SHIV SHAKTI SHRAMIK SWAWLAMBI SAHKARI SAMITI LTD. THROUGH ITS PRESIDENT BENGALI MAHTO, JHARKHAND Vs. BHARAT COKING COAL LIMITED THROUGH ITS CHAIRMAN
LAWS(JHAR)-2016-4-199
HIGH COURT OF JHARKHAND
Decided on
April 20,2016
Shiv Shakti Shramik Swawlambi Sahkari Samiti Ltd. Through Its President Bengali Mahto, Jharkhand
Appellant
VERSUS
Bharat Coking Coal Limited Through Its Chairman
Respondents
JUDGEMENT
Aparesh Kumar Singh, J. -
(1.) Heard learned counsel for the parties.
(2.) The order of blacklisting for a period of 5 years inflicted upon the petitioner, a registered (Schedule of Rate) contractor vide Annexure-6 and 6/1 dated 26th April, 2013 are under challenge in the writ petition.
(3.) After hearing counsel for the parties on 19th September, 2014, notices were issued on the limited question of quantum of period of blacklisting of petitioner.;
(2.) The order of blacklisting for a period of 5 years inflicted upon the petitioner, a registered (Schedule of Rate) contractor vide Annexure-6 and 6/1 dated 26th April, 2013 are under challenge in the writ petition.
(3.) After hearing counsel for the parties on 19th September, 2014, notices were issued on the limited question of quantum of period of blacklisting of petitioner.;
Copyright © Regent Computronics Pvt.Ltd.