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Karnataka High Court

M/S Shri Dinga Marine Fisheries Mudaga, vs The Union Of India, on 11 November, 2013

Author: L.Narayana Swamy

Bench: L. Narayana Swamy

              IN THE HIGH COURT OF KARNATAKA,
                       DHARWAD BENCH

        DATED THIS THE 11TH DAY OF NOVEMBER 2013

                           BEFORE

        THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY

            WRIT PETITION No.82649/2013 (GM-TEN)

BETWEEN

M/S SHRI DINGA MARINE FISHERIES
MUDAGA, AMADALLI, KARWAR,
REPTD., BY ITS MANAGER,
SHRI. JACK M FERNANDEZ
S/O. ANTHONY,
AGE: 61 YEARS,
OCC: PVT.SERVICE,
R/O: KARWAR,
TQ: KARWAR,
DIST: UTTAR KANNADA.

                                             ..... PETITIONER

(BY SRI A S PATIL, ADV.)


AND

1.    THE UNION OF INDIA,
      REPTD., BY ITS
      DEFENCE SECRETARY,
      SOUTH BLOCK PARLIAMENTARY AVENUE,
      NEW DELHI.

2.    THE FLAG OFFICER,
      COMMANDING IN CHIEF FOR C-LOGO,
      HQ WESTERN NAVAL COMMAND,
      SBS ROAD, MUMBAI-400023.
                              -2-




3.   THE FLAG OFFICER COMMANDING
     HEADQUARTERS KARNATAKA NAVAL
     AREA, KARWAR,
     DIST: UTTAR KANNADA.

4.   THE FLAG OFFICER COMMANDING
     CSO (P&A) NAVAL AREA,
     NAVAL AREA (KTK), KARWAR,
     DIST: UTTAR KANNADA.

5.   THE FLAG OFFICER COMMANDING,
     STAFF OFFICE (STORE),
     NAVAL AREA (KTK), KARWAR,
     DIST: UTTAR KANNADA.

6.   THE FLAG OFFICER COMMANDING,
     STAFF OFFICE (COASTAL SECURITY)
     NAVAL AREA (KTK), KARWAR,
     DIST: UTTAR KANNADA.

7.   THE FLAG OFFICER COMMANDING
     IFA, NAVAL AREA (KTK),
     KARWAR,
     DIST: UTTAR KANNADA.

                                           ..... RESPONDENTS

(BY SRI MRUTYUNJAY TATA BANGI, ADV. AND
SRI B.PAPEGOWDA, ASST. SOLICITOR GENERAL OF INDIA)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED TENDER NOTIFICATION/REQUEST FOR PROPOSAL (RFP)
DATED:06/09/2013 ISSUED BY THE RESPONDENT NO.6 AS PER
ANNEXURE-G AND ETC.

    THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
                                    -3-




                                ORDER

Heard both.

The interim order granted earlier stands vacated. On the submission made by the learned Counsel for the petitioner, the petition stands disposed of.

Respondents are directed to consider the representation at Annexure-F in accordance with law within three weeks from the date of receipt of certified copy of this order.

SD/-

JUDGE.

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