Shree Jai Guru Brothers vs The State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 231 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 17946 of 2013
 

 
Petitioner :- Shree Jai Guru Brothers
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Ramendra Asthana
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Mrs. Sunita Agarwal,J.

Learned Standing Counsel is appearing for Respondent Nos. 1 to 5. The respondents may file counter affidavit within four weeks.

The case of the petitioner in this Writ Petition is that an order of blacklisting has been passed without giving any notice to the petitioner and further an order has been passed for not accepting the supplies from petitioner.

Petitioner has relied upon an interim order dated 28th January, 2013 passed in Civil Misc. Writ Petition No. 3648 of 2013 (M/s. Gun Gun Industries Vs. The State of U.P. Through Secretary And Others).

Connect this case with Civil Misc. Writ Petition No. 3648 of 2013.

List after four weeks.

In the meantime, it is provided that order dated 20/24.12.2012 shall remain stayed.

However, it is open for the Respondents to issue notice to the petitioner and take a fresh decision.

Order Date :- 3.4.2013

P.P.