LAWS(CHH)-2020-3-10

CENTURION REMEDIES PVT. LTD. Vs. STATE OF CHHATTISGARH

Decided On March 03, 2020
Centurion Remedies Pvt. Ltd Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The Petitioner has moved this Court with the following prayers:

(2.) On 24-02-2020, we raised some queries with regard to the status of the establishment by name "M/s Centurion Laboratories" which is stated as a Division of "M/s Centurion Remedies Pvt. Ltd." i.e. the present petitioner herein. This was with reference to the submission made from the part of the respondents that the petitioner's entry was forbidden in Tender matters, in three different States, which was the reason for rejection of the bid submitted in the instant case. The case of the petitioner is that it is a different entity and the petitioner's name was not tainted in any manner. However, since, there is an admission from the part of the petitioner that 'M/s Centurion Laboratories' is a separate Division of the petitioner- Company; we wanted to ascertain whether the Division by name ''M/s Century Laboratories'' was a separate company/ subsidiary or otherwise, having separate legal entity. It was accordingly, that relevant documents were ordered to be produced. The said order reads as follows:

(3.) Subsequently, we passed another order on 28-02-2020, which is also reproduced below: