LAWS(DLH)-2008-7-443

ARORA MEDICAL HALL Vs. UNION OF INDIA

Decided On July 29, 2008
ARORA MEDICAL HALL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule DB.

(2.) The counsel for the petitioner has objected to the vigilance clearance. But the learned counsel for the respondent clarifies that all successful bidders are required to go through the vigilance clearance for empanelment. In the light of this, we are of the opinion that no grievance survives further.