SIMPARK INFRASTRUCTURE PVT LTD Vs. DLF LIMITED

JUDGEMENT

(1.) By this order, I shall dispose of I. A. No. 1096/2011 filed under Order XXXIX Rule 1 & 2 Code of Civil Procedure, 1908 by the plaintiff in the instant suit seeking interim order restraining the defendants from carrying out any work at the sites in question and during the pendency of the present suit.

(2.) The brief facts of the case leading upto filing of the present application can be enunciated as under:

(3.) The New Delhi Municipal Council (NDMC) Defendant No. 2 herein invited the bids for Public Private Partnership (PPP) Project to develop Multilevel Parking (MLPs) - cum- Commercial Complex on two locations, viz. , at Baba Kharak Singh Marg, New Delhi and Sarojini Nagar Market, New Delhi on a Build, Operate and Transfer (BOT) basis. Defendant No. 1 DLF Limited submitted the bid for the project.