EMPIRE FANTRONICS I LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS intra-court appeal impugns the order dated 11.11.2011 of the learned Single Judge dismissing the WP(C) No. 7951/2011 preferred by the appellants with costs of Rs.50,000/- payable to the Delhi Legal Services Committee and also placing the file before the PIL Bench of this Court for appropriate directions for investigation through appropriate agency.

(2.) THE writ petition aforesaid was filed by the appellants impugning the order dated 2.11.2011 of the Directorate General of Supplies and Disposal (DGS&D) holding the appellant guilty of financial embezzlement by fraudulently raising bills and claiming payment from Chief Controller of Accounts, and consequently de-registering the appellant from the list of registered suppliers.

(3.) THE aforesaid would show that the learned Single Judge dismissed the writ petition impugning the order of de-registration, virtually on the admissions of the appellants. THE learned Single Judge has further applied the correct principles on the scope of exercise of power of judicial review.