TIRUMALA SERVICES Vs. GOA SHIPYARD LIMITED

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THE petitioner challenges the Order, dated 8th May 2004, by which the respondent Goa Shipyard Limited had decided to suspend business dealings with him. It is clear that for all practical purposes the Order amounts to an Order of blacklisting.

(3.) INITIALLY, the respondents had blacklisted the petitioner without issuing any show cause notice or without affording an opportunity to explain his case. This Order was challenged before this Court. The respondents withdrew the Order. The petitioner withdrew that petition, being Writ Petition No. 122 of 2004. Thereafter a show cause notice has been issued on 21st March 2004 and a reply has been tendered by the petitioner on 7th April 2004.