SIEMENS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these petitions under Article 226 of the Constitution of India have been filed by M/s.Siemens Limited, which is engaged in the business of undertaking Turn-Key Contracts in Special Economic Zone. Such contracts are undertaken by the petitioner for carrying out work in the nature of supply of goods and equipments under divisible contract, civil construction, erection/installation of equipments, operation and maintenance etc. The petition is filed with the following prayers:

(2.) The facts which gave rise to the present petition are as under:

(3.) This is the subject matter of challenge before this Court, in context of which the petitioner has made the following prayers: