PHILIPS INDIA LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) This intra-Court appeal arises out of the order dtd. 19/4/2022 passed in W.P.No.8360/2022 (GM-TEN) whereby, the learned Single Judge has granted four weeks' time to the respondents to file the statement of objections after recording the statement given by the learned Additional Advocate General.

(3.) The Court, while entertaining this intra-Court appeal, has granted an interim order dtd. 5/5/2022 whereby, it is provided that all further proceedings pursuant to the impugned award of tender shall remain stayed till the next date of hearing.