J.L. Gupta, J. - (1.) The petitioners complain that a duly executed contract for supply of material was cancelled in total violation of the principles of natural justice - Later on the contract was awarded to respondent Nos. 5 to 8.
(2.) On 20th March, 2001, Shri P.K. Gupta, learned counsel for the respondent Nos. 1 to 4, had stated that to settle the controversy the competent authority can invite fresh tenders. The petitioners as well as others can compete.
(3.) Shri Ashish Aggarwal, learned counsel for the respondent Nos. 5 to 8, accepts this offer despite the fact that the authority has awarded the contract to them. However, Shri S.P. Jain, learned counsel for the petitioners, does not accept it.;