SUDESH ENTERPRISES Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner, by this writ petition, pray for quashing of the orders Annexures P. 12A to P.W. 12K and such similar orders whereby lifting of the material from the Petitioner by the Government functionaries has been stayed indefinitely. Directions are also sought to the Respondents to release the payment of the material which has already been supplied by the Petitioner to the Respondent No. 2 and for lifting of the remaining material in respect of the orders which were placed by the Respondent No. 2 with the Petitioner.

(2.) The undisputed facts of the case are:

(3.) The Petitioner firm, in terms of the rate contract, supplied Bitumen Emulsion to the various consignee(s) of the Respondent Nos. 1 and 2 pursuant to the bulk orders placed with the firm by the Respondent No. 2. The Petitioner firm applied for the grant of BIS licence to the Bureau of Indian Standard. The Petitioner firm was granted ISI licence on July 6, 1999 in respect of Bitumen Emulsion produced by it after it had been tested by the Central Road Research Institute and found to conform to the Bureau of Indian Standard (BIS).