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Sterling & Wilson Private Limited Vs Tripura State Electricity Corporation Limited & Ors
Decision:
Disposed Of
30-09-2022
.... ndatory for blacklisting or debarment of a contractor and the show cause notice must contain the specific proposal of blacklisting in clear terms. Counsel has referred to paragraph 10 of the judgment wherein the Apex Court having followed its earlier decision in the case of Gorkha Security Serv ...
Tripura High Court- Agartala
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