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Kerala HC Quashes Decision to Exclude JV of Contractor Accused of 'Palarivattom Flyover Scam' - (05 May 2020)

CIVIL

Kerala High Court has reiterated the principle that the blacklisting of a contractor cannot be done without affording an opportunity of prior hearing. The Court quashed the decision of Kerala State Transport Project to exclude the joint venture of M/s RDS Project Ltd and Cherian Varkey Constructions from the bid for the execution of development work of Palarivattom Flyover.

Tags : KERALA HIGH COURT   BLACKLISTING OF CONTRACTOR  

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