HINDUSTAN FIBER GLASS WORKS Vs. KINECO LIMITED

JUDGEMENT

(1.) By these writ appeals, the order dtd. 1/2/2022 in W.P.No.25088 of 2021 has been assailed.

(2.) For the sake of convenience, W.A.No.194 of 2022 is taken as a lead case and the parties are referred to as per their array in the said appeal.

(3.) The writ petition was filed to challenge the award of work to the appellant pursuant to the tender floated by the railways, alleging it to be in gross violation of tender conditions stipulated in the Notice Inviting Tender (NIT) dtd. 21/9/2021.