PATEL TOLLS Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 12.5.2009 (Annexure P/1), by which the penalty of Rs. 1,72,877/ - was imposed against the petitioner.

(3.) THIS court quashed the proceedings in regard to termination of contract on the ground that no sufficient opportunity was afforded to the petitioner. The penalty was imposed against the petitioner on the basis of same proceeding.