- (1.) THE learned counsel for the contesting respondent (writ- petitioner) having appeared, while dispensing with service on the proforma respondent, i.e., respondent No.2, at the request and with the consent of the learned counsel for parties, we have heard the matter finally at this stage.
(2.) THIS being an intra-court appeal essentially against an interim order passed in a pending writ petition and for the order proposed to be passed, dilatation on all the factual aspects does not appear necessary. Only a brief reference to the background aspects would suffice. The writ-petitioner (respondent No.1 herein) had been one of the bidders in E-tendering process initiated by the appellant Rajasthan State Road Transport Corporation ('the Corporation') for supply of Electronic Speed Limiters. It appears that after the bids were submitted and the bid price of the writ-petitioner was disclosed, fresh notice inviting tenders was issued by the appellant-Corporation while cancelling the earlier process. The writ-petitioner, feeling aggrieved of the procedure so adopted in the matter of awarding of a contract, preferred the writ petition (CWP No.10150/2013), which remains pending for consideration of a learned Single Judge of this Court.
(3.) THE said writ petition was entertained by a learned Single Judge of this Court on 26.06.2013 and, while issuing notices to the respondents returnable by 02.07.2013, status quo was ordered to be maintained.;