MEDIFIRM PHARMACY LLP Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, the present application stands disposed of.

(3.) Present writ petition has been filed under Article 226 of the Constitution of India seeking quashing of the auction notice dtd. 25/4/2024, bearing No. EST -13015/5/2023-ESTATE ('impugned NIT') floated by Respondent Nos. 1 and 2 for establishment and operation of 'Janaushadhi Shop' at Safdarjung Hospital, Delhi and further seeking a direction to Respondent Nos. 1 and 2 to issue fresh terms and conditions which are not arbitrary and irrational.