INTERNATIONAL AVENUES Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) SINCE the disputes involved in these petitions are common, the same were heard together and are being disposed of vide this common order. However, for the sake of brevity, facts of OMP No. 465/2005 are taken.

(2.) PETITIONER No. 2, as sole proprietor of petitioner No. 1, responded to the notice Inviting Tenders (NIT) issued by respondent Delhi Transport Corporation (hereinafter referred to as ?dtc?) for appointment of area-wise agents for display of advertisement boards on the DTC Bus Queue Shelters (for short, ?bqs?)and Time Keeping Booths (for short, ?tkb?) for a period of three years. He was declared a successful bidder in respect of 7 zones and was granted sole advertisement rights on all the BQSs and TKBs in respect of the above-said zones for a period of three years. The names of the zones, licence fee payable and the date of allotment, in a tabulated form, are as under :- <FRM>JUDGEMENT_302_ILRDLH17_2008Html1.htm</FRM>

(3.) THIS monthly licence fee, as per the terms of allotment, was payable in equal proportions to the DTC and the MCD. In the event of delay, late payment of charges @ 2% p. m. are payable. The petitioners were also to make deposit of security amount, equivalent to three months licence fee payable in equal proportions, to the DTC and MCD respectively. Though the petitioners gave the requisite security amount in respect of the Central Zone-II by means of a bank guarantee for Rs. 31,62,504/-, in respect of other zones the security could not be deposited by the petitioners by due date and they requested the respondent for extension of time to furnish the bank guarantee for the remaining allotments.