Vibhu Bakhru, J. - (1.) The petitioner has filed the present petition, inter alia, impugning a communication dated 08.04.2019 issued by the respondents (hereafter referred to as "CONCOR"), terminating the contract for handling of containers awarded to the petitioner. It is the petitioner's case that the termination is illegal and arbitrary.
(2.) On 25.11.2016, CONCOR had issued a notice inviting e-tender for Handling Containers at CFS, Dronagiri by reverse auction. The petitioner had participated in the said tender process and was declared successful. On 03.03.2017, a Letter of Intent was issued to the petitioner. Subsequently, on 01.04.2017, the petitioner had entered into an agreement (hereafter 'the Contract') to act as a terminal handling contractor for the respondents at Dronagiri.
(3.) It is the petitioner's case that pursuant to the said tender, it had purchased the necessary equipment to execute the contract and had incurred an expenditure of Rs.10,17,000/-.;