SYSTRA SA PROJECT OFFICE Vs. DISPUTE RESOLUTION PANEL

JUDGEMENT

(1.) CM APPL. 29523 of 2017 (Exemption) in W.P.(C) 7114 of 2017.

(2.) Notice. Mr. Puneet Rai, learned counsel for Respondent accepts notice.

(3.) The question raised by the Petitioner in these writ petitions filed under Articles 226 and 227 of the Contitution of India concerns the validity of the orders dated 24th July 2017 passed by the Dispute Resolution Panel -2 (DRP), the Respondent herein.