JOHNSON AND SMITH CO. PLOT NO.B-48, III STAGE PEENYA INDUSTRIAL ESTATE BANGALORE 560 058 A PARTNERSHIP FIRM REP. BY ITS PARTNER SRI. RAMESH KUMAR CHAMPALAL Vs. KARNATAKA STATE DRUGS LOGISTICS AND WAREHOUSING SOCIETY (REGD.) (A GOVERNMENT OF KARN

JUDGEMENT

(1.) I have heard Sri. Madhusudhan R. Naik, learned Senior Counsel appearing for the petitioner, Sri. Udaya Holla, learned Senior Counsel appearing for respondent No. 1, learned HCGP appearing for respondent No.2 and Sri. D.N. Nanjunda Reddy, learned Senior Counsel appearing for respondent No.3.

(2.) IN these cases, the petitioner has assailed the order at Annexure -R dated 22.11.2011, whereby the 1st respondent has awarded the contract in favour of the 3rd respondent.

(3.) ON the other hand, learned Counsel appearing for the respondents submit that the petitioner has to avail the alternative remedy available to it in law for challenging the impugned order. It is argued that the matter requires factual adjudication and that the alternative remedy available to the petitioner is not only adequate but efficacious in nature.