AIROnline 2019 Mad 94

Madras High Court

Hon'ble Judge(s): M. V. Muralidaran , J

Arbitration and Conciliation Act (26 of 1996) , S.9— National Highways Authority of India Act (68 of 1988) , S.28— Interim relief - Injunction against Blacklisting of contractor - Challenge on ground that same barred by S.28 of National Highways Authority of India Act and no suit was instituted against contractor - Consultancy agreement between parties - Show cause notice issued by Authority to contractor for alleged lapses and poor performance and for same contractor submitted his reply to amicable settlement - Said notice sequence to report of Comptroller and Auditor General - Contractor in all fairness, even as per said report pointed out all not well with manner in which Contractor executing work -Authority did not pay heed to same - Considering same petition not barred by S.28 - Interim relief, proper. (Para 24 30)