Vibhu Bakhru, J. - (1.) Issue notice. The learned counsel appearing for respondent no.1 accepts notice. The petition is taken up for final hearing.
(2.) The petitioner has filed the present petition, inter alia, impugning an order dated 25.06.2018 (hereafter "the impugned order") passed by respondent no.1 (hereafter "EIL"). By the impugned order, the petitioner has been debarred from participating in any contract or entering into any transaction for a period of three years from the date of the impugned order.
(3.) The impugned order was premised on a finding that the petitioner had submitted a false certificate dated 15.02.2017 purportedly issued by the Indian Register of Shipping. The said certificate (Interim Certificate of Class Preview) dated 15.02.2017 bearing no. CAL16F001 (hereafter "the Certificate") was purportedly issued by the Surveyor to Indian Register of Shipping. However, issuance of the said certificate is not reflected on the website of the concerned authority. The enquiries made by EIL indicated that the Certificate was forged/fabricated. In view of the above, the petitioner was issued a Show Cause Notice dated 21.08.2017. The petitioner responded to the said notice by a letter dated 28.08.2017, whereby it asserted that the Certificate furnished by the petitioner was correct but had expired. The petitioner also sought further time to submit documentary proof in support of its claim.;