AMPPTA Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) Heard Mr. H.S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, advocate appearing for the applicants, Mr. L. Shashibhushan, learned senior counsel assisted by Mr. K. Kamei, advocate appearing for the Indian Oil Corporation Ltd. and Mr. S. Nepolean, learned Government Advocate appearing for the State respondent.

(2.) The present application has been filed by the applicants/writ petitioners under Sec. 151 of Cr.P.C. for closing the W.A. No. 39 of 2018.

(3.) The applicants/writ petitioners filed W.P. (C) No. 882 of 2017 challenging the validity and correctness of the NIT dtd. 10/11/2027 issued by the Deputy General Manager, IOC (OPS), Guwahati, Indian Oil Corporation inviting tenders "for Road Transportation of Bulk Petroleum Products White Oil".