ASIAN ENGINEERS Vs. MANAGING DIRECTOR KARNATAKA MAHARSHI VALMIKI SCHEDULE TRIBE DEVELOPMENT CORPORATION LTD

JUDGEMENT

(1.) Both these intra-Court appeals are directed against the impugned order dtd. 16/3/2022 passed in W.P.No.3547/2022.

(2.) In W.A.No.342/2022, learned Additional Government Advocate accepts notice for respondent No.3. So also, Sri. K.C. Sudarshan, learned counsel accepts notice for respondent No.4. For the order proposed, notice to respondent Nos.1 and 5 is dispensed with.

(3.) In W.A.No.343/2022, learned Additional Government Advocate accepts notice for respondent No.3. So also, Sri. R. Vybhav, learned counsel accepts notice for respondent No.4. For the order proposed, notice to respondent Nos.1 and 5 is dispensed with.