B. GANGA TRANSPORT AND SAI TRADE LINK JOINT VENTURE Vs. WESTERN COALFIELDS LIMITED, COAL ESTATE AND ORS.

JUDGEMENT

(1.) Rule, made returnable forthwith and heard finally with consent of parties.

(2.) The petitioner Firm questions the communication dated 7.9.2015 issued to it by respondent no. 2 pointing out that it has not submitted the certificate of availability of credit from its banker towards the evidence of adequacy of working capital as per notice inviting tenders (NIT).

(3.) This Court issued notice in the matter on 21st September 2015 and at that time, passed the following order :