M/S Jai Ambey Emergency Services (I) Pvt ... vs State Of Chhattisgarh
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Chattisgarh High Court

M/S Jai Ambey Emergency Services (I) Pvt ... vs State Of Chhattisgarh on 5 May, 2025

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ROHIT
KUMAR
CHANDRA
Digitally signed
by ROHIT
KUMAR
CHANDRA



                         HIGH COURT OF CHHATTISGARH AT BILASPUR
                                             WPC No. 2271 of 2025
                           M/s Jai Ambey Emergency Services (I) Pvt Ltd.,
                                                    Versus
                                              State of Chhattisgarh
                                                  Order Sheet


                   05/05/2025         Heard Mr. Manoj Paranjpe and Mr. Shikhar

                                Shrivastava, learned counsel for the petitioner. Also

                                heard Mr. Shashank Thakur, learned Dy. Advocate

                                General, appearing for the State/respondent No.1 and

Mr. Trivikram Nayak, learned counsel for appearing for

respondent No.2 / CGMSC.

Learned counsel for the petitioner submits that

Clause 3.2.10 and Clause 3.3.2 of the present tender

impose a blanket ban based on any past blacklisting,

suspension, or criminal/civil proceedings at any time,

irrespective of relevance, context, or subsequent

acquittal, thereby introducing unreasonable

disqualifications wholly alien to fair tendering norms.

He further submits that adverse consequences of

blacklisting cannot be indefinite and must cease once

the prescribed debarment period has lapsed. In

support of his contention, he placed reliance on the

judgment passed by the Division Bench of High Court

of Delhi at New Delhi in the matter of MI2C Security

Facilities Pvt. Ltd. Vs. North Delhi Municipal

Corporation and Others (2021 SCC Online Del

3682).

Learned counsel appearing for respondent No.2 /

CGMSC is directed to instructions with regard to the

aforesaid submission made by learned counsel for the

petitioner.

List the matter on 07.05.2025.

                   Sd/-                              Sd/-
          (Arvind Kumar Verma)                   (Ramesh Sinha)
                 Judge                             Chief Justice


Chandra