Delhi High Court
Hydrocon Engineers vs Delhi Jal Board And Anr on 23 November, 2021
$~39
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 23.11.2021
+ W.P.(C) 13172/2021 & CM APPL. 41558-61/2021
HYDROCON ENGINEERS ..... Petitioner
versus
DELHI JAL BOARD AND ANR .....Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Nitin Jain and Akshay Mittal, Advocates.
For the Respondent: Mr. R.A. Iyer, Advocate with Mr. Vijay Kumar,
ASO, DJB.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner impugns letter dated 15.11.2021, whereby petitioner
has been required to submit his reply/clarification to the said letter
failing which it is stated that appropriate action in accordance with the
terms and conditions of contract agreement and work order shall be
taken.
2. Learned counsel for petitioner submits that earlier also a show
cause notice dated 30.07.2021 was issued which was duly replied to
on 05.08.2021 and the same was even followed by a legal notice dated
Signature Not Verified
WP(C) 13172/2021 Digitally Signed 1
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.11.2021
Signing Date:23.11.2021 22:48:18 19:26
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
10.08.2021. He submits that till date no decision on the said show
cause notice has been communicated. On the other hand, subject
impugned notice has been received, alleging the same grounds.
3. Issue Notice. Notice is accepted by learned counsel for the
Respondent. With the consent of parties, petition is taken up for final
disposal today itself.
4. Learned counsel appearing for the respondent submits that no
final order has yet been passed on the earlier show cause notice dated
30.07.2021.
5. Since petitioner is only impugning a letter calling for his
response, the petition is pre-mature, however, keeping in view the
facts and circumstances of the case, time given to the petitioner to
respond to the impugned letter dated 15.11.2021, is extended by a
further period of one week from today.
6. Petitioner shall file his response to letter dated 15.11.2021
within one week from today. On the response being filed, respondent
shall proceed further in accordance with law and pass a speaking
order, after giving an opportunity of hearing to the petitioner, and
after taking into account the response given to the petitioner to the
show cause notice dated 30.07.2021 and the response to be given by
the petitioner to the subject impugned letter dated 15.11.2021.
Signature Not Verified
WP(C) 13172/2021 Digitally Signed 2
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.11.2021
Signing Date:23.11.2021 22:48:18 19:26
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
7. Petition is accordingly disposed of in the above terms. All
rights and contentions of parties are reserved.
8. It is further directed that keeping in view the facts and
circumstances of the case, in case an adverse order is passed,
implementation of the same shall be deferred by a period of one week
from the date of communication of the order.
9. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J.
NOVEMBER 23, 2021
rk
Signature Not Verified
WP(C) 13172/2021 Digitally Signed 3
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.11.2021
Signing Date:23.11.2021 22:48:18 19:26
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
