JMC PROJECTS (INDIA) LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel appearing for the petitioners does not dispute that the petitioners have a statutory remedy of appeal under Section 16 of the Karnataka Transparency in Public Procurements Act, 1999 as against rejection of the petitioner's tender submitted in respect of the construction work in question. Hence, I decline to entertain these writ petitions with liberty to the petitioners to avail of the statutory remedy of appeal in accordance with law. The writ petitions are accordingly dismissed. In view of dismissal of the writ petitions, I.A. No. 2 of 2014 filed for vacating of the interim order does not survive for consideration; it also stands dismissed.