KABBU KHIRHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gautam Kumar Kejariwal, learned counsel for the petitioner and Mr. Uday Shanker Sharan Singh, learned counsel for the State.

(2.) This is an application challenging the order dated 29.07.2020 passed by Respondent No. 3, black-listing the petitioner for three months for having colluded with another construction company and thereby disturbing the process of tender.

(3.) The learned counsel for the petitioner submits that the aforesaid decision is absolutely misplaced and is unreasonable as well.