UTTAR PRADESH RAJKIYA NIRMAN NIGAM LTD Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY CUM COMMISSIONER

JUDGEMENT

(1.) This writ application was initially preferred for the following reliefs:

(2.) In view of the developments which took place during pendency of the writ application whereby respondent no. 5 was awarded the contract in question, the petitioner preferred Interlocutory Application No. 02 of 2019 seeking the following reliefs:

(3.) Yet another interlocutory application being I. A. No. 4 of 2019 has been preferred for amending the prayer portion of the writ application by adding two further reliefs as under: