Punit Enterprises vs Jaipur Development Authority
2023 Latest Caselaw 238 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 17681/2022

                                   Punit Enterprises
                                                                                                       ----Petitioner
                                                                        Versus
                                   Jaipur Development Authority
                                                                                                     ----Respondent

For Petitioner(s) : Mr. L.L. Gupta.

Mr. Naman Yadav.

For Respondent(s) : Mr. Samee Khan.

HON'BLE MR. JUSTICE INDERJEET SINGH Order

09/01/2023

Counsel for the petitioner submits that the respondents have

debarred the petitioner from participating in the future tender

process without issuing any show cause notice.

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 Govt. Of Nct Of Delhi & Ors.

reported on 2014 (9) SCC 105.

Counsel for the respondents seeks two weeks' time to file

reply.

Time prayed for is allowed.

Meanwhile, operation of the order dated 01.11.2022 so far

as it relates to debarring the petitioner from participating in the

future tender process shall remain stayed.

List on 25.01.2023.

(INDERJEET SINGH),J

MG/78

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