Delhi High Court - Orders
Bls International Services Limited vs Union Of India & Anr on 12 December, 2023
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15997/2023 & CM APPL. 64344-64345/2023
BLS INTERNATIONAL SERVICES LIMITED ..... Petitioner
Through: Dr. Abhishek Manu Singhvi, Mr.
Parag Tripathi, Mr. Sunil Dalal, Sr.
Advocates with Mr. Tanmaya Mehta,
Mr. Naman Joshi, Mr. Anirudh Singh,
Ms. Ritika Vohra, Mr. Guneet Sidhu,
Mr. Abhishek Singh, Ms. Manisha
Saroha, Mr. Nikhil Beniwal, Mr.
Navish Bhati, Mr. Sandeep Jhakhar,
Mr. Mahabir Singh, Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Shashank Garg, CGSC and Mr.
Tanmay Cheema, Advocate for UOI
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 12.12.2023
1. The present writ petition has been listed in pursuance to special mentioning being allowed.
2. The petitioner has prayed for issuance of appropriate direction to restrain the respondents from acting further in pursuance to the communication dated 11th December, 2023 in respect of Request for Proposal floated on 24th July, 2023 for the delivery of Consular-Passport- Visa-OCI-Attestation and related support services for the Embassy of India, Abu Dhabi and Consulate General of India, Dubai.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/12/2023 at 01:12:47
3. Learned Senior Counsels for Petitioner state that neither any reason nor any hearing had been accorded to the petitioner prior to holding him not technically qualified. They state that this morning they have received an email stating that the petitioner/company has scored 68.29% in the technical bid as against the minimum qualifying score of 70%. They emphasise that no reason has been given as to why they have scored less than the qualifying benchmark.
4. Issue notice. Mr. Shashank Garg, Advocate accepts notice on behalf of Union of India.
5. He prays for and is permitted to file the counter affidavit within a week. Rejoinder affidavit, if any, be filed before the next date of hearing.
6. Respondents are directed to produce the record on the next date of hearing along with the petitioner's financial bid.
7. List on 21st December, 2023. It is clarified that any action taken by the respondents shall be subject to further orders to be passed by this Court.
ACTING CHIEF JUSTICE MINI PUSHKARNA, J DECEMBER 12, 2023 au This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/12/2023 at 01:12:47