LAWS(KAR)-2023-1-861

STANDARD CONSTRUCTIONS Vs. STATE OF KARNATAKA

Decided On January 09, 2023
Standard Constructions Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 29/1/2019, passed by the second respondent, whereby, permanently blacklisting him.

(2.) Heard Sri M.S.Rajendra, learned counsel for the petitioner, Sri N. Kumar, learned Additional Government Advocate for respondent No.1 and Sri Sidharth Baburao, learned counsel for respondent No.2.

(3.) The second respondent is Karnataka Residential Educational Institutions Society. The petitioner is a construction company. The petitioner and the second respondent enter into a contract pursuant to the notice inviting tender issued by the second respondent. It transpires that the petitioner had not performed the contract according to the terms drawn between the parties and the contract comes to be permanently terminated. The termination of the contract is pending adjudication before the civil Court in O.S.No.370/2016.