M/S. Premsai Construction vs State Of Odisha And Others
2021 Latest Caselaw 10974 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No. 31322 of 2021

              M/s. Premsai Construction      ....         Petitioner
                                     Mr. Ramdas Acharya, Advocate
                                    -versus-
              State of Odisha and others     ....      Opp. Parties
                                              Mr. A. R. Dash, AGA

                           CORAM:
                           JUSTICE JASWANT SINGH
                           JUSTICE S.K. PANIGRAHI

                                           ORDER

Order No. 26.10.2021

05. 1. This matter is taken up by virtual/physical mode.

2. The dispute is being raised qua imposition of the penalty under Clause 2(b)(i) of the agreement without issuance of any show-cause to that extent for imposition of penalty. In support of the same, learned counsel for the Petitioner cited a judgment in the case of Gorkha Security Services Vrs. Govt. (NCT of Delhi) reported in (2014) 9 Supreme Court Cases 105.

3. Issue notice for 25.01.2022.

4. Learned counsel for the State appears and waives notice for Opposite Parties.

(Jaswant Singh) Judge

(S. K. Panigrahi) Judge

AKP