S.S.ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner aspirant for obtaining the contract for providing snacks within the security hold area at Vadodara Airport has approached this Court by way of this petition with following prayers.

(3.) The facts leading to filing of this petition as could be gathered from the memo of the petition are required to be set-out as under :-