EVEREST ENTERPRISES THR. SOLE PROPRIETOR RAJESH SHARMA Vs. NATIONAL BUILDINGS CONSTRUCTION CORPORATION LTD.

JUDGEMENT

(1.) ISSUE Rule. Heard counsel for the parties.

(2.) THE petitioner seeks quashing of a Circular dated 25.10.2002 issued by the respondent - National Buildings Construction Corporation (hereafter referred to as NBCC), having the effect of black listing it from participating in future tender processes or entering into contracts or commercial arrangements with it.

(3.) THE NBCC contends in its counter affidavit that although the agreement was entered into at the relevant time in 2001, as averred by the petitioner, its services were unsatisfactory; it relies upon a show cause notice dated 9.10.2002, issued through speed post whereby deficiencies were notified to the petitioner and it was called upon to show cause why it should not be black listed or debarred from having future dealings with it.