- (1.)This petition, was filed by the petitioner originally on 05.03.2020, praying for the following reliefs:
"(a) this Hon'ble Court further be pleased to issue any writ, order or direction in the nature of Certiorari or any other appropriate writ, order or direction in the nature thereof for quashing letter dated 04.04.2019 bearing No. Abu/CW/386/7/2017 (ANNEXURE P-12) and communication dated 29.01.2020 (ANNEXURE P-15) issued by Respondent for reducing the term of the Contract granted to the Petitioner in terms of the Request for Proposal Document and the Letter of Intent dated 29.10.2018.

(b) this Hon'ble Court further be pleased to issue any writ, order or direction in the nature of Certiorari or any other appropriate writ, order or direction in the nature thereof for quashing Advance Notice for floating tender for Pravasi Bhartiya Sahayata Kendra dated 02.02.2020 (ANNEXURE P-17) and Request for Proposal document issued by Embassy of India Abu Dhabi dated 25.02.2020 inviting bids for establishing and managing the Pravasi Bhartiya Sahayata Kendra at Dubai (ANNEXURE P-18)."

(2.)In the hearing held on 11.03.2020, the learned senior counsel for the petitioner made a submission that without prejudice to the rights and contentions of the petitioner in the present petition, the petitioner would participate in the new Request for Proposal (hereinafter referred to as "RFP") that had been floated by the respondent on 25.02.2020. This court by its order dated 11.03.2020 directed that any decision taken by the respondent on the new RFP shall be subject to the outcome of the present petition.
(3.)Unfortunately, before the petition could be taken up for further consideration, due to outbreak of Covid-19 pandemic, the proceedings in the petition were adjourned.