Delhi High Court - Orders
S S Medical Systems India Pvt. Ltd vs Alok Singh & Anr on 9 January, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 35/2026
S S MEDICAL SYSTEMS INDIA PVT. LTD. .....Petitioner
Through: Mr. Arush Bhandari and Mr. Shimran
Shah, Advocates.
versus
ALOK SINGH & ANR. .....Respondents
Through: Ms. Saumya Tandon, CGSC along
with Mr. Gaurav Singh Sengar,
Advocates (through VC) for R-1.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 09.01.2026 CM APPL.1571/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CONT.CAS(C) 35/2026 & CM APPL.1570/2026(Stay)
3. The present petition alleges wilful disobedience / non-compliance with the directions/understanding recorded in the order dated 20.08.2025 passed in W.P.(C) 8219/2024. The said order reads as under:
"1. Heard the learned counsel for the parties.
2. Learned counsel representing the respondent nos. 1 and 3, on instructions received from the Director General, Armed Forces Medical Services, has stated that the tender process in respect of the subject tender shall re-commence from the stage of reverse auction.
3. Learned counsel representing the petitioner as also learned counsel representing the respondent no.4 do not have any objection to the said proposal provided they are permitted to participate in the process of reverse auction.
4. Accordingly, the writ petition stands disposed of in terms of the statement made by learned counsel representing the respondent nos. 1 and
3."
4. It is submitted that instead of re-commencing the reverse auction 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 12/01/2026 at 20:37:11 process de-novo, as contemplated in paragraph 2 of the aforesaid order, the respondent no.2 has instead sought to resume the reverse auction process (from the same stage), which is in contravention of the understanding recorded in paragraph 2 of the aforesaid order.
5. Issue notice.
6. Learned counsel, as aforesaid, accepts notice on behalf of the respondent no.1.
7. Issue notice to the respondent no.2, through all permissible modes, including electronically.
8. Learned standing counsel appearing for the respondent no.1 affirms that reverse auction process is to commence de-novo in terms of the directions/understanding recorded in the aforesaid order dated 20.08.2025.
9. She further submits that the respondent no.2 has resumed the reverse auction process apparently under a misunderstanding of the scope and import of the order dated 20.08.2025.
10. It is further submitted that appropriate instructions shall be issued by the respondent no.1 to the respondent no.2 for cancellation of the reverse auction process sought to be conducted by the respondent no.2 today i.e., 09.01.2026. The said statement is taken on record.
11. The respondent no.2 is directed to accordingly cancel the reverse auction process undertaken today i.e., 09.01.2026.
12. List for further consideration on 27.01.2026.
SACHIN DATTA, J JANUARY 9, 2026/r 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 12/01/2026 at 20:37:11