East India Udyog Limited vs Jharkhand Bijli Vitran Nigam ...
2023 Latest Caselaw 1618 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(C) No. 79 of 2020

                  East India Udyog Limited            ...     ...    Petitioner
                                           Versus
                  Jharkhand Bijli Vitran Nigam Limited and Ors.
                                                  ...      ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Pandey Neeraj Rai, Advocate For the Respondents : A.C. to Mr. Om Prakash Tiwary, Adv.

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08/17.04.2023 Learned counsel for the petitioner is present.

2. Learned counsel for the petitioner submits that although the period of debarment is over, but still he wants to press the writ petition because the order of debarment is stigmatic in nature and may have serious consequences on his future business prospects and touches upon the reputation of the petitioner as a whole. The matter has been listed under the heading for orders today.

3. Learned counsel for the respondents is also present.

4. With the consent of the learned counsel for the parties, the matter is directed to be posted under the heading for 'Final Disposal' on 11.05.2023.

5. The parties are directed to file short synopsis of the arguments, list of dates and the judgments on which they seek to rely upon much prior to the next date.

(Anubha Rawat Choudhary, J.) Saurav/