ABHISHEK CHOUDHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt.Akkamahadevi Hiremath, learned counsel for the appellants.

(2.) The appeals are admitted. With consent of the parties, the matters are taken up for final disposal.

(3.) In these intra Court appeals, the appellants have assailed the validity of the order dated 26.09.2018 passed in W.P.Nos.29364-30368/2018 and connected matters by the learned Single Judge insofar as it pertains to furnishing of Bank Guarantee to the tune of Rs. 7,50,000/- to the respondent No.4 College.