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MP HC: Separate Show-Cause Notice Liable to be Issued for Blacklisting or Suspension of Registration - (17 Oct 2024)

CONTRACT

MP HC while quashing suspension of registration of a contractor with State PWD has observed that blacklisting or suspension can be done simultaneously along with order of termination but for which separate show-cause notice is liable to be issued or opportunity of hearing ought to have been granted.

Tags : MP HIGH COURT   SHOW-CAUSE NOTICE   SUSPENSION OF REGISTRATION  

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