SREI INFRASTRUCTURE FINANCE LIMITED Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Jishnu Saha, learned counsel assisted by Mr. Rishiraj Nath and Mr. Rounak Das, learned counsel for the petitioner and Mr. S.S Dey, learned Advocate General assisted by Ms. A. Chakraborty, learned counsel for the respondents-State.

(2.) By our order dtd. 15/5/2023, learned counsel for the State was allowed time to file response positively so far as the question of debarment is concerned. The order reads as under :

(3.) Learned Advocate General appears on behalf of the State and submits on instructions that the writ petition can be disposed of at this stage for the respondent-State/employer to take a fresh decision in accordance with law as regards the issue of blacklisting is concerned.