M/S Geetha Electrical Stores vs The State Of Karnataka on 30 December, 2014

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Karnataka High Court

M/S Geetha Electrical Stores vs The State Of Karnataka on 30 December, 2014

Bench: A.N.Venugopala Gowda

                           -1-



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30th DAY OF DECEMBER, 2014
                       BEFORE
     THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA


         WRIT PETITION No.60386/2014 [GM-TEN]


BETWEEN:

M/S GEETHA ELECTRICAL STORES
NO.2, 4TH CROSS, 1ST MAIN
BYATARAYANAPURA, MYSORE ROAD
BANGALORE
REP BY ITS PROPRIETOR
B.M.SUDARSHAN
                                         ... PETITIONER

(BY SRI.KALYAN R., ADV.)


AND:

1.    THE STATE OF KARNATAKA
      DEPARTMENT OF INDUSTRIES & COMMERCE
      VIKAS SOUDHA
      BANGALORE - 01
      REPRESENTED BY
      PRINCIPAL SECRETARY.

2.    KARNATAKA STATE SMALL INDUSTRIES
      DEVELOPMENT CORPORATION LTD.,
      A.O.BUILDING
      INDUSTRIAL ESTATE
      RAJAJINAGAR
      BANGALORE - 560 010
      REPRESENTED BY
      SECRETARY

3.    THE CHIEF ENGINEER
                              -2-



    KSSIDC LIMITED, ELECTRICAL DIVISION
    A.O.BUILDING, INDUSTRIAL ESTATE
    RAJAJINAGAR
    BANGALORE - 560 010.
                                    ... RESPONDENTS

(BY SRI.H.T.NARENDRA PRASAD AGA FOR R1)
                        *****

      THIS WRIT PETITION FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED TENDER NOTIFICATION DATED
12.8.2014 ONLY INSOFAR AS SL.NO.1 OF THE WORK
INDICATED IN THE TENDER NOTIFICATION R3, AS PER
ANNEXURE-A TO THE W.P.


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


                         ORDER

Since, the tender in question has been awarded on 22.12.2014, Sri.R.Kalyan, learned Advocate sought permission to withdraw this writ petition and enable the petitioner to avail the remedy of appeal under Section 16 of the KTPP Act, 1999. Submission of the learned counsel is recorded and the writ petition is permitted to be withdrawn. All contentions raised in the writ petition are left open.

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If an appeal is filed on or before 05.01.2015, the same shall be considered as expeditiously as possible. If any application is filed seeking interim relief, the same be considered and order be passed without any delay.

Petition stands disposed of accordingly. Sri H.T. Narendra Pasad, learned AGA is permitted to file memo of appearance in four weeks.

Sd/-

JUDGE SS/-

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