M/S. Panda Infra Projects (India) vs State Of Odisha And Others
2021 Latest Caselaw 6116 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.16723 of 2021


               M/s. Panda Infra Projects (India) ....             Petitioner
               Pvt. Ltd.
                                              Mr.M. Kanungo, Sr. Advocate
                                         -versus-
               State of Odisha and Others         ....         Opp. Parties
                         Mr.D.K. Mohanty, Additional Government Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE SAVITRI RATHO
                                        ORDER

Order No. 04.06.2021

02. 1. This matter is taken up by video conferencing mode, in the Vacation Court.

2. The grievance of the Petitioner in this writ petition, as articulated by Mr. Milan Kanungo, learned senior counsel appearing on its behalf, is that notwithstanding the judgment dated 23rd March, 2021 passed by this Court in W.P.(C) No.26408 of 2017 quashing an order dated 12th December, 2017 black listing the Petitioner, the Petitioner's name continues to be shown as black listed in the official portal of the Government of Odisha as a result of which the Petitioner is unable to participate in the tender process. Also, its licence is not getting renewed.

3. Mr. D.K. Mohanty, learned counsel for the State appearing on advance notice submits that the Court may pass an

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appropriate order directing the Opposite Parties, in the absence of any other legal impediment, to issue necessary instructions to correct the official portal of the Government to remove the name of the Petitioner as a black listed company within a period of four weeks.

4. The Court accordingly directs that subject to any other legal impediment, the Opposite Parties will, within a period of four weeks from today pass appropriate orders to stop showing on the official portal of the Government of Odisha the name of the Petitioner as a black listed company to enable the Petitioner to seek renewal of its licence as well participate in future tenders.

5. The writ petition is disposed of in the above terms.

6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice

(Savitri Ratho) Judge KC Bisoi