UEE ELECTRICAL ENGINEERS PVT. Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CW 5698/2002 The writ petition has been filed seeking quashing of the impugned order dated 14.08.2002 debarring the petitioner from participating in any tender of the respondent for a period of five years. The impugned order is cryptic order which does not set out any reasons for the same. From the reading of the order, it cannot be appreciated as to what was the reason which weighed with the authority in passing the order.

(2.) In view of the aforesaid, learned counsel for the respondent fairly states that reasons should have been recorded and will be recorded for the same.

(3.) In view of the aforesaid position, the impugned order as it exists cannot be sustained in law and is hereby quashed.