Delhi High Court - Orders
M/S Satyakam Caterers Pvt. Ltd. And Anr. ... vs Union Of India And Ors on 21 March, 2018
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~5 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2260/2018, CM No. 9359/2018
+ W.P.(C) 2261/2018, CM No. 9361/2018
+ W.P.(C) 2262/2018, CM No. 9363/2018
+ W.P.(C) 2263/2018, CM No. 9365/2018
+ W.P.(C) 2264/2018, CM No. 9370/2018
+ W.P.(C) 2265/2018, CM No. 9372/2018
+ W.P.(C) 2267/2018, CM No. 9407/2018
+ W.P.(C) 2269/2018, CM No. 9410/2018
+ W.P.(C) 2275/2018, CM No. 9425/2018
+ W.P.(C) 2276/2018, CM No. 9427/2018
+ W.P.(C) 2280/2018, CM No. 9434/2018
+ W.P.(C) 2282/2018, CM No. 9437/2018
+ W.P.(C) 2283/2018, CM No. 9439/2018
M/S SATYAKAM CATERERS PVT. LTD. AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
R K ASSOCIATES & HOTELIERS (P) LTD & ANR
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S SATYAM CATERERS PVT. LTD. AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S BRANDAVAN FOOD PRODUCTS AND ANR.
M/S R. K. ASSOCIATES AND HOTELIERS PVT. LTD. AND
ANR. ..... Petitioners
Through: Mr. Jayant Bhushan, Sr. Adv. with
Mr. Manish K. Bishnoi, Mr. D.
Srivastava and Ms. Ila Haldia, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Jagjit Singh and Mr. Preet Singh,
Advs. for Railways
Mr. Nikhil Majithia, Adv. for R3
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 21.03.2018 CM No. 9359/2018 in W.P.(C) 2260/2018 CM No. 9361/2018 in W.P.(C) 2261/2018 CM No. 9363/2018 in W.P.(C) 2262/2018 CM No. 9365/2018 in W.P.(C) 2263/2018 CM No. 9370/2018 in W.P.(C) 2264/2018 CM No. 9372/2018 in W.P.(C) 2265/2018 CM No. 9407/2018 in W.P.(C) 2267/2018 CM No. 9410/2018 in W.P.(C) 2269/2018 CM No. 9425/2018 in W.P.(C) 2275/2018 CM No. 9427/2018 in W.P.(C) 2276/2018 CM No. 9434/2018 in W.P.(C) 2280/2018 CM No. 9437/2018 in W.P.(C) 2282/2018 CM No. 9439/2018 in W.P.(C) 2283/2018 Mr. Jayant Bhushan, learned Senior Counsel appearing for the petitioners presses these applications. After hearing the learned counsel for the parties, this Court deem it appropriate to direct the petitioners to make representations incorporating the prayer as made in the these applications to the concerned authority, who shall consider the representations along with the grounds urged in these writ petitions and decide the same within four weeks.
The aforesaid is without prejudice to the contentions of the respondents in these proceedings. The orders to be passed shall be brought on record. Re-notify on the date fixed i.e. July 19, 2018.
V. KAMESWAR RAO, J MARCH 21, 2018/aky