LAWS(GAU)-2016-11-114

UNION OF INDIA Vs. MILLENIUM SYNERGY PVT LTD

Decided On November 24, 2016
UNION OF INDIA Appellant
V/S
MILLENIUM SYNERGY PVT LTD Respondents

JUDGEMENT

(1.) Heard Mr. Deepak Khurana, learned counsel for the appellants. Also heard Mr. K. Ete, learned Sr. Addl. Advocate General for the respondent No. 1 and Mr. S. Chamaria, learned counsel for respondent No. 2.

(2.) The appellants have filed this appeal against the common judgment and order dated 07.11.2016 passed in WP(c)461(AP)2016, WP(c)466(AP)2016, WP(c)523(AP)2016 and WP(c)513(AP)2016.

(3.) The appellants have made a challenge to the judgment and order dated 07.11.2016, wherein the learned Single Judge had set aside the 18th Review Planning & Monitoring(RPM, for short), Ministry of Power, held on 10.08.2016, and all consequential decisions made thereupon. The impugned Judgment and order also set aside the decision by the latter Chief Minister on 13.08.2016 and upheld the decision made by the earlier Chief Minister on 08.07.2016, which were in the form of "File Notings". The State authorities were thereafter directed to award the contract work to the respondent Nos. 1 & 2(herein writ petitioners) vide the impugned judgment & order.