UNITY INFRAPROJECT LTD. Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) PETITIONER has filed this petition challenging the order Annexure P/1.

(3.) THEREAFTER , order Annexure P/1 has been passed. By the aforesaid order, the Authority rescinded the contract and further ordered that contract shall be awarded to another contractor and the petitioner shall be liable to pay damages and the costs on account of awarding contract to another party.