STATE Vs. BHAWANT INDUSTRIES LTD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order of the learned single Judge dated 25th september, 2006 allowing the writ petition filed by the petitioner and quashing the impugned orders contained in Annexure-10 series and Annexure-12 forfeiting the earnest money deposited by the petitioner.

(3.) THE Annexure-10 is dated 10th of april, 2006 by which the petitioner was informed that the earnest money deposited by him in respect of three tenders is forfeited and vide Annexure 12 he was informed that due to his failure to execute the agreement in respect of the tenders awarded to him, he is blacklisted.