Karnataka High Court
M/S Sharp Watch Investigation Security ... vs The State Of Karnataka on 31 March, 2022
Author: S.G.Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.19204/2021 (GM-TEN)
BETWEEN:
M/S. SHARP WATCH INVESTIGATION SECURITY
SERVICES PRIVATE LIMITED,
NO.17, I FLOOR, 8TH CROSS,
KAMAKSHI HOSPITAL ROAD,
SARASWATHIPURAM,
MYSURU-570009,
REPRESENTED BY ITS MANAGER,
SRI.D.ARUN KUMAR,
AGED ABOUT 56 YEARS,
S/O B.S. DASHARATHI,
R/AT 5TH MAIN, 4TH CROSS,
RAMAKRISHNANAGAR,
MYSURU-570022.
...PETITIONER
(BY SRI D.L.JAGADEESH, SR.COUNSEL FOR
SMT. RAKSHITHA D J, ADV.)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF HORTICULTURE,
M.S. BUILDING,
NO.5/AB, DR.AMBEDKAR ROAD,
AMBEDKAR VEEDHI,
BANGALORE-560001,
2
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HORTICULTURE,
GOVERNMENT OF KARNATAKA.
2. THE KARNATAKA SILK INDUSTRIES
CORPORATION LIMITED,
3RD AND 4TH FLOOR,
PUBLIC UTILITY BUILDING,
M.G.ROAD,
BENGALURU-560001,
REPD. BY ITS GENERAL MANAGER.
3. M/S. KSF9 CORPORATE SERVICE PRIVATE
LIMITED
2ND FLOOR, NO.26-34/4, MR MANSION,
3RD MAIN, OPP. KALAGRAMA,
KENGERI RING ROAD,
JNANAJYOTHI NAGAR,
BANGALORE-560056,
REP. BY ITS MANAGING DIRECTOR
SRI KANAGAVALLI.
...RESPONDENTS
(BY SRI M VINOD KUMAR, AGA FOR R1
SRI T.P. MUTHANNA, ADV. FOR R2
SRI ABHIJEET S K RAI, ADV. FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
RECORDS FROM THE R2 TENDER INVITING AUTHORITY I.E,
THE KARNATAKA SILK INDUSTRIES CORPORATION LIMITED IN
RESPECT OF TENDER PROCEEDINGS VIDE NOTIFICATION
DATED 10.11.2020 PRODUCED AT ANNEXURE-A AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
3
ORDER
Learned Senior Counsel Sri.D.L.Jagadish argued the matter at length. Subsequently, learned counsel for the petitioner on record files a memo dated 31.03.2022 praying to dispose of the writ petition as withdrawn.
Memo is placed on record. Accordingly, the writ petition is disposed of as withdrawn.
Sd/-
JUDGE mpk/-* CT:bms