Karnataka High Court
Sicpa Sa vs Bharatiya Reserve Bank Note Mudran on 24 April, 2018
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF APRIL 2018
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
WRIT PETITION No.47075/2017 (GM-TEN)
BETWEEN:
SICPA SA,
AV DE FLORISSANT 41,
1008 PRILLY,
SWITZERLAND PO BOX,
1000 LAUSANNE 16, SWITZERLAND,
REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. ARUN VIJ,
RESIDING AT NO.B-47, SOUTH CITY,
PHASE-I, GURUGRAM-122 001. ... PETITIONER
(BY SRI PRATEEK RATH, ADVOCATE)
AND:
1. BHARATIYA RESERVE BANK NOTE MUDRAN
PRIVATE LIMITED,
NO.3 & 4, 1ST PHASE,
1ST STAGE, BTM LAYOUT,
BANNERGHATTA ROAD,
BENGALURU-560 029,
REPRESENTED BY ITS MANAGING DIRECTOR.
2. SECURITY PRINTING AND MINTING CORPORATION
OF INDIA LTD.,
16TH FLOOR, JAWAHAR VYAPAR BHAVAN,
JANPATH, NEW DELHI-110 001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3. M/S. LUMINESCENCE INTERNATIONAL LIMITED
THE FAIRWAY,
HARLOW, ESSEX,
CM 18 6NG, UNITED KINGDOM.
2
4. SUN CHEMICAL B. V.,
LEEUWENVELDSEWEG 3-T,
1383 LV WEEP,
THE NETHERLANDS.
(VIDE ORDER DATED 06.02.2018,
R-4 HAS BEEN SUBSTITUTED)
... RESPONDENTS
(BY SRI T. SURYANARAYANA, ADVOCATE FOR R-1;
SMT. SHILPA SHAW, ADVOCATE FOR R-2
SRI H. MUJTABA, ADVOCATE R-3;
SRI C. K. NANDA KUMAR, ADVOCATE FOR R-4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE LETTER DATED
13.4.2017 AND QUASH THE GLOBAL PREQUALIFICATION BID FOR
PROCUREMENT OF COLOUR SHIFT INTAGLIO INK FOR BANK NOTE
PRODUCTION DATED 10.11.2016 (ANNEXURE-C) AND ETC.
THIS WRIT PETITION COMING ON FOR HEARING THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner has filed a memo for withdrawing the writ petition. The memo shall be taken on record.
2. The writ petition is, hereby, dismissed as withdrawn.
Sd/-
JUDGE MD