Mku Limited And Anr & Anr. vs. Union Of INDIA And Others
Held
The Court held that the requirement for a license issued by DPIIT was not unreasonable or arbitrary. The delegation of power to DoC did not mean a license from DoC was equivalent to one from DPIIT for the purpose of the tender's eligibility criteria.
Facts
Petitioners, EOUs, were disqualified from tenders for ballistic helmets and bulletproof jackets because their Industrial Licenses were issued by the Department of Commerce (DoC) instead of the Department of Promotion of Industry & Internal Trade (DPIIT). The RFPs required a license issued by DPIIT.
Key Issues
Whether an Industrial License issued by the Department of Commerce (DoC) is a valid substitute for a license issued by the Department of Promotion of Industry & Internal Trade (DPIIT) as per tender conditions.
Sections Cited
Section 30, Registration and Licensing of Industrial Undertakings Rules, 1952
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W.P.(C) 4748/2025 & connected matters
* IN THE HIGH COURT OF DELHI AT NEW DELHI %
Judgment reserved on: 28.11.2025 Judgment delivered on: 23.12.2025
+ W.P.(C) 4748/2025, CM APPLs 21775-21777/2025, CM APPL 47301/2025 & CM APPL 53787/2025 + W.P.(C) 4750/2025, CM APPLs 21780-21782/2025, CM APPL 39747/2025 & CM APPL 53877/2025 + W.P.(C) 4755/2025, CM APPLs 21888-21890/2025 & CM APPL 53870/2025
MKU LIMITED AND ANR
.....Petitioners
versus
UNION OF INDIA AND OTHERS
.....Respondents
Advocates who appeared in this case: For the Petitioners : Ms. Madhavi Divan, Senior Advocate and Mr. Manish Vashisht, Senior Advocate with Mr. Anirudh Sharma, Mr. Rajiv Dalal, Mr. Sanjeev Kr Sharma, Mr. Varun Kesharwani, Ms. Dipti Singh Arya and Mr. Sudhir Atri, Advocates. For the Respondents : Mr. R. Venkatramani, Attorney General with Mr. Vikram Jetly, CGSC, Ms. Shreya Jetly, Mr. Aakash Pathak (GP), Mr. Chitvan Singhal, Mr. Abhishek Pandey, Advocates for UOI alongwith Brig Sidharth Sen, SM, Lt Col Gaurav Chaudhary and Major Anish
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