Karnataka High Court
M/S Sree Datta Sai Cement Products vs The State Of Karnataka And Ors on 2 December, 2014
Author: Ashok B Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 2ND DAY OF DECEMBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
WRIT PETITION Nos.206193-197/2014
AND 206343-351/2014 (GM-TEN)
BETWEEN:
M/s. Sree Datta Sai Cement Products
a partnership concern
Rep. by its Managing Partner
Sri A. Nagaraju S/o A. Sunkanna
Aged about 45 years
Having its Principal Place of Business
at No.113, Seema arcade, Near Raja Vihar
Kurnool 518001, Ananthapur District
Andhra Pradesh
...Petitioner
(By Sri G.S. Venkat Subbarao, Advocate - Absent)
AND:
1. The State of Karnataka
Rep. by its Prl. Secretary
Department of Energy
Vidhana Soudha
Bangalore - 560001
2. M/s. Gulbarga Electricity
Supply Company Ltd.,
(Wholly owned Government of
2
Karnataka undertaking)
Having its Corporate office at
Station Road
Gulbarga - 585102
Rep. by its Managing Director
3. The Superintendent Engineer
EI, MM & P
(Wholly owned Government of
Karnataka undertaking)
Having its Corporate office at
Station Road
Opposite to Hotel Parivar
Gulbarga- 585102
...Respondents
(By Sri Manvendra Reddy Government Advocate for R1
Sri Ravindra Reddy, Advocate for R2 & R3)
These Writ Petitions are filed under Articles 226 and 227 of
the Constitution of India, praying to issue a writ in the nature of
certiorari quashing the impugned tender Notifications i) SEE (MM
& P) /EE/MM/AEE-1/PC 659/14-15/32592-95 dated 20.10.2014
for urban Division GESCOM, Gulbarga, Annexure A-1.
These petitions coming on for Preliminary Hearing this day,
the court made the following:
ORDER
There is no representation for the petitioner. These petitions are dismissed for default and non-prosecution.
Sd/-
JUDGE Sdu