SAURABH LAVANIA,J. - (1.) When the matter was taken up today through video conferencing Sri Santosh Kumar Bhatt, learned counsel for the petitioner, Sri Manish Mishra, learned Standing Counsel for respondent no.1 and Ms. Aprajita Bansal, for respondent nos.2 and 3 have appeared.
(2.) Learned counsel for the petitioner submitted that the petitioner, who has been awarded the contract for supply of Cables is aggrieved by the order dated 14.10.2019 passed by the respondent no.3 whereby the respondent no.3 without issuing any show cause notice, passed the order of blacklisting/debarring the petitioner for the period of three years w.e.f. 06.07.2019 from participating in any tender process.
(3.) Though, the petitioner has claimed number of reliefs in this writ petition, but during the course of argument, he prayed for withdrawal of other reliefs i.e. relief nos.(ii), (iii) and (iv) and restricted this writ petition to the order dated 14.10.2019 by which the petitioner has been debarred by respondent nos.2 and 3 for participating in any tender process.;