Private Limited & Anr vs The Central Public Works
2023 Latest Caselaw 6946 Cal

10.10.2023
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                   IN THE HIGH COURT AT CALCUTTA
                     Constitutional Writ Jurisdiction
                             Appellate Side


                        W.P.A. No. 21702 of 2023

                        Kamladityya Construction
                         Private Limited & Anr.
                                    Vs.
                        The Central Public Works
                           Department & Ors.

             Mr. Abhrajit Mitra,
             Mr. Sakya Sen,
             Mr. Satadeep Bhattacharya,
             Ms. Sonia Sharma
                                      .... for the petitioners

             Mr. Indrajeet Dasgupta,
             Mr. Subit Majumdar
                                         .... for the Union of India


             1.    Heard learned counsel appearing for the

             parties.

             2.    Since it is clarified by learned counsel for

             the respondent-authorities that the debarment

order impugned in the present writ petition does

not prevent the petitioners from staking a claim

on the bills for the work done under the present

contract, no order of stay of the operation of the

impugned debarment is passed.

3. The matter is reserved for judgment.

(Sabyasachi Bhattacharyya, J.)