(1.) Learned counsel appearing for the petitioner submits that the only direction that the petitioner is seeking is that the learned DRT-II Delhi, take up the application at page 141 of the paper book, whereby the petitioner is seeking refund of the bid amount of Rs.8.42 crores in compliance of the orders dtd. 12/9/2022 and 25/10/2022.
(2.) Learned counsel also submits that another direction which is being sought to the extent of the interest accrued on the amount of Rs.8.42 crores @ 8% be also released at the earliest.
(3.) Learned counsel submits that he will file an early hearing application before the DRT-II and seek an early hearing of the applications which are listed for hearing on 6/3/2023.