Delhi High Court - Orders
Bls International Services Limited vs Union Of India & Anr on 21 December, 2023
$~18.
* 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: Mr. Parag Tripathi, Sr. Advocate, Mr.
Maninder Singh, Sr. Advocate, Mr.
Amit Sibal, Sr. Advocate, Mr. Vijay
Agarwal, Mr. Tanmay Mehta, Mr.
Naman Joshi, Ms. Ritika Vohra, Mr.
Anirudh Singh, Ms. Guneet Sidhu,
Mr. Anirudh Dusaj and Mr. Ajay
Sabharwal, Advocates.
Versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Chetan Sharma, ASG, Mr Anurag
Ahluwalia, CGSC, Mr. Shashank
Garg, CGSC, Mr. Amit Gupta, Mr.
Saurabh Tripathi, Mr. Vikramaditya
Singh, Mr. Sidhant Garg, Mr. Tanmay
Cheema, Ms. Aradhya Chaturvedi
and Mr.Akash Pandey, Advs.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.12.2023 CM APPL. 66871/2023
1. The fact that the existing agreement between the petitioner and the respondent No.2 has been extended till 31st March, 2024 is taken on record.
2. Accordingly, the application stands disposed of.
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 23/12/2023 at 02:23:42 CM APPL. 66878/2023
3. Learned senior counsel for the petitioner does not wish to press the present application at this stage.
4. Accordingly, the present application is dismissed, as not pressed at this stage.
W.P.(C) 15997/2023 & CM APPL.64344-64345/2023
5. Today, learned counsel for the respondents has handed over a photocopy of his counter affidavit. The same is directed to be taken on record. Rejoinder affidavit, if any, be filed before the next date of hearing.
6. The award of any tender shall be subject to further orders to be passed by this Court. The entity to whom a Letter of Intent is issued shall be duly intimated by the Union of India about the pendency of the present proceedings as well as the interim order passed by this Court. It is clarified that though we have not stalled the opening of the price bids and/or the award of the tender, yet we make it clear that the successful tenderer shall not claim any special equities in its favour.
7. Respondent Nos.1 and 2 shall produce the original file on the next date of hearing.
8. List on 24th January, 2024.
ACTING CHIEF JUSTICE MINI PUSHKARNA, J DECEMBER 21, 2023 N.Khanna 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 23/12/2023 at 02:23:42