U.I.CARRIERS Vs. UNION OF INDIA

JUDGEMENT

(1.) C .M. Appl.9668/2013 (for exemption) in W.P. (C) 4106/2013 Keeping in view the averments in the application, same is allowed subject to just exceptions. Accordingly, present application stands disposed of. 1. Present writ petition has been filed under Articles 226 and 227 of the Constitution of India seeking setting aside of the order dated 21st June, 2013 passed by the respondent. The order dated 21st June, 2013 is reproduced hereinbelow:- Northern Railway

(2.) MR . Ashish Mohan, learned counsel for petitioner submits that the impugned order dated 21st June, 2013 is a non-speaking order. He submits that the impugned order has grave and serious consequences inasmuch as the petitioner has been blacklisted/debarred from participating in future tenders for five years and all the existing contracts of the petitioner have been cancelled.

(3.) HAVING heard the learned counsel for parties and having perused the paper book, this Court is of the opinion that the impugned order dated 21 st June, 2013 is bereft of any reasons.