MEDIA PALACE Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has made a challenge to the decision of the authority to cancel the particular contract earlier awarded to it by the respondent Authority.

(2.) THE petitioner is a proprietorial concern represented by its proprietor Sri Sanjay Prasad Modi. It is stated to be the authorized sole distributor /franchiser of Hindustan Lever Limited (HLL) in respect of its vending (out of Home) products namely tea/coffee vending machines for the North Eastern States.

(3.) ACCORDING to the petitioner in pursuance of the suggestion of HLL to the above effect, said Sri Jhunjhunwala approached the petitioner with the proposal for subletting and it was mutually decided that Sri Jhunjhunwala would initially bear the cost of the tender document and earnest money. Consequently, he obtained two banker's cheques both dated 19. 11. 2007 amounting to Rs. 8,400/- and Rs. 281/- being the deposits towards earnest money and tender document. Thereafter, tender was purchased and submitted by the petitioner on 22. 11. 2007, which bore the signature of Sri Jhunjhunwala as the witness.