NESTOR PHARMACEUTICALS LIMITED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Goswami, the learned Senior counsel assisted by Mr. R.Singha, the learned counsel appearing on behalf of the Petitioners and Mr. D. P. Borah, learned Standing counsel for the Health Department appearing on behalf of all the Respondents.

(2.) The present writ petition has been filed by the Petitioners challenging the Debarment Notice bearing No.588121/20193 dtd. 17/11/2025 whereby the Respondent Authorities have blacklisted and debarred the Petitioner No.1 from participating in any tender for three years from the date of issuance of the said letter in terms with Clause 5, Sub-Clause H, Pt. No.(ii), Pt. No.(iii) and Sub-Clause-M for default in supply of four numbers of essential drugs against four numbers purchase orders the details of which have been placed in Annexure-A to the said order dtd. 17/11/2025 (hereinafter referred to as the impugned order).

(3.) The question which arises in the instant case is as to whether the impugned order dtd. 17/11/2025 calls for any interference in exercise of the powers under Article 226 of the Constitution.