Hotel Queen Road Pvt. Ltd. & Anr. vs Union Of India & Ors.
2015 Latest Caselaw 3969 Del

$~23
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 8777/2014 & CM No. 20171/2014
        HOTEL QUEEN ROAD PVT LTD. & ANR.          ..... Petitioners
                     Through: Mr Jayant K. Mehta, Mr Mohit
                     Chaudhary & Ms Madhavi Khare, Advs.

                           versus

        UNION OF INDIA & ORS.                       ..... Respondents
                       Through: Mr Sanjay Jain, ASG with Mr Kirtiman
                       Singh, CGSC, Ms Abha Malhotra, Ms Noor
                       Anand & Ms Bani Dikshit, Advs. for Resp./ UOI.
        CORAM:
        HON'BLE MR. JUSTICE RAJIV SHAKDHER
                 ORDER

% 18.05.2015

1. With the help of the learned ASG, the matter has reached a resolution. Accordingly, parties are agreed that the writ petition be disposed of with the following directions:

(i) The debarment qua the petitioner will end on 31.10.2015.

(ii) The petitioner will make a fresh application for classification within four weeks from today.

(iii) If an application is made, respondent no.3 shall inspect the hotel of the petitioner within four weeks of the same being made. The inspection for purposes of classification will be concluded before 31.10.2015, upon the petitioner taking requisite steps in that behalf.

(iv) The debarment qua classification will dissolve as on 31.10.2015.

2. With the above directions, the writ petition and the application are

disposed of.

3. Dasti.

RAJIV SHAKDHER, J MAY 18, 2015 kk