NYSA COMMUNICATIONS (P) LTD THRU AUTH REP INDRISH CHANDRA Vs. STATE OF U. P.
LAWS(ALL)-2019-8-352
HIGH COURT OF ALLAHABAD
Decided on August 09,2019

Nysa Communications (P) Ltd Thru Auth Rep Indrish Chandra Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

- (1.) In pursuant to the order dated 06.08.2019, the Secretary, Uttar Pradesh Subordinate Service Selection Commission, Lucknow is present before this Court.
(2.) Heard Shri Sanjay Bhasin, Senior Advocate assisted by Shri Sanjieva Shankhdhar, Advocate, Sri Tanuj Khurana, Advocate and Shri Honey Jain, learned counsel for the petitioner as well as Shri Gaurav Mehrotra, learned counsel appearing for the respondents.
(3.) By this writ petition, a challenge has been made to the order dated 20.06.2019 passed by the Secretary, Uttar Pradesh Subordinate Service Selection Commission, Lucknow thereby blacklisting the petitioner company.;


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