JITF WATER INFRASTRUCTURE LIMITED Vs. MSME COMMISSIONERATE

JUDGEMENT

(1.) The present appeal under clause 15 of the Letters Patent has been preferred assailing the correctness of the judgment and order dated 09.09.2019 passed by the learned Single Judge in Special Civil Application No.11169 of 2018 whereby the writ petition filed by the present appellant has been dismissed.

(2.) The present appellant viz. JITF Water Infrastructure Ltd., a company incorporated under the Companies Act , 1956, filed Special Civil Application No.11169 of 2018 praying for the following reliefs:-

(3.) Before proceedings to deal with the matter on its merits, basic facts relevant for the purpose are stated hereunder:-