ANE INDUSTRIES PRIVATE LIMITED Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Challenging the judgment and order dated September 22, 2015 passed by the learned Single Judge allowing the writ petitions, Eastern Coal Fields Limited (for short "ECL") filed three intra court appeals which were disposed of by a judgment and order dtd. 8/1/2020 thereby modifying the order passed by the learned Trial Judge. Being aggrieved, by the judgment and order dtd. 8/1/2020, the review applicants filed petitions for Special Leave to Appeal which stood dismissed thereby granting liberty to the writ petitioners to approach the High Court by way of filing review petitions. Pursuant to the liberty granted by the Hon'ble Supreme Court, the writ petitioners approached this Court to review the judgment and order dtd. 8/1/2020.

(2.) The review petitions were thereafter assigned before this bench.

(3.) ECL floated a Notice Inviting Tender (for short "NIT") dtd. 9/10/2009 for the purpose of hiring equipments for Mohanpur-OC-Patch at Salempur area. The offer of the review applicant was accepted and he was directed to make preliminary arrangement to execute the work under the said NIT and further approval was issued in favour of the review applicant intimating that the competent authority approved the entire work and the tenure of the works contract was for five years.