M/S. KTR CONSTRUCTIONS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-M/s KTR Constructions is before this Court calling in question a Government Order dtd. 11/1/2024 which debars the petitioner for three years from participating in any tenders of Government.

(2.) Heard the learned counsel Sri Yashodhar Hegde, appearing for petitioner and learned counsel Smt Navya Shekhar, learned Additional Government Advocate appearing for respondents.

(3.) Facts, in brief, germane are as follows:-