A.K. Mathur,J. - (1.) Both these Appeals arise out of the same common judgment dated December 21, 2000 passed by a Learned Single Judge of this Court, therefore they are disposed of by this common order.
(2.) For convenient disposal of both these Appeals the facts given in the Appeal No. A.P.O.T. 41 of 2001, G.A. No. 259 of .2001 filed by the West Bengal State Electricity Board arising out of W.P. No. 791 of 2000 filed by Skanska International Civil Engineering AB and Ors. are taken into consideration.
(3.) The subject matter of this project has a cheque history and this is a second round of litigation arising out of the same project.;