BALAJI TRAVELS Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Shri Naryan Phadnis, learned counsel for the petitioner and Smt. Sushma, learned counsel for the respondents.

(2.) Rule. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner-M/s. Shri Balaji Travels is a proprietary concern engaged in the business of transportation and hiring of buses. In pursuance of a tender floated by respondents-WCL for hiring of one Mini-Bus for transportation of manpower at Yekona Open Cast Mine, the petitioner submitted its bid.