DEBANGSU BASAK, J. - (1.) Essentially, a writing dated November 27, 2017 issued by Inspecting Engineer of RITES Limited is under challenge in the present writ petition.
(2.) Learned senior advocate appearing for the petitioners submits that, RITES Limited has issued a Call Cancellation Letter relying upon a judgment and order dated August 29, 2017 passed in W.P. 20762 (W) of 2017 and on the basis of a direction issued by the Railway Designs Standard Organization (R.D.S.O.). He submits that, neither the order dated August 29, 2017 nor has R.D.S.O. issued such a directive as contained in the impugned writing. He draws the attention of the Court to the order dated August 29, 2017 passed in such writ petition. He submits that, apparently, a rival of the petitioner had caused an advocate to address a letter dated November 3, 2017 to RITES Limited. After quoting such order, such advocate had contended that, the materials supplied by the petitioners should not be accepted by the Railway Authorities, in view of the reasons given in such writing.
(3.) The R.D.S.O. and the RITES Limited are represented.;