Supreme Court - Daily Orders
Raman Kalra vs Govt. Of Nct Of Delhi on 27 October, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
1
ITEM NO.54 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 27413/2017
(Arising out of impugned final judgment and order dated 18-09-2017
in LPA No. 618/2017 passed by the High Court Of Delhi At New Delhi)
RAMAN KALRA Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103974/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.103978/2017-EXEMPTION FROM
FILING O.T.)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms.Seema Bengaani, Adv.
Dr. Kailash Chand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are informed that pursuant to the judgment dated 24.07.2017, a show-cause notice has been issued by the authorities and reply filed by the petitioner. Despite sometime having gone by, it is the grievance of the petitioner that the authorities are Signature Not Verified not deciding on whether to black list the petitioner, as a result Digitally signed by SHASHI SAREEN Date: 2017.11.01 15:14:16 IST Reason: of which they are debarred from bidding for other tenders. 2 Learned counsel for the petitioner also states that the time that was sought to be extended was only 22 days, which was not extended by the authorities and that he was otherwise ready to pay for the shops in question and that, therefore, earnest money should not have been forfeited.
According to us, it would be in the fitness of things to do complete justice in the case that the authorities examine this as well. The authorities will, therefore, examine both whether the petitioner should be blacklisted and whether EMD should not be returned. A speaking order will be passed by the authorities within one month from the service upon the authorities. The special leave petition is disposed of accordingly.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER