N S Sanjay Gowda, J
1. Learned Additional Government Advocate takes notice for respondent Nos.1 and 2, and Sri.Pratheep K.C., learned counsel, takes notice for
respondent No.3.
2. The petitioner is calling in question the tender notification dated 31.01.2025.
3. It is the case of the petitioner that under the Karnataka Transparency in Public Procurement Rules, 2000, a minimum of 15 days time is
required to be granted for submission of the tenders, but under the impugned notification, only 12 days time has been granted inasmuch as last date is
fixed as 12.02.2025.
4. Sri.Pratheep K.C., learned counsel who has entered appearance for respondent No.3, on instructions submitted that time for submission of tenders
will be extended by a period of three days i.e., till 15.02.2025.
5. In light of the said submission, there would be no need to quash the impugned notification, but it is made clear that time granted for submission of
tenders shall stand modified to 15.02.2025 instead of 12.02.2025.
6. In all other respects, the impugned notification would remain valid.
7. The writ petition is accordingly disposed of.