Delhi High Court - Orders
Harji Engineering Works Pvt. Ltd vs Bharat Heavy Electrical Limited & Anr on 7 September, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9792/2021
HARJI ENGINEERING WORKS PVT. LTD. ..... Petitioner
Through Dr.Amit George, Adv.
versus
BHARAT HEAVY ELECTRICAL LIMITED & ANR.
..... Respondents
Through Mr.Sushil Kumar Pandey & Mr.Rahul
Mourya, Advs. for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.09.2021
CM APPL. 30206/2021
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of.
W.P.(C) 9792/2021
3. The petitioner has approached this Court with a grievance that despite an Office Memorandum having been issued by the Department of Expenditure, Ministry of Finance on 12.11.2020, making it incumbent upon the concerned departments and PSUs to seek performance security only to the extent of 3% in all construction contracts; the respondent no.1, has till date, not responded to the petitioner's repeated requests for complying with the said memorandum.
4. Issue notice. Mr.Sushil Kumar Pandey accepts notice on behalf of respondent no.2.
Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:08.09.2021 12:36:545. Upon the petitioner taking steps, issue notice to the respondent no.1 through all permissible modes, returnable on 17.12.2021.
6. Counter affidavit be filed within three weeks. Rejoinder thereto be filed within four weeks thereafter.
REKHA PALLI, J SEPTEMBER 7, 2021 kk Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:08.09.2021 12:36:54