Karnataka High Court
M/S Unified Facility Services Pvt Ltd vs Icar-Indian Institute Of Horticulture on 14 October, 2020
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF OCTOBER, 2020
BEFORE
THE HON'BLE MR.JUSTICE P. B. BAJANTHRI
WRIT PETITION NO. 13940/2015 (GM-TEN)
BETWEEN:
M/S UNIFIED FACILITY SERVICES PVT. LTD,
WITH ITS OFFICE NO. 314/B, 1ST FLOOR,
20TH MAIN, 8TH BLOCK, 80 FEET ROAD, OPP
KORAMANGALA POLICE STATION,
BENGALURU - 560 095.
REPRESENTED BY ITS MANAGING DIRECTOR
MR. SUDHARSHAN V.
....PETITIONER
(BY SMT.AISHWARYA P FOR SRI. AJITH P.B.ADVOCATE)
AND
1. ICAR - INDIAN INSTITUTE OF HORTICULTURE,
RESEARCH, HESSARAGHATTA POST
BANGALORE - 560 073
REPRESENTED BY ITS DIRECTOR.
2. THE SENIOR ADMINISTRATIVE AUTHORITY,
THE TENDER INVITING AND ACCEPTING
AUTHORITY,
ICAR, INDIAN INSTITUTE OF HORTICULTURE,
RESEARCH, HESSARAGHATTA POST
BANGALORE - 560 073
3. M/S RADHA SECURITY AGENCY,
NO.604, A-2, MALAPRABHA BLOCK,
NGV KORAMANGALA,
2
BENGALURU - 560 047.
REPRESENTED BY ITS AUTHORIZED
SIGNATORY.
4. M/S SRINIVASA ENTERPRISES,
NO.16/A, 26TH MAIN, MUNESHWARA BLOSK,
50 FEET ROAD, GIRINAGAR,
BANGALORE- 560 085
REPRESENTED BY ITS AUTHORIZED SIGNATORY.
....RESPONDENTS
(BY SRI. M. VASUDEVA RAO, CGSC FOR R-1 & R-2
SRI. UNNIKRISHNAN M, ADVOCATE FOR R-3;
V/O DATED 17.04.2015, SERVICE OF NOTICE TO R4
IS HELD SUFFICIENT )
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 27.03.2015 IN NO.
F.NO.3-116(b)/2015/ESST.I/SECURITY SERVICES JOB /
WORK CONTRACT TO THE R-3 FOR THE DEFINED
SERVICES AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN "B" GROUP THROUGH PHYSICAL
HEARING/VIDEO CONFERENCING HEARING (OPTIONAL)
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Matter relates to tender notification. There is no interim order in favour of the petitioner. Consequently, impugned tender notification has spent 3 its force during the pendency of the present petition. Thus, writ petition do not survive for consideration. Accordingly, writ petition stands dismissed as infructuous.
In view of the disposal of the petition, pending interlocutory application do not survive for consideration and stands disposed of.
Sd/-
JUDGE KPS