Andhra Pradesh High Court - Amravati
M/S Phoenix Solutions vs Rashtriya Ispat Nigam Limited Rinl, on 15 July, 2025
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE FIFTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGAD
WRIT PETITION NO: 17870 OF 2025 <--
Between :
M/s Phoenix Solutions, Through its authorised representative At Bungalow
No.16, Krishna Enclave Sarbhal Road, Jharsuguda, Odisha, India -768 201
...Petitioner
AND
1. RASHTRIYA ISPAT NIGAM LIMITED (RINL), (A Govt, of India
Enterprises), Registered under companies Act, 1956, Having its
Registered office at vishakhapatnam steel plant Administrative
Building, Vishakhapatnam -530 031 represented by its Chairman and
Managing Director
2. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Vl'sakhapatnam Steel
plant, AdministratI-Ve building, Visakhapatnam-530 031 represented by
its General Manager (Works Contracts)
3. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steei!
plant, Administrative building, Visakhapatnam-530 031 represented by
its General Manager (Operatl'ons)
4. RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam Steel:
Plant, Administrative building, Visakhapatnam-530 031 represented by`
its General Manager-RMHP -Works
5. Union of India, represented by its secretary, the Ministry of Steel, Room
No.198, Udyog Bhawan, Dr. Maulana Azad Road, New Delhi -110O11
6. Thejo Engineering Limited; '41, Cathedral Road, 3rd Floor, VD Swami
Building, Chennai, Tamil Nadu-600 086, India
...Respondents
WHEREAS the Petitioner above named through its Advocate SRI
RAMA'..CHANDRA RAO' GURRAM presented this petition under Article 226 of
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the``-c,o-nstitution of India praying that in the circumstances stated in the
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affI'daVit filed therewI'th, the High Court may be pleased to issue a writ in the
nature of Mandamus or any other appropriate wrI't Order declaring the action of
Respondents (a) issuance of the show cause Notice vI'de Ref. No.
vspAVC/RMHP/4410006711/2025-26/346, dated 14.06.2025, as arbl'trary,
illegal, violative of prl'nciples of natural justice and consequently set aside the
same (b) terminating PO No.4410006711, dated 03.05.2024, vide TermI-nation
Order No. VSPAVC/RMHP/4410006711/2025-26/358, dated 22.06.2025 as
arbitrary, illegal, violative of principles of natural justice and consequently set
aside the s:me (c) issuance of suspENSION ORDER in respect of Business
Dealings vide proceedI'ngS 25/RMHP/WORKS/400 dated 24.06.2025 as
arbitrary, I'llegal, vI'OlatiVe Of Principles Of natural justice and consequently set
aside the same (d) debarring the petitl'oner with effect from 23.06.2025 as
arbitrary, illegal, violatl've of pri-nciples of natural justice and consequently set
aside the same.
AND WHEREAS the High Court upon perusing the petlltiOn and affl'davit
filed herein and upon hearing the arguments of sri RAMA CHANDRA RAO:
GURRAM Advocate for the petitioner, and of SRI V.SUBRAMANYAM,i
standing counsel for the Respondent Nos.1 to 4, and of ADDITIONAL
§oLICITOR GENERAL OF INDIA, for the Respondent No.5, and of SRI
v.KIRAN KUMAR, Advocate for the Respondent No.6, directed issue of noticel{
to the Respondents herein to show cause as to why this WRIT PETITION
s''hould not be admitted.
You viz:
1. The Chairman and Managing Director, RASHTRIYA ISPAT NIGAwi
LIMITED (RINL), (A Govt, of India Enterprl-ses), Registered under
Companies Act,1956, Having its Registered office at vishakapatnani
Steel plant AdmI'niStra{iVe'Building, Vishakapatnam -530 031
2. The General Manager (Works Contracts), RASHTRIYA ISPAT NIGAwi
LIMITED (RINL), VI-SakhaPatnam Steel plant, Administrative building`,
Visakhapatnam-530 031
3. The General Manager (operations), RASHTRIYA ISPAT NIGAM
LIMITED (RINL), Visakhapatnam steel Plant, Administrative building,
Visakhapatnam-530 031
4. The General Manager- RMHP - Works, RASHTRIYA ISPAT NIGAwi
LIMITED (RINL), Visakhapatnam steel plant, AdministratI-Ve building,I;
VI'Sakhapatham-530 o31
5. The Secretary, union of India, the Ministry of steel, Room No. 198,
Udyog Bhawan, Dr. Maulana Azad Road, New Delhi -110011
6. Thejo Engineering Limited,-41, Cathedral Road, 3rd FIoor, VD Swami-
BuildI'ng, Chennai, Tamil Nadu-600 086, India
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are be and hereby directed to show cause either appearing in person or
through an Advocate, as to why in the circumstances set out in the petition
and the affidavit filed therewl'th ('copy enclosed) this WRIT PETITION should'':
not be admitted, within three (o3) weeks, to whI|Ch date the case stands`:
POSted for hearing.
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The Court made the following: ORDER J Notice before admission.
sri v.subramanyam, leamed standing counsel for Rashtriya lspat Nigam Limited takes notice for respondent Mos. 1 to 4.
Learned standing counsel for Central Government takes notice for respondent No.5.
Learned counsel for the petitioner is permitted to take out personal notI-Ce tO respondent No.6 by registered post with acknowledgment due and file proof of service in the Registry.
Learned counsel for the respondents seeks time for filing counter.
For fI-ling counter, list the matter after three (o3) weeks.
sd/-SHAIK MOHD. RAFl ASSISTAN REGISTRAR //TRUE COPY// TION OFFICER For/ To)
1. The Chairman and Managing Director, RASHTRIYA ISPAT NIGAM LIMITED (RINL), (A Govt, of India Enterprises), Regjs{ered under companies Act,1956, Having l'ts Registered office at vishakapatnam Steel plant AdmI-niStratiVe Building, Vishakapatnam -530 031
2. The General Manager (works contracts), RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steel plant, AdminI-StratiVe buI'Iding, Visakhapatnam-530 031 I
3. The General Manager (operations), RASHTRIYA ISPAT NIGAM LIMITED (RINL), Visakhapatnam steel plant, Administrative building,::r VI'Sakhapatnam-530 031
4. The General Manager- RMHP - Works, RASHTRIYA ISPAT NIGAMi LIMITED (RINL), Vjsakhapatnam steel Plant, Adml-njstrative buI'Iding, VI'Sakhapatnam-530 031
5. The Secretary, unl'on of India, the MI'njS{ry Of Steel, Room No. 198, udyog Bhawan, Dr. Maulana Azad Road, New Delhi -110011
6. Thejo Engineering LimI-ted, 41, Cathedral Road, 3rd Floor, VD Swami Building, chennai, Tamil Nadu-600 086, IndI-a (Addressees 1 to 6 by RPAD-along with a copy of petition and affidavit)
7. One CC to SRl. RAMA CHANDRA RAO GURRAM Advocate [OPUC]
8. One CC to SRI V.SUBRAMANYAM, Standing Counsel [OPUC]
9. One CC to ADDITIONAL SOLICITOR GENERAL OF INDIA, HI-gh Court ofAndhra Pradesh [opuc]
10. One CC to SRI. KIRAN KUMAR VADLAMUDI, Advocate [OPUC] ll, One spare copy PSR I-T •t'.
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i # 'J} HIGH COURT NV,J DATED: 15/07/2025 NOTE: list the matter after three (o3) weeks.
NOTICE BEFORE ADMISSION WP.No.17870 of 2025