KRISHI INFRATECH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court calling in question order dtd. 17/10/2022 issued by the 2nd respondent blacklisting the 1st petitioner or any of its sister concerns or partners to have any business dealings with the 1st respondent/Union of India, Ministry of Railways. For the sake of convenience the petitioners would be referred to as the petitioner unless specifically referred to by their ranking and the respondents as Railways.

(2.) Heard Sri A.S. Ponnanna, learned senior counsel appearing for the petitioner and Sri M.B.Nargund, learned Additional Solicitor General of India appearing for the respondents.

(3.) Brief facts that leads the petitioner to this Court, in the subject petition, as borne out from the pleadings, are as follows: