HAPPY HIMALAYA CONSTRUCTION COMPANY Vs. DDA AND ORS.

JUDGEMENT

(1.) COUNSEL for the parties submit that the present petition be disposed of at this stage itself.

(2.) BY the present petition filed under Articles 226 and 227 of the Constitution of India, petitioner firm seeks quashing of the Order dated 6.11.2009, by virtue of which, the petitioner firm was debarred for further tendering in DDA for a period of one year. The petitioner firm also seeks quashing of the Order dated 21.05.2007, by virtue of which, the earnest money deposited by the petitioner firm stands forfeited.

(3.) IT is the case of the petitioner firm that the order of forfeiture of the earnest money amounting to Rs.59,064/ - was passed even prior to the lapse of fifteen days period.