M/S. Manjeet Singh And Company vs Jaipur Development Authority
2021 Latest Caselaw 6578 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 13162/2021

                                   M/s. Manjeet Singh And Company
                                                                                                            ----Petitioner
                                                                          Versus
                                   Jaipur Development Authority
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Siddharth Bapna For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/11/2021

Counsel for the petitioner submits that by order dated

20.10.2021, petitioner-firm has been blacklisted by the

respondent(s) without issuing any prior notice in this regard which

is in violation of principle of natural justice.

Counsel for the petitioner relied on the judgment passed by

the Hon'ble Supreme Court in the matter of Gorkha Security

Services Vs. Government (NCT of Delhi) and Others

reported in (2014) 9 SCC.

In that view of the matter, issue notice to the respondent(s),

returnable on 22.11.2021.

Meanwhile, operation of the order dated 20.10.2021

(Annexure-10) shall remain stayed.

List along with S.B. Civil Writ Petition No. 13161/2021.

(INDERJEET SINGH),J

CHETNA BEHRANI /149

Powered by TCPDF (www.tcpdf.org)