M/S Electronics Corporation Of ... vs Chief Executive Officer ...
2015 Latest Caselaw 3046 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+      CS(OS) 1975/2013


       M/S ELECTRONICS CORPORATION OF INDIA LTD       ..... Plaintiff
                     Through : Ms. Richa Sharma, Advocate

                         versus

       CHIEF EXECUTIVE OFFICER ORGANIZING COMMITTEE & ANR
                                                   ..... Defendants
                      Through : Mr. Neeraj Chaudhary, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 16.04.2015

1. An adjournment slip has been circulated on behalf of the plaintiff

without a NOC from the other side.

2. Counsel for the plaintiff states that the present suit may be

disposed of in terms of the Circular dated 7.8.2014 issued by the

Ministry of Law & Justice, Government of India informing all Ministries,

Departments, PSUs and Boards that they should desist from initiating

inter-ministerial/departmental litigation in the courts of law and

instead, try to resolve their dispute amicably through mutual

consultation through the Empowered Agencies of the Government or

through arbitration and if the same does not get resolved, then the

said dispute be referred, in the first instance, to the Cabinet

Secretariat and if necessary, to the PMO.

3. Counsel for the defendants states that he has no objection to the

aforesaid suggestion.

4. Accordingly, without prejudice to the rights and contentions of

the parties, the present suit is disposed of, while granting liberty to

the plaintiff to approach the appropriate forum as prescribed in the

Circular dated 7.8.2014 for seeking redressal of its grievance against

the defendants.

HIMA KOHLI, J APRIL 16, 2015 sk