KARNATAKA STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION Vs. RAYAJI HOSPITALS & RESEARCH INSTITUTE PVT. LTD., KARNATAKA

JUDGEMENT

(1.) I.A.No.3/2014 filed for dispensation and 1. A.Nos. 1 and 2/2016 filed to produce certain documents in W.A No. 100780/2014 are allowed. I.A.No.2/2014 filed for dispensation in W.A.No. 100802/2014 is allowed.

(2.) These appeals arise out of the common order rendered in W.PNo.41433/2010. In these intra-court appeals, the appellants are respondent Nos. 1, 2 and 3 respectively in the writ petition. The writ petition was preferred by respondent No. 1 herein praying for the following reliefs:

(3.) The writ petition was preferred primarily praying for quashing of the order dated 30.11.2010 passed by respondent No. 1 rejecting the request of the petitioner for extension of time under One Time Settlement Scheme (for short "OTS Scheme") sanctioned by respondent No.1 vide proceedings dated 09.06.2006 and to quash the Auction Negotiation dated 31.07.2007 and the sale confirmation after lapse of 5 years. The said order of rejection dated 30.11.2010 is produced and marked as Annexure-G to the writ petition. It is relevant to note that the impugned Annexure-G came to be passed on the representation dated 11.10.2010 (Annexure-F) which was submitted pursuant to a direction issued by this Court in W.P.No.8601/2007 dated 01.10.2010.