LAWS(DLH)-2011-8-64

ENKAY ELECTRICALS INDIA REGD Vs. DIRECTOR GENERAL OF SUPPLIES AND DISPOSALS DELHI DIRECTORATE OF QUALITY ASSURANCE

Decided On August 09, 2011
ENKAY ELECTRICALS INDIA Appellant
V/S
DIRECTOR GENERAL OF SUPPLIES AND DISPOSALS DELHI DIRECTORATE OF QUALITY ASSURANCE Respondents

JUDGEMENT

(1.) THE grievance made in the petition is the same as made by Allied Engineering Works in W.P.(C) No.5223/2011 disposed of on 28 th July, 2011.

(2.) THE counsel for the respondent appearing on advance notice has fairly stated that the decision on the show cause notice already issued to the petitioner shall be taken within six weeks. On enquiry as to why even this much time is required to take decision, the reply having already been submitted by the petitioner, the counsel states that since the rate contracts pertains to Dadra Nagar Haveli and all the records will have to be obtained, this much minimum time is required.

(3.) THE counsel for the petitioner has contended that this petition was also filed on 6th August, 2011 i.e. prior to the specified date of foreclosure i.e. 8th August, 2011.