- (1.) Leave granted.
(2.) Shorn of unnecessary details, the core facts required to be noticed in the above two sets of appeals may be set out herein below.
(3.) Way-back in the year 2009, a Design Built Operate and Transfer (DOBT) Agreement was executed by and between the appellant-Commissioner, Corporation of Chennai [for short, "the appellant-Corporation"] and the respondent No.1-M/s. Hind Agro Industries Limited [for short, "the respondent-HAIL"(in Civil Appeal @ SLP(C) No.7048/2015] for building a modern slaughter house on a site measuring about 10 acres. The first phase of the project was completed in the year 2010 at a cost of Rs.36 crores, as claimed by the respondent-HAIL.;