D.P. JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the parties, this writ petition is taken up for consideration.

(2.) We have heard Mr. R.K.Gupta, learned senior counsel for the petitioner and Mr. L.K.Moza, learned senior panel counsel at length.

(3.) The petitioner before us is a company registered under the Companies Act, 1956 which is engaged as contractors with MES department, the respondents herein. The instant case is concerned with an agreement entered into by the petitioner with the MES with regard to contract CA No. CEAFU-115/2009-2010 dated 15th of September, 2010 in respect of the project concerned with resurfacing of runway at Leh. The petitioner is stated to have executed the work pursuant to an allotment letter dated 30th of March, 2010.