REGENT COMPUTRONICS PVT. LTD.

Ghanshyam Lal Appellant

V/S

STATE OF BIHAR AND ORS Respondents

Referred Judgements :-

MULRAJ VS MURTI RAGHUNATHJI MAHARAJ [REFERRED]
KULJA INDUSTRIES LIMITED VS. CHIEF GEN. MANAGER,W.T. PROJ.,BSNL AND ORS [REFERRED]
RADHAKRISHNA AGARWAL VS. STATE OF BIHAR [REFERRED]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED]
SURJIT SINGH VS. HARBANS SINGH [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED]
GURUNATH MANOHAR PAVASKAR VS. NAGESH SIDDAPPA NAVALGUND [REFERRED]
MANOHAR LAL VS. UGRASEN [REFERRED]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Mr. Shashi Anugrah Narain, learned senior counsel appearing on behalf of the petitioner in support of the aforementioned prayer has firstly contended that the two impugned orders blacklisting the petitioner for ever is not only against the spirit of the earlier inter parte order dated 12.01.2010 passed in C.W.J.C No. 14913 of 2009 but also contrary to the law laid down by the Apex Court in the case of Kulja Industries Limited vs. Chief Gen. Manager, W.T. Proj., BSNL and Ors, 2014 AIR(SC) 9, wherein, it has been laid down that a contractor should not be blacklisted for ever.

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GHANSHYAM LAL Vs. STATE OF BIHAR AND ORS

Referred Judgements :-

JUDGEMENT

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