RAJ AGRAWAL PROPRIETOR Vs. GENERAL MANAGER

JUDGEMENT

(1.) The grievance of the Petitioner is mainly with regard to the termination of the contract and also as to the blacklisting of the Petitioner-Firm for a period of two years, which, according to the Petitioner is not at all sustainable either in the facts or in law. The prayers are in the following terms.

(2.) Heard Shri Deshmukh, the learned counsel for the Petitioner as well as Shri Chopda, the learned Standing Counsel for the Respondent-Company.

(3.) During the course of hearing, it is brought to the notice of this Court by learned counsel for the Petitioner that the period of two years for which the Petitioner was blacklisted is already over. The rest is with regard to the correctness and sustainability of the order dated 11.07.2017passed by the 1st Respondent putting an end to the contract which was awarded to the Petitioner.