M/S Bharath Bio-Tech International Ltd vs Principal Secretary on 21 March, 2011

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Karnataka High Court

M/S Bharath Bio-Tech International Ltd vs Principal Secretary on 21 March, 2011

Bench: V.G.Sabhahit, B.Manohar

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[BY SR1 1s;.2«i;I%2':s15:i1i$Le'-5. "§~fQI:."1{T3, 3; R4) FILED U/S 4 OF THE KARNk:f1:?xKA _I-1V:C§'1{f:. ACT PRAYING TO SET ASIDE THE oRi;E;R.V13ASSE.D THE \VRI'i' PE?'1'{TION NO. 38769 mg)/;:;@._:_0 DA1:':;'Ij'06}' 12/2010.

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respcmdeam. No.5 as .e1pp'<:'1i_anV€<:is onlytzggrieved by the order of the ieamegﬁl' SLi--n:g1Veé _.'}.1;1-r,*'£;g~,;§<§:?,v__wher£;2ir1 prayer N05. 1 and:..2':i:1'1:-.t}16IA_ been dismissed by t1;1'é§"'T'1-e.a§i;:1e6ffi: 'Sii"1-git: Ji,idgéV while c:0nsideriI1g the etitidn 'fr3:1"'Wré1i.\%.12.i:1a.: "'--,h<:arir1 >" and 1'10t_iCe is issued on the' t§1iz"dL4p»r.:§;ye2:f,';.i.é;_,b 'V\>ai1icii*ty of the tender issued by the ' V' . f(::§_.'1.i*t:h'-L r€&:p0ndé1ﬁ"_"' 'V 3; .. 'i??E9§e learned S€'Iil',()!' :::0Lmsc--::.1 appearilzgg for the 21;3g3::§EE"a§2%.V x:~;u':::miiii".e~a:i tzhazt. ihé: 1r'e:=_}*;«::~;:f;.ie:::n of t.E":e:: '§L(fZ1df3§" Gf A'::'§.11;<:.¢ Wiﬁ. gm"§€,§<>ner--::;p;fse§Egm? '§1€::*€:in, w23.;% Eiiegaé. J W'her€f<}:°<::, :-->.§'1£;i§'c~ E;en<;§<:=,r p:*:}:*.a=%s_-;:'~s <:0uki :30': be: {:ar;.e::::r§1e:2d; (31113? an the gmxmd E:h..21%, 'f:h<~3 €.c::z1d¢=:r of ths-:2 M fs3.1 _€iE:ir0:1 Belfuirxgg 'J21<?n::i:1€: E'v'{:. E,..i:d.§ w.21s:s 'the? 1:3r"_ﬁjg.,--* _£;s"tih«e:>,:f~ ._f£_ic::%:_dt=;'..::' whi<:h was not viabk-2, 'é',h.e:'<~:%by §H\';'.§._§E_i.1~;~'»¢fi§fi{?1£i'{iii1g pe:t,i1;i<m<3:f from c:<)11si<i<3're1'€,i{H1 Q1" EtaJigéniief.fé:E';-<3é;:~g}:t;_ a.ne:1 the prayer of "£113 [)€%3CVi*i'i.§)I1f31""x_C€}¥'13d :1*:€;fEf;l}a'1v<:§ beer? disxnissezd by the learned iii time sf issuir1g;_'zot.ice. _ ._ 1 --_

4. The leamed ~T.(}<3*x.'f€1*I=113:1_.s_:_1'1'i: _;g4.,dVj0Léate argued in SiJ.})p;C)..I':£VO'.!:C the iearned Singie Judge and submittgexi'fh_éii,--.._:f1»»e$h aL1ci;1'on has already been «::c>:zdL1Ct,é'('i{' icf:£11C1. '{11 (*:- éﬁﬁpellaxni has participated in the s"a--id Ei'U.Cf'i€3I1. T panceass of ﬁr1a1ising the tender in V p;:':3g;§;r:=£s.ss." V 5: f_ '7§'he }<:?:arr:é:d zaezgigr :::<,s:.,m_ss<;':§ 2;z.g3j;3eé3.ri_;'1;g E132' ihés ;2§3§;€<§.§:3;sf;€ S:i.§§'}E'Y§§§1§.i?{§ *:h:f;'2', iihe §}a':..i%,§<:>§1§:§'~a§3p<:EE2m'i 'h<ir'e%r: has pa:'i;i<:ép:».1i;cd in t,}1e szxjzé pr::><?:<;=.s~ss s»;-Lnci sLIbrr:ii'.i'.&d hi:-3 t.s:<:"}.c§:=.r E11"i{§.€}" p:"<>t:€:?;i'. w§1:1r1:>u'£. §T)Z'(,j'E $fi'§CfSf to €:h<--: <7:<)1'1t.<::1t,i<3r:s rai.s:-scaci t*.I';r:: Writ Pe1:i1;.i.<>;'1.

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7. The mataﬁiial can :"gcf3rCi'._w0u1d"(:'1€a3'1y Show thai: the facts averredl _in' _.\?.SkvT"t:I;Ai;:'V~ »f'::t,it'i01f1 that the _ wrongfully excluded to be C(;I?Sid€f'f3d_ tender was that of M/s.

C1:LJ'ﬂ:)r1 _Pvi:. I.,td. which has been 'r&:j,é(:'E.€3a:i "a§:» n0tVV'V1'ab}.e and fresh tem:i(~:.rs have been V' "if1Vv1"i1€;?§iw._' 'bj{*~._jr3a:1C:e.Iing the emire: fender p'F()CE3SS. Whe:°§%ib;_féf.; E;L1esti{>n about the vaiidity 01" r<3j€:t::i.i011 of the _I§.{3£?2€i£:311.'i"(}5 the ;3£3"tié§{>:;=erw21_pp€ii21m, §':e<:;:<;:i:1 $':1:"zfivé:s far ..{~:'gw C{}f'iSid§?§.'E1'§§(}IE zmii ss.mé;~t: <':s1,:Ea:i :'*:«:3'E' h.z*:'<;'<:é b6f':3I'1 ('i<;%<t:r;<:is:e:'I at the €.:z?11:s of isss.:1ir'1g 1'1(:'i.i<:s to the :*<3s'p<}§1{ie:'1.::s. H _ . Th:-:2 :112H:eriz5r..I on rmsrci W-'{}L4i:fd c;?:i<3sa:'iy s1,§;;7§>§3:1"t, the €,:ont<3':':i;,i0:1 of the learned -s<::3'1§()r c:}u11?s__él far the a_p_pe11a,_;1t as the qL:e:§t:ii)':1" «'<}5S'--.T,Q' Wii£5.t'.h's39' the tésndsr of the writ pc:I1:.itisn€:z4>=;1;5pe112,mt1,=E121sw."bs:é11V wmngfully rejecéied and thé'z¢"ni'ire é:é;1d€r.;)r{Ss:e3ss Could not have been ctezrxtééllcgci. '7AThr;;A',"'ﬁ:"Sf'?iI1Ci sefzohd payers in the Writ. Petition c0i11._(:i iioii h--21V.t3-.1f3r:_,én dismissed by the .1éarf1ésd.sv5SiI1g';"ié Llticige a_i:V"'t:he smgs of issuing notice as t;i'f1'5: ';~;:a.r_r1<;: Vv~f'<3sx,11is:.";¥/._ f&:»cju.i1"e «;:01'3.sid<21"af.io:1 and prima facie <::'a.s-6* is' If1A'rf1d£;3""'»s.OL'1'{. far (zonsidering the said Com,-@3'1_ti011V z~2_1s0ai:V' 1:113 smge-1 of preliminary 11<=:ar1'nga A AiK f{>r;:§in§§Ey§ WEE' pa';"s thrzz f<>1imvi:1g§:

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is <)r<.§<:%:"€d ilhélfl §":<>t:i<':e<3 Sh2E.I§ "£36 is-s£_«:1.:z%z:§ iiezt» 't:.E1€: 1"e:~;p<;'§:ci@:zT1i.s on prayer N085 E a,:1{i 2 e1.I$i}.

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Karnataka High Court

M/S Bharath Bio-Tech International Ltd vs Principal Secretary on 21 March, 2011

Bench: V.G.Sabhahit, B.Manohar