PUNYA COAL ROADLINES Vs. WESTERN COALFIELDS LTD

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith by consent of parties.

(2.) THE petitioners are aggrieved by the order dated 12-4-2006, Annexure E to the petitions, by which the tender process commenced through notice dated 3-1-2006 has been cancelled and the earnest money deposit furnished by the petitioners while submitting the tender has been forfeited.

(3.) THE dates on which various transactions took place, which are admitted, are as follows : <FRM>JUDGEMENT_688_MHLJ5_2007Html1.htm</FRM>