Madhya Pradesh High Court
Esteem Industries Inc. A Registered Fir ... vs The State Of Madhya Pradesh on 18 April, 2022
Author: Nandita Dubey
Bench: Nandita Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 8293 of 2022
(ESTEEM INDUSTRIES INC. A REGISTERED FIR PARTNERSHIP FIRM HAVING ITS REGISTERED OFIICE AT
2EF EPIP PH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 18-04-2022
Shri Naman Nagrath, learned senior counsel with Shri Kabeer Paul, learned
counsel for the petitioner.
Shri Amit Sharma, learned Govt. Advocate for the respondent no.1/State.
Shri Rohit Jain, learned counsel for the respondent no.2 and 3, on caveat. Heard on the question of grant of interim relief.
The petitioner has been black listed and its security deposit has been forfeited vide order dated 17.03.2022.
The contention of learned counsel for the petitioner is that the show cause notice dated 8th March,2022 does not envisage the action which is to be taken against the petitioner. It is stated that by the impugned order, petitioner has been debarred from taking any action in any further tenders.
Considering the aforesaid, as an interim measure, it is directed that the order impugned shall not come in the way of petitioner for participating in future tenders, the result of the same would, however, be subject to final decision of this petition.
Learned counsel for the respondent no.2 and 3 prays for and is granted two weeks' time to file reply.
List the matter in the week commencing 2nd May,2022. Certified copy as per rules.
(NANDITA DUBEY) JUDGE jk Signature Not Verified SAN Digitally signed by JITIN KUMAR CHOURASIA Date: 2022.04.18 17:09:05 IST