SAMBHAAV MEDIA LTD. Vs. COLLECTOR RAJKOT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for setting aside order of blacklisting dated 07.08.2013 of the petitioner as well as for setting aside a termination ­ cum ­ demand notice dated 01.02.2013.

(2.) Brief facts are as under:

(3.) Heard Mr. Mihir Joshi, learned senior advocate with Mr. Kunal Nanavati, learned advocate from Nanavati Associates for the petitioners and Shri J. P. Bhatt on behalf of the respondent ­ Corporation.