BHAWANI INDUSTRIES LTD. Vs. STATE OF H.P.

JUDGEMENT

(1.) MR . Chandel does not want to file any reply.

(2.) WITH the consent of the learned counsel for the parties, this petition is being taken up today itself for final disposal at the admission stage without formally admitting it to hearing.

(3.) IN so far as the first ground is concerned, Mr. Sharma has taken us through various documents (Annexures filed with the Writ Petition) which culminated in the Government of Haryana issuing a communication on 3rd April, 2006, which indeed says that that government has debarred the petitioner from doing business with Haryana Government for three years. According to Mr. Sharma, this debarring decision was taken not because of any defect in quality or any misconduct committed by the petitioner but because of a dispute regarding the rate structure owing to lapse of time. Because the petitioner had refused to extend the period of supply on the rates as had been originally agreed on 1st November, 2005 the Haryana Government perhaps took the aforesaid decision.