RESHMI ENTERPRISES Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Heard learned senior counsel Mr.D.C. Dave with learned advocate Mr.Prerak Oza for the petitioner and learned advocate Mr.Sandip Shah for respondent-Bharat Sanchar Nigam Limited.

(2.) The petitioner, which is a proprietary firm and a contractor, has prayed as under.

(3.) The facts are that the respondent issued show cause notice dated 18th February, 2006 to the petitioner. The petitioner came to be blacklisted thereafter by order dated 01st April, 2006. The action of blacklisting was challenged by the petitioner by preferring Special Civil Application No.9326 of 2006 before this Court. 3. 1 This Court set aside the show cause notice and the order of blacklisting, giving liberty to the respondent to issue fresh show cause notice. In the order dated 09th October, 2006 passed in the aforesaid petition, the Court observed and held as under.