AXIS COMMUNICATIONS Vs. WAPCOS LTD.

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India. With the consent of the parties, we set down the present writ petition for final hearing and final disposal.

(2.) The following prayers have been made:

(3.) According to the petitioner, some necessary facts which are required to be noticed for disposal of this writ petition are that India had entered the bidding process for organizing a Geo-scientific Congress during the 34th International Geological Congress (IGC) which was held at Brisbane in the year 2012. This conference is scheduled to be held between 2nd and 8th March, 2020 at New Delhi.