Madras High Court
M/S.Gammon – Ojsc Mosmetrostroy Jv vs M/S.Chennai Metro Rail Limited on 11 July, 2022
Author: R.Subramanian
Bench: R.Subramanian
W.P.Nos.36645 & 36646 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.07.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
W.P.No.36645 & 36646 of 2016
and
W.M.P.Nos.31499 to 31502 of 2016
1.M/s.Gammon – OJSC Mosmetrostroy JV,
Repreented by its Authorised Signatory, J.L.Ashar,
Gammon House, Veer Savarkar Marg,
Prabhadevi, Mumbai – 400 025.
2.M/s.Gammon India Limited,
Represented by it Authorised Signatory, J.L.Ashar,
Gammon House, Veer Savarkar Marg,
Prabhadevi, Mumbai – 400 025. ...Petitioners in both WPs
Vs.
M/s.Chennai Metro Rail Limited,
Represented by its Director (Project),
CMRL Depot, Admin Building,
Poonamallee High Road,
Opposite to Daniel Thomas School,
Koyambedu, Chennai – 107. ..Respondents in both WPs'
Common Prayer: Writ Petitions filed under Article 226 of the Constitution
of India seeking issuance of Writ of Certiorarified Mandamus, calling for
the entire records of the respondent in Letter No.CMRL/CON/UAA-
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https://www.mhc.tn.gov.in/judis
W.P.Nos.36645 & 36646 of 2016
02/2016 & Letter No.CMRL/CON/UAA-03/2016 both dated 29.08.2016
and quash the same since the same is arbitrary, beyond jurisdiction against
the principles of natural justice.
For Petitioners in both WPs' : Mr.P.J.Rishikesh
For Respondents in both WPs' : Mr.M.K.Kabir, Senior Counsel
for Mr.Jayesh B.Dolia
COMMON ORDER
The prayer in both the Writ Petitions reads as follows:-
“calling for the entire records of the respondent in Letter No.CMRL/CON/UAA-02/2016 & Letter No.CMRL/CON/UAA- 03/2016 both dated 29.08.2016 and quash the same since the same is arbitrary, beyond jurisdiction against the principles of natural justice.”
2.The main contention of the learned counsel for the petitioner is that the order impugned would amount to blacklisting without enquiry, which is prohibited under law.
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3.Mr.M.K.Kabir, learned Senior Counsel appearing for CMRL would submit that the order impugned is not blacklisting, it is only suspension of further business with the petitioner. Therefore, the fact that the petitioner not heard before passing of the order will not vitiate the order.
4.Mr.P.J.Rishikesh, learned counsel for the petitioners would submit that he would be satisfied with the clarification that this will not preclude the petitioner from participating in future tenders floated by CMRL if it is otherwise qualified.
5.I do not see any difficulty in aceeding to the request of the learned counsel for the petitioners in as much as, it is the contention of the CMRL that order impugned is not blacklisting and it is only a temporary suspension of business relationship.
6.Hence, this Writ Petition is disposed of with the above directions that the order impugned will not preclude the petitioner from 3/5 https://www.mhc.tn.gov.in/judis W.P.Nos.36645 & 36646 of 2016 participating in future tenders invited by the CMRL, provided the petitioner satisfies the qualifying requirements. No costs. Consequently, connected miscellaneous petitions are closed.
11.07.2022 kkn Index:No Internet:Yes Speaking To:-
The Director (Project), Chennai Metro Rail Limited, CMRL Depot, Admin Building, Poonamallee High Road, Opposite to Daniel Thomas School, Koyambedu, Chennai – 107.4/5
https://www.mhc.tn.gov.in/judis W.P.Nos.36645 & 36646 of 2016 R.SUBRAMANIAN, J.
KKN W.P.No.36645 & 36646 of 2016 and W.M.P.Nos.31499 to 31502 of 2016 11.07.2022 5/5 https://www.mhc.tn.gov.in/judis