RAPTI CONTRACTORS Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI S.P. Singh, Chief Engineer, Central Public Works Department -II, Lucknow is present in response to notice issued by Court on 08.04.2004. He has filed an affidavit explaining that it was an error in judgment. He has withdrawn the order. He has tendered sincere apology, therefore the contempt notice under Article 215 of the Constitution of India is hereby discharged.

(2.) LEARNED Standing Counsel for Government of India may file counter affidavit to the writ petition within three weeks.

(3.) HOWEVER , it is made clear that the entire statements of facts in the counter affidavit seeking vacation of the interim order that under what circumstances the contract was rescinded will he given within a period of three weeks though we have stayed the order of rescinding the contract.