JAYANTIBHAI RAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application is filed by the writ-applicant under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) The impugned order dtd. 25/1/2011 passed by the Gujarat Public Works Contracts Arbitration Tribunal in Arbitration Reference No.87 of 1998 is produced thus :-

(3.) This Court by an order dtd. 30/11/2021 passed the following order :-