NISAR AHMED KHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With consent of parties, the petition is taken up for final disposal

(3.) The order dated 09.4.2015 passed by respondent No.2 Corporation thereby prohibiting the petitioner from filling in tenders of the Respondent Corporation for one year and keeping in abeyance the amount of Rs.39,52,698/- payable to the petitioner so also keeping the right reserved to recover the amount of Rs.53,03,759/- is assailed in the present petition.