- (1.) Since in both the writ petitions, a common legal issue is involved, thus heard and decided by this common order.
(2.) The matter pertains to tender invited by the respondents for supply of ACSR conductors in one case and in other case, power transformers.
(3.) The writ petitions have been filed mainly to challenge the condition of "past supply criteria" in the tender notice which makes petitioner company to be non-responsive.;