- (1.) Rule. Rule made returnable forthwith. Heard learned counsel for the parties finally, by consent.
(2.) Identical issue is involved in both these petitions. Both the petitions are between the same parties. The petitions are, therefore, decided by this common judgment.
(3.) The petitioners are the Maharashtra State Electricity Distribution Company Ltd. ("M.S.E.D.C.L."), while the respondent is M/s B.G. Shirke Construction Technology Pvt. Ltd. ("the Company"). FACTS, IN BRIEF, ARE AS UNDER :- ;