PREMIER GARMENTS PROCESSING Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) Heard Mr.P.Wilson, learned Senior Counsel, appearing for the appellant; and Mr.P.T.Ramkumar, learned Standing Counsel, for the respondents, and also perused the material available on record.

(2.) These Writ Appeals have been filed, challenging the orders of the learned single Judge, dated 24.09.2018, passed in W.P.Nos.17914 of 2018 and 9723 of 2018 respectively.

(3.) Appellant had filed W.P.No.9723 of 2018, assailing the order of cancellation of Letter of Acceptance, dated 09.04.2018, and W.P.No.17914 of 2018, seeking for issuance of a writ of mandamus, directing the respondents to accept the performance guarantee.