Delhi High Court - Orders
Wg Cdr (Retd) Mk Badruddin vs Union Of India & Ors on 18 November, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10747/2018, CM APPL. 54350/2019(Delay)
WG CDR (RETD) MK BADRUDDIN ..... Petitioner
Through: Mr. Adu Ajit Kakkar and Ms.
Chhavi Yadav, Advs.
versus
UNION OF INDIA & ORS ..... Respondent
Through: Mr. Anurag Ahluwalia, CGSC
with Mr. Danish Faraz Khan,
Adv. for R-1, 4 & 5.
Mr. Purushottam Sharma Tripathi,
Adv. for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 18.11.2022 Having heard learned counsels for parties and on perusal of the reliefs which are claimed in the instant writ petition, it is evident that the challenge is to a tendering process which was initiated by the Food Corporation of India ["FCI"] in 2018. The bid which was submitted by the petitioner was rejected during the course of technical evaluation.
Learned counsel representing the FCI apprises the Court that the contract itself was for a period of two years which has evidently expired and that thereafter the work in question had been assigned to a third party.
The Court notes that the third party to whom the contract was ultimately awarded by FCI is also not arrayed as party respondents.
In view of the aforesaid, this Court is of the considered opinion that the writ petition has clearly rendered infructuous. It shall accordingly stand dismissed as such.
The present order however shall not preclude the petitioner from Signature Not Verified initiating such other proceedings as may be permissible in law if any Digitally Signed By:NEHA Signing Date:19.11.2022 12:56:05 other reliefs are claimed against the respondent corporation.
YASHWANT VARMA, J.
NOVEMBER 18, 2022/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:19.11.2022 12:56:05