Delhi High Court - Orders
Bls International Services Ltd vs Union Of India & Ors on 5 November, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~09
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6650/2020
BLS INTERNATIONAL SERVICES LTD. ..... Petitioner
Through Mr. Naman Joshi, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondent
Through Mr. Chetan Sharma, ASG with
Mr. Rakesh Kumar, Advocate for R-1 & 2.
Mr. Samar Kacwaha, Advocate with Mr.
Raghavendra Bajaj and Ms. Shivangi, Advocates
for the R-3.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 05.11.2020 HEARD THROUGH VIDEO CONFERENCING C.M. No.27992/2020 (by the respondents No.1 and 2 for clarification of the orders dated 18.9.2020 and 24.9.2020)
1. The present application has been moved by the respondents No.1 and 2 in a petition that was disposed of vide order dated 24.9.2020, stating inter alia that it be clarified that the orders dated 18.9.2020 and 24.9.2020 were passed in exceptional circumstance and should not be treated as a precedent.
2. Mr. Chetan Sharma, learned ASG submits that though this court had clarified in the order dated 24.9.2020 that the orders passed in this matter were due to the exceptional circumstances of the case, it was not clarified that the same shall not be treated as a precedent. Hence, the present W.P. (C) 6650/2020 Page 1 of 2 application.
3. Issue notice.
4. Mr. Naman Joshi accepts notice on behalf of the petitioner and Mr. Kachwaha accepts notice on behalf of the respondent No.3. They state that they have no objection to the application being allowed.
5. For the reasons stated in the application, the same is allowed. It is clarified that the orders dated 18.9.2020 and 24.9.2020 were passed in exceptional circumstances and shall not be treated as a precedent in any other matter.
6. The application is disposed of.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J NOVEMBER 5, 2020 NA/rkb W.P. (C) 6650/2020 Page 2 of 2