THOMSON CSF Vs. NATIONAL AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) By this writ petition the petitioners, inter alia, 63 seek a writ injuncting. first respondent National Airport Authority, (for short' NAA') from granting the contract for modernisation of Air Traffic services and other connected facilities at Delhi and Bombay Airports to the third respondent, Raytheon Incorporated.

(2.) Though the petition is still at the admission stage parties have filed detailed pleadings and documents and have addressed arguments at length.

(3.) In order to appreciate the controversy raised in the petition, it will be necessary to give relevant facts, which are as under: