M/S. Goyal Savitri Industries vs State Of Rajasthan
2022 Latest Caselaw 98 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 15190/2021

                                   M/s. Goyal Savitri Industries
                                                                                                          ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Siddharth Bapna for Mr. Saurav Mehta, through VC.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

05/01/2022

Counsel for the petitioner submits that by order dated

09.12.2021, 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) & Ors.' reported in

(2014) 9 SCC 105.

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

returnable on 08.02.2022.

Meanwhile, operation of the order dated 09.12.2021

(Annexure-4) shall remain stayed.

(INDERJEET SINGH),J

MG/97

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