TMC SEML CONSORTIUM Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. Ratan K. Singh, learned Senior Advocate assisted by Mr. Rajeev Gurung and Mr. Abhyuday Singh, learned counsel for the petitioners. Also heard Mr. Abhishek Sinha, learned Senior Advocate assisted by Mr. Vaibhav Shukla, learned counsel for the respondent/SECL and Mr. Vaibhav Mishra, through Video Conferencing and Mr. Saurabh Dangi, learned counsel for intervenors.

(2.) Since both the writ petitions arise out of a common factual matrix and the issues involved for consideration are same, with the consent of parties, this Court is disposing of these petitions by a common order.

(3.) I.A. No. 03 of 2023, applications for impleadment have been filed by the applicants - Vijender Consultants Private Limited in WPC No. 1633 of 2023 and Prafast Technologies Private Limited in WPC No. 2088 of 2023 as proposed respondent No.2 under Order 1 Rule 10 of CPC, 1908.