Punjab-Haryana High Court
Ms Sisl Infotech Pvt Ltd vs State Of Punjab And Another on 12 January, 2026
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
114
CWP-34603-2025 (O&M)
DATE OF DECISION : 12th January, 2026
M/s SISL Infotech Pvt. Ltd. .... Petitioner
Versus
State of Punjab and another .... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MS. JUSTICE LAPITA BANERJI
***
Present : Mr.Puneet Bali, Senior Advocate assisted by
(through Video Conferencing)
Mr.Harshit Sethi, Advocate,
Mr.Gagandeep Singh, Advocate,
Mr.Rahil Mahajan, Advocate and
Mr.M.S.Khaira, Advocate for the petitioner.
Mr.Saurav Verma, Addl.AG, Punjab for
respondent No.1.
Mr.Himanshu Raj Munjal, Advocate
for respondent No.2.
***
DEEPAK SIBAL, J. (Oral)
1. At the outset, learned State counsel has produced before us a photocopy of an order dated 05.01.2026 passed by the Director, Social Security and Women & Child Development, Punjab, the relevant gist of which reads as follows:-
"In reference to your letter No.949-950, dated 30.12.2025 on the aforementioned subject.
2. With respect to the proposals received from Punjab Infotech, as the procuring entity, vide aforementioned 1 of 3 ::: Downloaded on - 15-01-2026 02:16:37 ::: CWP-34603-2025 -2- references, Punjab Infotech is, hereby, granted approval to proceed with Route B (Settlement), while ensuring to fulfil the following conditions in letter and spirit:
a. Written undertaking/Certification must be obtained from the previous Bidder, as per the legal opinions of the Office of Advocate General, Punjab, regarding the Model certainty; Written OEM/Authorized channel communication on production availability status of A16 model, and assured availability of the proposed substitute model for the full quantity within the required timelines with Punjab-wide after sales support specifications and Compatibility of the proposed model (F17 or A17); certifying that the specifications of the proposed model meet/exceed the mandatory tender parameters and are compatible with operational needs of the scheme.
b. The prescribed procedures and norms of GeM portal are followed, and that the route does not violate GeM rules/norms or the applicable procurement framework. c. Punjab Infotech must ensure that principles of natural justice are followed while granting a personal hearing to the bidder as opined by the Office of Advocate General in its opinions dated 23.12.2025 and 26.12.2025, while deciding the representation dated 20.12.2025. d. Punjab Infotech must ensure that proper procedure and processes are adopted, and that the proposed course is procedurally permissible on GeM, and is in line with the applicable Acts and Rules, including the Punjab Transparency in Public Procurement Act and Rules, and any other applicable Act and Rules.
e. Punjab Infotech must ensure that the procurement is completed after following due process, while being mindful of the communications received from Vigilance Bureau, Punjab on the matter, as well as communications received from CEO, GeM or CVO, GeM and ensuring that there is no lapses in this regard.
2 of 3 ::: Downloaded on - 15-01-2026 02:16:38 ::: CWP-34603-2025 -3- f. Punjab Infotech must ensure that the representation by M/s Chawla Digital systems Pvt. Ltd. dated 30.12.2025, representation by Lava International dated 31.12.2025, and representation by Vantage network solutions dated 01.01.2026, received in the interregnum and any other representations received subsequently from time to time are also duly considered so that there are no further future legal hurdles.
g. The entire Settlement must be placed before Hon'ble Punjab & Haryana High Court and recorded through an appropriate Order for a clean closure as already advised by Advocate General Office on 23.12.2025 and 26.12.2025.
3. This issues with the approval of the Competent Authority, Hon'ble Chief Minister, Punjab."
A copy of the afore referred letter has been handed over to the learned counsel for the petitioner, who after going through the same, submits that in terms thereof, he does not press this petition.
Disposed of.
( DEEPAK SIBAL)
JUDGE
( LAPITA BANERJI )
January 12, 2026 JUDGE
gian
Whether speaking/reasoned: Yes No
Whether Reportable: Yes No
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