Madhya Pradesh High Court
M/S Theme Engineering Services Pvt. ... vs Union Of India on 3 August, 2022
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 18013 of 2022
(M/S THEME ENGINEERING SERVICES PVT. LTD. Vs UNION OF INDIA AND OTHERS)
Dated : 03-08-2022
Shri Brian Da'Silva - Senior Advocate assisted by Shri Sarabvir Singh
Oberoi and Shri Zeeshan Thomas - Advocates for petitioner.
Office defects are overruled for the present.
IA No.10477 of 2022 - application for dispensing with defaults, is disposed
off.
Heard learned senior counsel.
Stay of the impugned show cause notice dated 26.07.2022 (Annexure P-17)
passed by the respondent No.4 insofar as it relates to suspension of candidature of
the petitioner from participating in ongoing/future bidding across MoRT&H and other projects for a period of one month.
Shri Sandeep Shukla - Advocate accepts notice for respondent No.1 - Union of India.
Shri Suyash Thakur - Government Advocate accepts notice for respondent No.2.
Shri Aditya Pachori - Advocate appearing on advance copy is directed to take notice for respondent Nos.3 and 4.
Issue rule nisi.
Post for hearing in the usual course.
The respondents are at liberty to file their reply as well as application seeking vacation/modification of this order.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
Digitally signed by SACHIN
CHAUDHARY
Date: 2022.08.04 11:15:43 +05'30'