Delhi High Court
Hotel Queen Road Pvt. Ltd. & Anr. vs Union Of India & Ors. on 18 May, 2015
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8777/2014 & CM No. 20171/2014
HOTEL QUEEN ROAD PVT LTD. & ANR. ..... Petitioners
Through: Mr Jayant K. Mehta, Mr Mohit
Chaudhary & Ms Madhavi Khare, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr Sanjay Jain, ASG with Mr Kirtiman
Singh, CGSC, Ms Abha Malhotra, Ms Noor
Anand & Ms Bani Dikshit, Advs. for Resp./ UOI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 18.05.2015
1. With the help of the learned ASG, the matter has reached a resolution. Accordingly, parties are agreed that the writ petition be disposed of with the following directions:
(i) The debarment qua the petitioner will end on 31.10.2015.
(ii) The petitioner will make a fresh application for classification within four weeks from today.
(iii) If an application is made, respondent no.3 shall inspect the hotel of the petitioner within four weeks of the same being made. The inspection for purposes of classification will be concluded before 31.10.2015, upon the petitioner taking requisite steps in that behalf.
(iv) The debarment qua classification will dissolve as on 31.10.2015.
2. With the above directions, the writ petition and the application are W.P.(C) 8777/2014 Page 1 of 2 disposed of.
3. Dasti.
RAJIV SHAKDHER, J MAY 18, 2015 kk W.P.(C) 8777/2014 Page 2 of 2