Karnataka High Court
Global Energy Private Limited vs Power Company Of Karnataka Limited on 10 April, 2014
Author: B.S.Patil
Bench: B.S.Patil
WP 17614-615/2014
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF APRIL, 2014
BEFORE
THE HON'BLE MR.JUSTICE B.S.PATIL
W.P.No.17614-17615/2014 ( GM-KEB)
BETWEEN
GLOBAL ENERGY PRIVATE LIMITED
THE COMPANIES ACT 1956 HAVING ITS
REGISTERED OFFICE AT NO.207,
GERA IMPERIUM II, PATTO PLAZA,
PANJIM, NORTH GOA 403 001
AND ALSO AT
104, 10TH FLOOR, MAKER CHAMBERS VI,
NARIMAN POINT,
MUMBAI-400 021
REP BY ITS SENIOR EXECUTIVE-LEGAL,
ASHISH SINGH. ... PETITIONER
(By Sri.JOSHUA HUDSON SAMUEL, ADV.)
AND
POWER COMPANY OF KARNATAKA LIMITED
A GOVERNMENT OF KARNATAKA UNDERTAKING
ROOM NO.501, 5TH FLOOR,
KPTCL BUILDING, KAVERI BHAVAN,
K.G.ROAD, BANGALORE-560 009
REP BY ITS MANAGING DIRECTOR. ... RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
RESTRAINING THE RESPONDENT FROM CANCELLING THE LETTER
OF INTENT DT.4.2.2014 VIDE ANNX-B AND ETC.
WP 17614-615/2014
2
THIS PETITION COMING ON FOR PRELIMINARY HEARING
GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. Petitioner has filed a memo stating that the petition has become infructuous and hence, the same may be dismissed as withdrawn.
2. Placing the memo on record, this writ petition is dismissed as withdrawn.
Sd/-
JUDGE KK