REGENT COMPUTRONICS PVT. LTD.

Idl Explosives Limited Appellant

V/S

SINGARENI COLLIERIES COMPANY LIMITED Respondents

Referred Judgements :-

GALAXY TRANSPORT AGENCIES,CONTRACTORS,TRADERS,TRANSPORTS AND SUPPLIERS. VS. NEW J.K.ROADWAYS,FLEET OWNERS AND TRANSPORT CONTRACTORS AND OTHERS [REFERRED TO]
THE TRAVANCORE DEVASWOM BOARD VS. AYYAPPA SPICES AND ORS. [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
RELIANCE ENERGY LIMITED VS. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
MONTECARLO LTD. VS. NTPC LTD. [REFERRED TO]
COMPETITION COMMISSION OF INDIA VS. CO-ORDINATION COMMITTEE OF ARTISTS AND TECHNICIANS OF W.B. FILM AND TELEVISION [REFERRED TO]
SILPPI CONSTRUCTIONS CONTRACTORS VS. UNION OF INDIA [REFERRED TO]
NATIONAL HIGH SPEED RAIL CORPORATION LIMITED VS. MONTECARLO LIMITED [REFERRED TO]
M/S. N.G. PROJECTS LIMITED VS. M/S. VINOD KUMAR JAIN [REFERRED TO]
AGMATEL INDIA PRIVATE LIMITED VS. RESOURSYS TELECOM [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Designate Counsel Sri S. Ravi, appearing on behalf of the petitioner in both the writ petitions i.e., M/s. IDL Explosives Limited, IDL Access Road, Kukatpally, Hyderabad, Telangana and the learned Additional Advocate General Sri T.Rajinikant Reddy, representing the learned Standing Counsel on record Sri P.Harsha Reddy, on behalf of sole respondent in W.P.No.27029 of 2024 and on behalf of 1st respondent in W.P.No.28706 of 2024 i.e., Singareni Collieries Company Limited represented by its General Manager, Corporate Material Procurement Department, Bhadradri-Kothagudem District and the learned Senior Designate Counsel Sri J. Prabhakar, representing Smt. D.Venkata Padmaja, learned counsel appearing on behalf of the 3rd respondent on record in W.P.No.28706 of 2024.

(2.) The case of the petitioner in W.P.No.27029 of 2024 and W.P.No.28706 of 2024, as per the averments made by the petitioner in the affidavits filed by the petitioner in support of the present writ petitions in brief, is as under:

(3.) PERUSED THE RECORD.

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IDL EXPLOSIVES LIMITED Vs. SINGARENI COLLIERIES COMPANY LIMITED

Referred Judgements :-

JUDGEMENT

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