BHAVANI INDUSTRIAL ENGINEERING Vs. RASHTRIYA ISPAT NIGAM LTD

JUDGEMENT

(1.) Heard Sri Y.Sudhakar Rao, learned counsel for the Writ Petitioner and Sri Kiran Kumar Vadlamudi, learned counsel for the respondent Nos.1 to 4.

(2.) This Writ Petition was filed seeking the following relief:

(3.) Contents of the affidavit filed by the Managing Partner of Writ Petitioner Company, in brief, are that the Writ Petitioner is a Partnership Firm registered with the Registrar of Firms, Visakhapatnam on 23/9/2015. The main object of the Writ Petitioner firm is to undertake and execute mechanical, structural, civil, electrical equipment erection and commissioning, technological assistance etc., and other contract business. The Writ Petitioner firm is also registered with the Ministry of Micro, Small and Medium Enterprises, Government of India as a Micro Enterprise. The Writ Petitioner firm is also a Registered Contractor of RINL-VSP, vide Registration No.VSP/WC/REGN-P/2023-134, dtd. 7/10/2023.