(1.) This writ appeal is filed by the petitioners in W.P.(C) No. 30910 of 2018 challenging the judgment dated 19.12.2018, whereby the learned single Judge dismissed the writ petition, thus upholding the order passed by the Medical Corporation of India blacklisting the appellant on account of the suppression of material facts while submitting the contract in the instant case, which was affirmed by the Government in an appeal preferred by the appellant.
(2.) Brief material facts for the disposal of the writ appeal are as follows:
(3.) We have heard learned counsel for the appellant, Shri. P. Chandrasekhar, learned Senior Government Pleader Sri. Aravindakumar Babu T.K. and Sri. M. Ajay, learned Standing Counsel appearing for the Kerala Medical Services Corporation Ltd., and perused the pleadings and documents on record.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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