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Rajasthan High Court - Jaipur

Brawn Laboratories Ltd vs State (Medical And Health)Ors on 17 April, 2017

Author: M.N. Bhandari

Bench: M.N. Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
            S.B. CIVIL WRIT PETITION NO. 9833/2016

Brawan Laboratories Ltd., C-64, Lajpat Nagar-1, New Delhi-
110024. Through its Authorized Signatory Mr. R.N. Jha, Manager,
Institutional Marketing.

                                                      ---Petitioner

                              VERSUS

1- State of Rajasthan, through Secretary, Medical & Health
Department, Secretariat, Jaipur.

2- Rajasthan Medical Services Corporation Limited, Through its
Managing Director Gandhi Block, Swasthya Bhawan, Tilak Marg, C-
Scheme, Jaipur.

3- Principal Secretary, Medical & Health Department, Secretariat,
Jaipur.

                                                   ---Respondents

_____________________________________________________ For Petitioner(s) : Mr. Anuroop Singhi Mr. Saurabh Jain For Respondent(s) : Mr. RB Mathur _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Judgment 17/04/2017 Learned counsel for petitioner submits that by afflux of time, impugned order dated 23.4.2015, debarring the petitioner to participate in future tenders for a period of two years would render infructuous as it is going to be expired on 22.4.2017. The petitioner is not intend to press for refund of security amount but prayer is to observe that debaration may not be taken as stigma against the petitioner for future tenders.

I have considered submissions and find that the period of debaration is going to expired on 22.4.2017 i.e. after a period of (2 of 2) [CW-9833/2016] five days from today thus learned counsel has rightly termed it to be an infructuous petition when he is not pressing for refund of security amount. After expiry of the debarration period, no stigma remains, rather, one is allowed to participate in the future tenders.

In view of above, no further finding is required to be given. The writ petition is disposed of with the aforesaid.

(M.N. BHANDARI)J. Sunita/96