SUDESH Vs. MTNL

JUDGEMENT

(1.) These two writ petitions relate to the same tender invited by the common respondent i.e. Mahanagar Telephone Nigam Limited (hereinafter referred to as MTNL). As such, both the petitions were taken up and heard together and are being disposed of by this common judgment.

(2.) The facts giving rise to the said petitions are as under:-

(3.) Insofar as CW 1001/2003 is concerned, the issues that arise for our consideration are as under: