REGENT COMPUTRONICS PVT. LTD.

Om Gurusai Construction Company Appellant

V/S

V.N. Reddy Respondents

Referred Judgements :-

VIDARBHA IRRIGATION DEVELOPMENT CORPORATION AND OTHERS VS. ANOJ KUMAR AGARWALA [REFERRED TO]
KARNATAKA HIGH COURT IN DAKSHAYANI VS. BRANCH MANAGER,INDIAN OVERSEAS BANK [REFERRED TO]
RAJ KUMAR DEY VS. TARAPADA DEY [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
HUDA VS. BABESWAR KANHAR [REFERRED TO]
V ROSALI VS. TAICO BANK [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
UFLEX LTD VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This case brings back to memory the classic words of Justice M. Hidayatullah (as the learned Chief Justice then was) in Mahanth Ram Das vs. Ganga Das, [1961] 3 SCR 763. Though it was in the context of the Code of Civil Procedure, dealing with the powers of a Civil Court, the following passage does repay study for the present facts too:

(3.) The question which arises for consideration in this case is, on the facts herein, are we to construe Clause 2.22.0 (ix) of the tender conditions as the law of the Medes and the Persians - rigid and unalterable, even if the justice of the cause warranted otherwise

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OM GURUSAI CONSTRUCTION COMPANY Vs. V.N. REDDY

Referred Judgements :-

JUDGEMENT

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