CHABBRAS ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) As the legal issue involved in both the writ petitions is one and the same, they are being disposed of by this common order.

(2.) M/S.Chabbras Associates is the petitioner in both the writ petitions. It filed W.P.No.4528 of 2019 challenging the proceedings of the Chairman-cum-Managing Director of HSCC (India ) Limited, second respondent therein, dated 20.02.2019 terminating the contract work with the petitioner. It filed W.P.No.8361 of 2019 challenging the tender notice dated 29.03.2019 issued by the Deputy General Manager (Civil) of HSCC (India) Limited, third respondent therein, inviting fresh bids.

(3.) For the sake of convenience, the parties shall be referred to as they are arrayed in W.P.No.8361 of 2019.