Delhi High Court - Orders
Delhi Tourism And Transportation ... vs M/S Satinder Mahajan on 11 November, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 337/2021 & IA No.14635/2021
DELHI TOURISM AND TRANSPORTATION DEVELOPMENT
CORPORATION ..... Petitioner
Through Ms. Puja Dewan Seth, Adv.
Versus
M/S SATINDER MAHAJAN ..... Respondent
Through None.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 11.11.2021 IA Nos.14636/2021 & 14637/2021
1. Exemption is allowed, subject to all just exceptions.
2. The applications are disposed of.
O.M.P. (COMM) 337/2021 & IA No.14635/2021
3. The learned counsel for the petitioner undertakes that 75% of the awarded amount will be deposited with the Registry of this Court within a period of two weeks from today.
4. The learned counsel appearing for the petitioner submits that the respondent had obtained the registration under the Micro, Small and Medium Enterprises Development Act, 2006 (hereafter the 'MSMED Act') after the Contract was entered into and after the stipulated period for completion of Contract had expired. She relies on the decision of the Supreme Court in Silpi Industries v Kerala State Road Transport Corporation: 2021 SCC OnLine SC 439 in support of her contention that the benefits of the MSMED Act are not available to the respondent for the period prior to registration as a supplier.
5. Issue notice, returnable on 19.04.2022.
Signature Not Verified Digitally Signed By:DUSHYANT RAWAL6. On the petitioner taking steps, notice shall go by speed post and electronic modes. Dasti, in addition. Dasti notice shall be served in person.
7. An affidavit of service be filed at least one week before the next date of hearing.
8. In view of the undertaking of the learned counsel for the petitioner, the impugned award is stayed till the next date of hearing.
VIBHU BAKHRU, J NOVEMBER 11, 2021 'gsr' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DUSHYANT RAWAL