GAURAV ENTERPRISES Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) For the reasons stated therein, this application is allowed. The rejoinder is taken on record.

(2.) The application is disposed of.

(3.) The challenge in this petition is to order dated 1st October, 2009 passed by the Transport Department of the Government of National Capital Territory of Delhi ('GNCTD'), Respondent No. 1 cancelling with immediate effect the award of tender to the Petitioner M/s. Gaurav Enterprises for violating terms and conditions for providing security services at the three Inter State Bus Terminals ('ISB Ts').