LAWS(MAD)-2002-4-123

NAGARJUNA CONSTRUCTION CO LIMITED Vs. GENERAL MANAGER LUBE EXPANSION PROJECT MADRAS REFINERIES LIMITED MANALI MADRAS

Decided On April 29, 2002
NAGARJUNA CONSTRUCTION CO. LIMITED Appellant
V/S
GENERAL MANAGER (LUBE EXPANSION PROJECT), MADRAS REFINERIES LIMITED, MANALI, MADRAS Respondents

JUDGEMENT

(1.) THE original petitions arise out of two awards - one in respect of Work Order No.9067/WO/01, and the other in respect of Work Order No.8820/WO/904/90.

(2.) THE claimant in both the matters is one and the same. THE respondents are also one and the same.

(3.) LET us now notice the case of the claimant.