Delhi High Court
M/S Satyam Caterers Pvt. Ltd vs Indian Railway Catering And ... on 30 January, 2020
$~45 to 64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 30.01.2020
+ O.M.P.(I) (COMM.) 471/2019
M/S SATYAM CATERERS PVT. LTD ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 472/2019
M/S ROOP CATERERS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 474/2019
R. K. ASSOCIATES AND HOTELIERS PVT. LTD ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 475/2019
R. K. ASSOCIATES AND HOTELIERS PVT.LTD. ..... Petitioner
versus
OMP(I) (COMM) 471/2019 & conn. Page 1 of 7
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 476/2019
R. K. ASSOCIATES AND HOTELIERS PVT.LTD. .... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 479/2019
M/S SATYAM CATERERS PVT. LTD. ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 489/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 491/2019
R. K. ASSOCIATES AND HOTELIERS PVT.LTD. ..... Petitioner
versus
OMP(I) (COMM) 471/2019 & conn. Page 2 of 7
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 492/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 493/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED (IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 494/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 495/2019
M/S SATYAM CATERERS PVT. LTD. ..... Petitioner
OMP(I) (COMM) 471/2019 & conn. Page 3 of 7
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 496/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 497/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 498/2019
M/S BRANDAVAN FOOD PRODUCTS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 499/2019
M/S ROOP CATERERS ..... Petitioner
OMP(I) (COMM) 471/2019 & conn. Page 4 of 7
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 500/2019
M/S ROOP CATERERS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 501/2019
M/S ROOP CATERERS ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 502/2019
M/S SATYAM CATERERS PVT. LTD. ..... Petitioner
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
+ O.M.P.(I) (COMM.) 503/2019
R. K. ASSOCIATES AND HOTELIERS PVT. LTD. ..... Petitioner
OMP(I) (COMM) 471/2019 & conn. Page 5 of 7
versus
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LIMITED(IRCTC) ..... Respondent
Presence:
Mr. Manish K. Bishnoi, Mr. Umang Raj, Mr. Anurag
Sarda and Mr. Sachin Sharma, Advocates for
petitioners.
Mr. Nikhil Majithia, Advocate for IRCTC.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
JYOTI SINGH, J. (ORAL)
1. Mr. Majithia, learned counsel for the respondent, on instructions,
submits that the present contracts of the petitioners will be extended till
31.03.2020. Mr. Majithia also draws the attention of this Court to the
order passed by the learned Arbitrator on 06.01.2020 in similar cases
which are pending adjudication before the Arbitral Tribunal. He submits
that the Arbitral Tribunal has directed the claimants therein to ensure that
they pay the license fee under the old contract and as per its terms,
without default, till passing of the Award. Mr. Majithia thus submits that
the same undertaking must be given by the petitioners herein since the
contracts have been extended by the respondent.
2. Mr. Bishnoi, learned counsel for the petitioners submits that the
petitioners would continue to pay the license fee as per the terms of the
old contract, without any default with respect to the contracts in the
present petitions till the Award is passed in the pending Arbitration
Proceedings.
3. With the consent of the parties, the present petitions are disposed of
recording the submission of Mr. Majithia that the licenses in the contracts
which are subject matter of the present petition have been extended upto
31.03.2020. The assurance of the petitioners that they will continue to
pay the license fee with respect to these contracts till the passing of the
Award in the pending Arbitration Proceedings, without any default, is
also taken on record. No further orders are required in the present
petitions.
JYOTI SINGH, J
JANUARY 30, 2020
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