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Karnataka High Court

M/S Associated Human Resource Service ... vs Bengaluru Solid Waste Management ... on 8 April, 2026

                                              -1-
                                                            NC: 2026:KHC:19750
                                                       WP No. 38190 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF APRIL, 2026

                                            BEFORE
                   THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
                          WRIT PETITION NO. 38190 OF 2025 (GM-TEN)

                   BETWEEN:

                   1.    M/S ASSOCIATED HUMAN RESOURCE
                         SERVICE PVT LTD.,
                         REPT. BY MR.H J HEMARAJU
                         AGED ABOUT 48 YEARS
                         NO. 160, RAASHI COMPLEX
                         2ND BLOCK, NAGARABHAVI 2ND STAGE
                         BENGALURU-560072
                         RGED.UNDER COMPANIES ACT, 1956.
                                                                 ...PETITIONER

                   (BY SRI. D.R.RAVISHANKAR, SENIOR ADVOCATE FOR
                       SRI. SIRI RAJASHEKAR, ADVOCATE)

                   AND:

                   1.    BENGALURU SOLID WASTE
Digitally signed
by CHAITHRA A            MANAGEMENT LIMITED
Location: HIGH
COURT OF
                         OFFICE OF THE DEPUTY
KARNATAKA                GENERAL MANAGER-1, 1ST FLOOR
                         BBMP BUILDING, THIMMAIAH ROAD
                         MILLERS TANK, BUND AREA
                         VASANTHNAGAR
                         BENGALURU-560052.
                         RGED.UNDER COMPANIES ACT 1956.
                                                                ...RESPONDENT

                   (BY SRI. SHASHI KIRAN SHETTY, ADVOCATE GENERAL FOR
                       SRI. PRASHANTH CHANDRA .S.N, ADVOCATE)
                               -2-
                                          NC: 2026:KHC:19750
                                        WP No. 38190 of 2025


HC-KAR



     THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
ACTION/DECISION OF THE RESPONDENT DECLARING THE
PETITIONER'S  BID   AS   NON-RESPONSIVE    FOR  NON-
SUBMISSION OF ESI AND EPF RETURNS IN SO FAR AS IT
RELATES TO PACKAGE-P29 CALL-2 AND PACKAGE-P31 CALL-2,
PURSUANT TO THE TENDER NOTIFICATION VIDE NO.DGM-
1/BSWML/TEND/08/2025-26,    DATED   30.07.2025   VIDE
ANNEXURE-B AND ETC.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                        ORAL ORDER

Learned Senior Counsel appearing for the petitioner and learned Advocate General appearing for the respondent fairly concede that the captioned petition is rendered infructuous.

Recording their submission, the petition is dismissed as having rendered infructuous.

SD/-

(SACHIN SHANKAR MAGADUM) JUDGE CA List No.: 1 Sl No.: 0