NTPC LIMITED Vs. SURYA DAY PRIVATE LIMITED

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 13/12/2022 passed by the learned Single Judge.

(2.) What ails the appellant i.e., NTPC is the operative directions contained in paragraph 16 of the impugned judgment. It is the submission of Mr Chetan Sharma, learned Addl. Solicitor General, who appears on behalf of the appellant/NTPC, that although the learned Single Judge has returned a finding that the suspicion entertained by the NTPC was valid, she has reduced the period of ban to the period already suffered by the respondent.

(3.) Notably, the respondent has not come up in appeal against the observations made by the learned Single Judge, inter alia, in paragraph 16 that its conduct was "not completely above board." What is, however, in dispute is the fact that three-year period i.e., the period during which the ban would operate vis-a-vis the respondent, will run its course by 21/5/2024.