Madhya Pradesh High Court

### Precondition of thrice-repeated suspension is mandatory before invoking forfeiture and blacklisting under contractual terms.

M/S Jeevan Associates Kailaras Through Its Proprietor Abhishek Shukla vs The State Of Madhya Pradesh

Madhya Pradesh High CourtJUDGMENT: July 01, 20261 MIN READSOURCE JUDGMENT
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioner, a registered transport firm, was awarded a contract in 2019 by the M.P. State Civil Supplies Corporation for transporting PDS commodities

Source reference: p. 1-2

In August 2020, the Collector of Morena alleged that the petitioner failed to transport grain within stipulated timelines, leading to a show-cause notice and a subsequent ten-year blacklisting order and forfeiture of security deposit

Source reference: p. 2-3

The petitioner challenged this in a prior writ (WP No. 7140/2021), where the court quashed the blacklisting for violating natural justice

Source reference: p. 4

While the respondents later revoked the blacklisting order on September 27, 2022, they maintained the forfeiture of the security deposit

Source reference: p. 4
Madhya Pradesh High Court

Original Court PDF

M/S Jeevan Associates Kailaras Through Its Proprietor Abhishek ShuklavsThe State Of Madhya Pradesh

Madhya Pradesh High Court · July 01, 2026

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