NARENDRA KUMAR SINGH, S/O LATE BAIJNATH SINGH Vs. BIHAR STATE FOOD & CIVIL SUPPLIES CORPORATION LTD THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) The present writ petition has been taken up out of turn on the request of the petitioners, stating that the impugned fresh tender is scheduled to be opened at 4.00 p.m. today which would render the writ petition infructuous.

(2.) This Interlocutory Application has been filed for adding certain reliefs in the writ petition as follows :

(3.) Having regard to the nature of prayer, I.A. No. 8271 of 2017 is allowed and treated as forming part of the writ petition.