CHABBRAS ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) Although, this case is listed in the category of 'Interlocutory', with the consent of both the learned counsel for parties, this case is being decided finally at this stage.

(2.) The appellant-petitioner, M/s. Chabbras Associates, has challenged the legality of the order dated 30.04.2019, passed by a learned Single Judge, in W.P.Nos.4528 and 8361 of 2019.

(3.) The present Appeal arises out of W.P.No.4528 of 2019. By the impugned order, dated 30.04.2019, the learned Single Judge has dismissed the writ petition mainly on the ground that complex disputed questions of fact are involved in the present case, which cannot be adjudicated upon in a writ jurisdiction. Moreover, since the petitioner has the availability of alternative remedy before the Disputes Redressal Committee, and also has the availability of arbitral proceedings for resolution of disputes between the parties, the writ jurisdiction cannot be invoked by this Court.