JUDGEMENT
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(1.) Heard Sri Anurag Khanna, learned Senior Advocate assisted by Sri Rohan Gupta, Advocate for petitioner and perused the record.
(2.) This writ petition by M/s ECI-SPIC-SMO-MCML(JV), a Joint Venture Company formed for the purpose of Design, Supply, Erection, Testing and Commissioning of 25 KV, AC, 50 Hz, Single Phase, Electrification Works, having its registered office at Hyderabad, has been filed under Article 226 of Constitution of India being aggrieved by termination of work contract vide letter dated 01.11.2017 issued by Chief Project Director, Railway Electrification, New Jalpaiguri.
(3.) Facts in brief giving rise to present writ petition are as under.;
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