CHAUHAN ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) This is a petition filed by the petitioner, challenging the ban imposed on it for tendering for carrying on the contracts with the Union of India. Petitioner's case is that the respondents, without issuing a show cause notice, have delisted the petitioner from the list of approved contractors with the C.W.E., Air Force, Palam, Delhi.

(3.) Petitioner claims that the respondents, as a result of this ban, are neither issuing any tenders nor accepting the bids for tenders already issued to the petitioner. Petitioner asserts that tender documents, bearing No.CWE(U)D-19/98-99 was refused to .be accepted by the respondents on 23,3.99. Similarly, tenders bearing Nos.CWE(U)D-31/98-99 and GE/AC/D-30/98-99 were refused to be accepted.