STATE OF KARNATAKA Vs. RAMAIAH REDDY

JUDGEMENT

(1.) This intra-court appeal filed under Sec. 4 of the Karnataka High Court Act, 1961, seeks to call in question a learned Single Judge's order dtd. 17/2/2016, whereby Respondent's W.P.No.2061/2016 (KLR-RES) having been favoured, relief has been granted to him. The operative portion of the order reads as under:

(2.) After service of notice, the respondent - bidder having entered appearance through his counsel vehemently opposes the appeal making submission in justification of the impugned order and the reasons on which it has been structured. Learned Sr. Advocate Mr. Phanindra contends that the scope for interference in an intra court appeal of the kind is restrictive; his client having suffered legal injury because of the culpable conduct of the appellant, relief needs to be granted to him, by moulding the prayer if need be. Alternatively, he seeks refund of the entire amount with interest at the commercial rates, as obtaining in the realm of banking.

(3.) BRIEF FACTS: