Delhi High Court - Orders
M/S Karix Mobile Private Limited vs National Informatics Centre Services ... on 9 February, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1815/2026
M/S KARIX MOBILE PRIVATE LIMITED .....Petitioner
Through: Mr Sandeep Sethi, Sr Advocate with
Mr. Krishna Multani, Mr. Zeeshan
Diwan, Mr. Joel James, Mr. Harsha,
Ms. Ankita, Mr. Krisna Gambhir,
Ms. Shreya Sethi, Advocates.
versus
NATIONAL INFORMATICS CENTRE
SERVICES INC & ORS. .....Respondents
Through: Ms. Shiva Lakshmi, CGCS, Ms.
Rakshita Goyal, GP and Mr Aditya
Goel, Advocates for R4
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 09.02.2026 CM APPL. 8760/2026(Exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 1815/2026 and CM APPL. 8759/2026(Stay)
3. This petition has been filed with the following prayers:-
"A. Issue of a Writ of mandamus or any other writ, order or direction under Article 226 of the Constitution of India for quashing the Letter of Empanelment dated 26.12.2025 issued by Respondent No.1 in favour of Respondent No.2 thereby awarding the Tender for Empanelment for the implementation of Message Gateway Services of Government of India (RFE No.: NICSI/Messaging Gateway Services/2024/06);
B. Issue of a Writ of mandamus or any other writ, order or direction under Article 226 of the Constitution of India to This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2026 at 20:58:20 Respondent No.1 to cancel the Tender for Empanelment for the implementation of Message Gateway Services of Government of India (RFE No.: NICSI/Messaging Gateway Services/2024/06) declaring the same vitiated by fraud; and C. Issue of a Writ of mandamus or any other writ, order or direction under Article 226 of the Constitution of India to Respondent No. 1 directing them to float a fresh tender with respect to the Message Gateway Services;
D. Pass a declaration blacklisting Respondent No. 2 from participating in the tender or any similar tender for a period of 3 years in terms of Clause 9.2 (xix) of the RFE document; and"
4. The submission of Mr Sandeep Sethi, learned Senior Counsel appearing for the petitioner, is that the respondent no.2 has been empanelled vide subject tender despite the fact that the respondent no.2 did not have a valid CMMI Level-5 certificate, which aspect has also been confirmed by the international institution namely Information Systems Audit and Control Association (ISACA), which authorises issuance of the said certificate.
5. At this stage, Ms Shiva Lakshmi, learned counsel for the respondent no.4 seeks time to take instructions.
6. At her request, renotify on 12.02.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J FEBRUARY 09, 2026 M This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2026 at 20:58:20