REGENT COMPUTRONICS PVT. LTD.

PI KAY ASSOCIATES Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED .]
PRODUCE EXCHANGE CORPN LIMITED VS. COMMISSIONER OF EXCISE ASSAM [REFERRED .]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED .]
STATE OF UTTAR PRADESH VS. INDIAN HUME PIPE COMPANY LIMITED [REFERRED .]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED .]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED .]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED .]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED .]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED .]
BHAGUBHAL VIRAJLAL AJANTA BIRI LEAVES CO VS. STATE OF MADHYA PRADESH [REFERRED .]
TATA CELLULAR VS. UNION OF INDIA [REFERRED .]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED .]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED .]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED .]
ESCOTEL MOBILE COMMUNICATION LIMITED VS. UNION OF INDIA [REFERRED .]

JUDGEMENT

(1.) Petitioner was awarded the contract for providing the pantry car service on rajdhani Express train Nos.2429/2430 operating on the Hazrat Nizammudin, New deIhi-Bangalore sector, with effect from 30th of December, 1995 for a period of five years The said contract dated 16.9.1996, awarded to the petitioner was under the and management of Southern Railway.

(2.) Respondent No.4 had been awarded the contract for providing the pantry car vice on the Rajdhani Express train Nos.2437/2438 operating on the Hazrat ammuddin, New Delhi-Secunderabad sector, with effect from 1.12.1998. The tract of respondent No.4 was under the control and management of Northern way.

(3.) The controversy between the parties arose when the railway authorities sought icrease the frequency of Rajdhani Express to Bangalore from bi-weekly to tri- ikiy. Correspondingly, the frequency of Rajdhani Express upto Secunderabad sought to be reduced from bi-weekly to weekly, with effect from 1.12.1998. The them Railway, following the communication from the Railway Board, dated 9/09/1998, asked the petitioner to provide pantry car service for the additional to Bangalore on the same terms and conditions vide their letter dated 24th tember, 1998.

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PEE KAY ASSOCIATES Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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