P.V.ASHA,J. - (1.)The petitioner, which is a company involved in distribution, manufacturing and marketing of Pharmaceutical products, has filed this Writ Petition aggrieved by Ext.P17 order as well as Ext.P23 order by which the petitioner company is blacklisted for a period of 3 years and the bank guarantee is directed to be invoked. The petitioner has already approached the 1st respondent with Ext.P18 appeal on 30.09.2019. The petitioner points out that Ext.P23 order is passed directing to invoke the bank guarantee in respect of Ext.P4 tender during the pendency of the appeal.
(2.)Heard the learned counsel for the petitioner as well as the learned Standing Counsel.
(3.)As Ext.P18 appeal has been pending since 2019, there shall be a direction to the 1st respondent to consider and pass orders on the same within a period of three months, after affording an opportunity of hearing to the petitioner. The hearing can be held on electronic mode. In the meanwhile, Ext.P23 shall not be invoked .