L. V. TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has filed the present appeal impugning an order dtd. 19/11/2025 passed by the learned Single Judge of this Court in W.P.No.27677/2025 (GM-TEN) [impugned order], dismissing the said writ petition.

(2.) The appellant had filed the said writ petition, (i) impugning an order dtd. 3/9/2025 deciding to forfeit the earnest money deposit [EMD] and debarring the appellant from participating in the re-tender; (ii) seeking release of the EMD of Rs.23,95,540.00, which was forfeited; and (iii) seeking a direction to permit the petitioner to participate in future tenders.

(3.) The appellant is a proprietorship concern and engaged in the procurement and supply of food and food products. Respondent No.2 had issued a notice dtd. 7/4/2025 inviting tenders for supply of food and vegetable items to residential schools and colleges in Shivamogga District at an estimated value of Rs.23,95,54,029.00.