M/S Choudhary Transport Company vs Indian Oil Corporation Limited
2022 Latest Caselaw 7534 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 15086/2022

                                   M/s Choudhary Transport Company
                                                                                                       ----Petitioner
                                                                        Versus
                                   Indian Oil Corporation Limited
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ashish Kisore Saksena.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

29/11/2022

Counsel for the petitioner submits that the respondents have

issued the show cause notice to the petitioner-company on

12.04.2022 and black listed the petitioner-company with the

Indian Oil Corporation on industry basis.

In support of the contention counsel relied upon 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 within six weeks.

Meanwhile, operation of the order dated 27.09.2022 so far

as it relates to black listing the petitioner-company on industry

basis shall remain stayed.

(INDERJEET SINGH),J

MG/74

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