Karnataka High Court
Sri S Eswaran vs Rane Engine Valve Ltd., on 5 July, 2019
Author: P.B.Bajanthri
Bench: P.B. Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR.JUSTICE P.B. BAJANTHRI
WRIT PETITION NO.4413 OF 2017 (L-RES)
BETWEEN:
SRI.S.ESWARAN
S/O.SUBRAMANI
AGED ABOUT 56 YEARS
R/AT #755, PIPELINE ROAD
5TH CROSS, MALLASANDRA
T.DASARAHALLI
BANGALORE-560 057
... PETITIONER
(BY SMT.SUMITHRA G.M., ADV.)
AND:
RANE ENGINE VALVE LTD.,
PLOT NO.36B, HIREHALLI
INDUSTRIAL AREA
TUMKUR-572 168
... RESPONDENT
(BY SRI.B.C.PRABHAKAR, ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF CONSTITUTION OF INDIA PRAYING TO CALL
FOR RECORDS FROM THE LOWER COURT BELOW WHICH
ULTIMATELY RESULTED IN PASSING OF THE IMPUGNED
ORDER MISC. A.NO.2/15 DATED 3.10.2016 VIDE
ANNEXURE-A AND ETC.
THIS PETITION IS COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:-
2
ORDER
After arguing the matter for sometime, learned counsel for the petitioner seeks permission of the Court to withdraw the petition.
Accordingly, writ petition stands dismissed as withdrawn.
Sd/-
JUDGE BS