SANJAY PRINTING WORKS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) After the matter was heard for sometime Mr. V.M.K. Sinha, learned senior counsel, confines the scope of the petitioner only with respect to the quantum of period for which the petitioner stands blacklisted, disabling him from participating in the award of printing works of Bihar State Textbook Publishing Corporation Ltd. With the impugned notice dtd. 30/8/2019, petitioner stand debarred for the period of 10 years.