RAJATH R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the corrigendum issued on 8/4/2022 to the Notice Inviting Tender dtd. 31/3/2022, by which, the right of the petitioner to participate in the tender is taken away.

(2.) Heard Sri. D.S. Hosmath, learned counsel appearing for the petitioner and Sri. M. Vinod Kumar, learned AGA appearing for the respondents.

(3.) Sans details, facts germane are as follows: The petitioner claims to be a registered firm dealing with supply of food articles in the name and style of 'R.R. Enterprises' and is in the business of supply of readymade food and diet to the District hospital, Ramanagara from 2021.