REGENT COMPUTRONICS PVT. LTD.

Lakshmi Venkateshwara Traders Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
ASSOCIATION OF REGISTRATION PLATES VS. UNION OF INDIA [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]
BAKSHI SECURITY AND PERSONNEL SERVICES PVT. LTD. VS. DEVKISHAN COMPUTED PVT. LTD. AND ORS. [REFERRED TO]
MONTECARLO LTD. VS. NTPC LTD. [REFERRED TO]
CONSORTIUM OF TITAGARH FIREMA ADLER S.P.A. VS. NAGPUR METRO RAIL CORPORATION LTD. [REFERRED TO]
M/S. CRRC CORPORATION LTD. VS. METRO LINK EXPRESS FOR GANDHINAGAR & AHMEDABAD (MEGA) COMPANY LTD. [REFERRED TO]

JUDGEMENT

(1.) In view of the submission made by learned counsel for petitioner, office objection is ignored.

(2.) Petition is admitted for hearing. With consent of the parties, same is heard finally.

(3.) In this petition, the petitioner inter alia has prayed for a writ in the nature of certiorari to quash the tender notification dated 21.05.2019 issued by respondent No.2 and for a writ of mandamus directing the respondent No.2 to call for fresh tender notification after curing the defects in the tender notification dated 21.05.2019.

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LAKSHMI VENKATESHWARA TRADERS Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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