BTL EPC LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of both WP(C) Nos. 8167 and 8168 of 2018.

(2.) Heard Mr N J Gogoi, learned counsel for the petitioner in both the cases and Mr R Dhar, learned Government Advocate, Assam, for the respondents.

(3.) Challenge made in both the writ petitions is to the e-tender notices dated 3.11.2018 for supply of power tillers.