National Textile Corporation Ltd vs Orgnizing Committee ...
2015 Latest Caselaw 3047 Del

$~14
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2546/2012
       NATIONAL TEXTILE CORPORATION LTD            ..... Plaintiff
                      Through : Mr. Arjun Krishnan, Advocate

                         versus

       ORGNIZING COMMITTEE COMMONWEALTH GAMES 2010 DELHI
                                                  ..... Defendant
                    Through : Mr. Neeraj Chaudhary, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.04.2015

1. On 12.2.2015, the attention of the counsels for the parties was

drawn to 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.

2. Today, counsels for the parties state that they have obtained

instructions from their respective clients and are amenable to

submitting themselves to the modality prescribed in the aforesaid

Circular for negotiating a settlement, if possible and/or resolving their

inter se disputes as per the procedure prescribed therein.

3. 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 dispute.

4. At this stage, counsels for the parties state that they may be

permitted to take back the original documents filed by the parties in

the present suit.

5. Subject to the parties filing the certified copies of the original

documents, the Registry shall release the same to the respective

counsels.

HIMA KOHLI, J APRIL 16, 2015 sk