the petitioner has still any surviving grievance, it will be open for him to work out the same before the appropriate forum.

(2.) THE pending application(s), if any, also stands disposed of.