ALL INDIA RADIO Vs. ELECTONIC ENTERPRISES

JUDGEMENT

(1.) The challenge in this appeal is to the order dated January 7, 2019 passed by the learned Single Judge in IA 38/2019 which is an application for modification of orders dated October 22, 2018 and November 14, 2018, which read as under:

(2.) The stand of the appellant All India Radio in IA 38/2019 was, it is neither a necessary nor a proper party. It was the case that the procurement of the equipments was done by DGS &D, which has since merged with the Ministry of Commerce. It was the case that it had not purchased the equipments, but was the beneficiary.

(3.) As the DGS &D was dealing with the purchase of the materials with regard to Government Departments and has since merged with Ministry of Commerce, an application was filed for impleadment of All India Radio. The learned Single Judge, after noting the orders passed by her from time to time, has in Para 5 stated as under: