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Karnataka High Court

Connoiseur Electronics Pvt Ltd vs Union Of India on 15 February, 2023

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                              -1-
                                                       WP No. 49185 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 15TH DAY OF FEBRUARY, 2023

                                            BEFORE
                           THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                          WRIT PETITION NO. 49185 OF 2017 (GM-TEN)
                   BETWEEN:

                   CONNOISEUR ELECTRONICS PVT. LTD.,
                   "CONNOISEUR HOUSE"
                   NO.12, 13TH MAIN, 12TH CROSS,
                   HAL-II STAGE, DOOPANAHALLI,
                   BANGALORE - 560 008.

                   REPRESENTED BY ITS:
                   DIRECTOR SRI R.P.HARISH KUMAR
                   S/O LATE SRI.R.PARUSHARAM,
                   AGED ABOUT 47 YEARS,

                   ALSO AT:
                   CONNOISEUR MAURITIUS LTD.,
                   (A SUBSIDARY OF CONNOISEUR
                   ELECTRONICS INDIA PVT. LTD.).            ...PETITIONER

Digitally signed
                   (BY SRI. N.DINESH RAO., ADVOCATE)
by
THEJASKUMAR N
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.     UNION OF INDIA,
                          MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
                          SHASTRI BHAVAN, NEW DELHI-110 001,
                          REPRESENTED BY ITS SECRETARY.

                   2.     EdCIL INDIA LIMITED,
                          (A GOVERNMENT OF INDIA MINI RATNA ENTERPRISE)
                          EdCIL HOUSE PLOT NO.18A, SECTOR 16A,
                          NOIDA - 201 301, INDIA,
                          REPRESENTED BY ITS
                          CHIEF GENERAL MANAGE (EIS, EPS).
                                -2-
                                          WP No. 49185 of 2017




3.    KELTON TECH. (CORPORATE HEADQUARTERS)
      (A COMPANY REGISTERED UNDER INDIAN COMPANIES
      ACT 1956,) HAVING ITS CORPORATE OFFICE AT
      PLOT NO. 1367, ROAD NO.45,
      JUBILEE HILLS, HYDERABAD - 500 033,
      REPRESENTED BY ITS DIRECTOR.        ...RESPONDENTS

(BY SRI.BHANU PRADEEP, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Sri.N.Dinesh Rao., learned counsel for petitioner has appeared in person.

The petitioner has challenged the allotment of tender to third respondent and there is no interim order granted by this Court.

Considering the order impugned has spent itself, no further consideration is required in the present Writ Petition.

Resultantly, the Writ Petition is dismissed as having become infructuous.

Sd/-

JUDGE TKN List No.: 1 Sl No.: 4