Karnataka High Court
The Secretary Spicer India Ltd., vs M/S Rajeev & Co. on 19 September, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 19TH DAY OF SEPTEMBER, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO.81501/2013 (GM-CPC)
BETWEEN
1. THE SECRETARY, SPICER INDIA LTD.,
29TH MILE STONE, PUNE NASIK
HIGH WAY, VILLAGE, KURLI, TQ: KHED,
DIST: PUNE, STATE: MAHARASHTRA,
REP. BY SRI.NARESH MOILY, AGE: 55 YEARS,
PLANT MANAGER, JODALLI PALNT,
KALAGAHAGI.
2. THE PLANT MANAGER,
SPICER INDIA LTD.,
JODALLI-580 114, KALGHATAGI
TALUKA, DHARWAD DISTRICT,
REP. BY SRI. NARSH MOILY,
AGE: 55 YEARS.
... PETITIONERS
(BY SRI.NARAYAN G RASALKAR, ADV.)
AND
M/s RAJEEV & CO.,
REGISTRED FIRM, AT 423, III CROSS,
NAZAR CAMP, VADAGAON,
BELGAUM, REP. BY ITS PARTNER
N.B.RAJEEV RAO S/O N.K.BHEEMA RAO,
AGE: 41 YEARS, OCC: BUSINESS.
... RESPONDENT
(BY SRI. N K MARUTI RAO, ADV.)
2
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS
INITIATED IN MISC.CASE NO.39/2012 U/O.21 RULE 41 R/W
SEC.151 OF CPC, 1908, ON THE FILES OF THE III ADDL. CIVIL
JUDGE AND JMFC, BELGAUM, AS PER ANNEXURE-D.
THIS PETITION COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned Counsel for petitioners, perused the pleadings and examined the order sheet maintained by the Court below in Misc. Case No.39/2012. Reserving liberty to the petitioners to advance all pleas including those advanced in this petition, before the III Addl. Civil Judge and JMFC, Belgaum, which, if done, there is no reason to believe, will not be considered, petition is accordingly rejected.
SD/-
JUDGE Kcm/-