THE CAP A PIE Vs. SOUTH WESTERN RAILWAYS

JUDGEMENT

(1.) The petitioner is before this Court calling in question the notice dtd. 10/11/2022 terminating the contract of the petitioner and seeks a consequential direction to permit the petitioner to execute the work in terms of the contract dtd. 17/10/2022.

(2.) Heard Sri. Girish V. Bhat, learned counsel appearing for the petitioner, Sri. B.S. Venkatanarayana, learned counsel appearing for the respondent and perused the materials on record.

(3.) Shorn of unnecessary details, facts in brief are as follows: