PRAN NATH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions have been filed by M/s Pran Nath Gupta and Naresh Kumar Gupta Engineers and Contractors. These arise out of the same cause and involve common issues for determination as such are being disposed of by this common judgment.

(2.) PETITIONERS are S. Class Contractors of the MES with Index No. S -8/NC. On 29.07.2002, Respondents have decided to suspend their business with the petitioners which constrained the petitioners to file OWP NO. 357/02 and 358/02. Petitioner prayed for the following reliefs in the two writ petitions.

(3.) THE matter was considered by the Court and on 03.08.2002 the respondent were not to act upon order impugned dated 29.07.2002 till the matter is on board next. The petitioners were admitted to hearing on 05.11.2003. Later when the matter was considered by the Court it was pointed out that the impugned order dated 19.07.2002 had outlived its life as such there was no need to pass orders seeking extension of interim direction dated 05.11.2003. The respondents thereafter did not resume the business dealings and informed the petitioners on 20.10.2005 that since the Chief Engineer Northern Command has imposed ban against the petitioners in view of a CBI case, till the ban is not lifted by the Chief Engineer no further action on the renewal can be taken.