Supreme Court - Daily Orders
M/S Alankit Assignments Ltd. vs Union Of India on 8 January, 2024
ITEM NO.5 COURT NO.1 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.133/2024
(Arising out of impugned final judgment and order dated 12-10-2023
in WP(C) No.10872/2023 passed by the High Court of Delhi at New
Delhi)
M/S ALANKIT ASSIGNMENTS LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR I.R.)
Date : 08-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Vikas Pahwa, Sr. Adv.
Mr. Vivek Chib, Sr. Adv.
Mr. Vaibhav Sethi, Adv.
Ms. Priya Pathania, Adv.
Mr. C. George Thomas, AOR
Mr. Mohit Garg, Adv.
Ms. Prachi Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 In the facts and circumstances of the case, we are not inclined to interfere with the impugned order of the Delhi High Court dismissing the writ petition against the rejection of the bids submitted by the petitioner.
2 The Special Leave Petition is dismissed only on that ground.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2024.01.0817:44:54 IST 3 Pending applications, if any, stand disposed of.
Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar