Madhya Pradesh High Court
M/S Surendra Security Guarg Services vs Union Of India on 4 January, 2017
1
W.P.No.8897/2016
(M/s Surendra Security Guard Service Vs. Union of India &
Others)
04.01.2017
Shri Ankur Mody, Advocate for the petitioner.
Shri Vivek Khedkar, Asstt. Solicitor General for the
respondent no.1/Union of India.
Issue notice to respondents on payment of process fee within a period of three working days, failing which the petition shall stand dismissed without further reference to the Court.
Notices be made returnable within four weeks. Petitioner is free to serve the respondents humdast for which requisites be filed by tomorrow.
Learned counsel for the petitioner submits that despite there being specific provision that if required personal hearing would be afforded in terms of Clause 7.2(iii) of the Banning Policy vide Annexure P-15, the same has not been afforded to the petitioner by dismissing the appeal on the sole ground that there is no provision under the banning policy for personal hearing.
In view of the above, as an interim measure, it is directed that the effect and operation of the impugned order of banning contained in P-4 dated 28.06.2016 shall remain stayed till the next date of hearing.
Petitioner is free to make request for listing of this matter if response comes early.
The question of territorial jurisdiction of this Court shall remain open for the respondents to argue.
(Sheel Nagu) (S.A. Dharmadhikhari) sh/- Judge Judge