Syed Shah Mohammed Quadri, J. - (1.) Leave is granted.
(2.) These two appeals are between the same parties and arise out of the proceedings relating to award of contract for handling, loading and unloading operations in the appellants Corporation. They can conveniently be disposed of together.
(3.) Civil Appeal No. 665 of 2001 @ S.L.P. (C) No. 15881 of 1999 is directed against the order of a Division Bench of the High Court of Kerala at Ernakulam in O.P. No. 19616 of 1999 dated September 20, 1999. Civil Appeal No. 666 of 2001 @ S.L.P. (C) No. 1476 of 2000 is directed against an interim order passed by a learned single Judge of the High Court of Kerala at Ernakulam on December 3, 1999 in O.P. No. 30284 of 1999 which is offshoot of the order impugned in the aforementioned Civil Appeal.;