DONGFANG ELECTRONICS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner and learned Senior Counsel for the respondents through video conference. The petitioner undertakes that all defects pointed out by the Stamp Reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately after the lockdown ends, and in any event within one month thereof.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition-

(3.) Mr. J.S. Arora, learned Senior Counsel, appearing on behalf of the petitioner has sought to persuade this Court to interfere in the matter of termination of contract on the ground that the same is arbitrary. It is further pointed out that the petitioner has arbitrarily also been debarred for a period of two years in terms of Clause 10 of letter No. 1473 dated 20.07.2020 (Annexure-11.)