REGENT COMPUTRONICS PVT. LTD.

Jai Bajrang Bali Construction Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NATWAR SINGH V. DIRECTOR OF ENFORCEMENT [REFERRED TO]
H L TREHAN HINDUSTAN PETROLEUM CORPORATION LIMITED BHARAT PETROLEUM CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. BALRAM SAHU [REFERRED TO]
PATEL ENGINEERING LIMITED VS. UNION OF INDIA [REFERRED TO]
KULJA INDUSTRIES LIMITED VS. CHIEF GEN. MANAGER W.T. PROJ. BSNL [REFERRED TO]
SECURITIES AND EXCHANGE BOARD OF INDIA VS. M/S. AKSHYA INFRASTRUCTURE PVT. LTD. [REFERRED TO]
GORKHA SECURITY SERVICES VS. GOVT. OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) On both counts, we are of the considered view that the petition needs to be allowed, for the order of blacklisting entails civil consequences, inasmuch as, inter alia, petitioner stands debarred from participating in fresh tenders.

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JAI BAJRANG BALI CONSTRUCTION Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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