Rukhmai Infrastructures Pvt Ltd vs Karnataka Power Corporation Ltd
2025 Latest Caselaw 7996 Kant

Karnataka High Court

Rukhmai Infrastructures Pvt Ltd vs Karnataka Power Corporation Ltd on 3 September, 2025

                                            -1-
                                                     NC: 2025:KHC:34480-DB
                                                       WA No. 799 of 2025


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                         PRESENT

                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE

                                            AND

                             THE HON'BLE MR. JUSTICE C M JOSHI

                            WRIT APPEAL NO. 799 OF 2025 (GM-TEN)


               BETWEEN:

               1.   RUKHMAI INFRASTRUCTURES PVT LTD.
                    THROUGH ITS AUTHORIZED SIGNATORY
                    PRASHANT JAYNARAYAN SHUKLA
                    HAVING ITS OFFICE AT PLOT NO.163
                    SUGANDH, 1ST FLOOR
                    NEAR LENDRA PARK
                    RAMDASPET, NAGPUR - 440 010
                                                              ...APPELLANT
               (BY SRI RAKSHITH PAI, ADVOCATE FOR
Digitally       SRI. SUNDARA RAMAN M V, ADVOCATE)
signed by
AMBIKA H B
Location:      AND:
High Court
of Karnataka
               1.   KARNATAKA POWER CORPORATION LTD.
                    THROUGH SUPERINTENDING
                    ENGINEER (MINES)
                    HAVING OFFICE AT NO. 82
                    SHAKTI BHAVAN
                    3RD FLOOR, RACE COURSE ROAD
                    BANGALORE - 560 001
                                                          ...RESPONDENT
               (BY SRI K. SHASHIKIRAN SHETTY, ADVOCATE GENERAL/SENIOR
                ADVOCATE FOR SRI. AJAY J NANDALIKE, ADVOCATE)
                                 -2-
                                          NC: 2025:KHC:34480-DB
                                             WA No. 799 of 2025


 HC-KAR



      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 07.04.2025 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.34794 OF 2024 AND ETC.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. VIBHU BAKHRU ,CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C M JOSHI

                       ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU,CHIEF JUSTICE)

1. The appellant has filed the present appeal impugning an

order dated 07.04.2025 passed in Writ Petition No.35167/2024,

34794/2024 and 35279/2024. The present appeal is confined to

the impugned order insofar as it relates to Writ Petition

No.34794/2024. The said petition was filed challenging a tender

which has since been withdrawn. Therefore, the appellant's

grievance in respect of the tender that was subject matter of

challenge in Writ Petition No.34794/2024 does not survive.

2. The present appeal is, accordingly, disposed of.

NC: 2025:KHC:34480-DB

HC-KAR

3. We clarify that all rights and contentions of the parties are

reserved and the disposal of the present appeal could not preclude

the appellant from advancing such contentions as raised in other

appeal.

4. Pending application stands disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

AHB