Karnataka High Court
M/S Panyam Cements And Mineral ... vs M/S Kare Electronics & Developments Pvt ... on 31 August, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 31ST DAY OF AUGUST 2012
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
W.P.Nos.36991 & 39073/2010 (GM-RES),
C/w. W.P.Nos.36992 & 40143/2010 (GM-RES),
W.P.Nos.36993 & 40146/2010 (GM-RES),
W.P.Nos.36994 & 40142/2010 (GM-RES),
& W.P.Nos.36995 & 40144/2010 (GM-RES),
IN W.P.Nos.36991 & 39073/2010,
W.P.Nos.36993 & 40146/2010 :
& W.P.Nos.36995 & 40144/2010 :
BETWEEN:
M/s.Panyam Cements & Mineral
Industries Ltd.,
A Company incorporated under the
Companies Act, 1956,
Having its Registered Office at
Cementnagar-518 206,
Kurnool District,
Andhra Pradesh,
Central Administrative office at
No.701, 7th Floor,
Paigah Plaza
Basher Bagh,
Hyderabad-500 063,
Andhra Pradesh
2
Represented by
Mr.K.Sukhdev Singh,
Manager-Finance & Accounts. .. Petitioner
common
( By Sri Brijesh Patil, Advocate )
AND:
1. M/s.Kare Electronics &
Developments Pvt. Ltd.,
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
101, Eden Park
No.20, Vittal Mallya Road
Bangalore-560 001,
Represented by its Director,
S.R.Ajit.
2. M/s.Salarpuria Properties
Pvt. Ltd.,
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
No.7, Chittaranjan Avenue,
Kolkatta-700 072,
Represented by its Managing Director,
Bijay Kumar Agarwal.
3. M/s.Greenage Griha Nirman
Pvt. Ltd.,
(formerly M/s.Bhimashankar
Realtors Pvt.Ltd.,)
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
No.7, Chittaranjan Avenue,
Kolkatta-700 072,
3
Bangalore Office at:
Sattva GroupFourth Floor,
Salarpuria Windsor,
No.3, Ulsoor Road,
Bangalore-560 042,
Rep.by its Managing Director
Bijay Kumar Agarwal. .. Respondents
common
( By M/s.Nandi Law Chamber for C/R-1,
And Sri Suraj Govindaraj, Advocate for
R-2 & R-3)
-.-.-
Writ Petition Nos.36991 & 39073/2010 are filed
under Articles 226 and 227 of the Constitution of India
praying to call for records in O.S.No.6003/2010 at
Annexure-A on the file of XI Addl.City Civil Judge,
Bangalore City and set aside/quash the order of the
trial Court dated 25.10.2010 on I.A.No.3 in
O.S.No.6003/2010 at Annexure-A and allow I.A.No.III in
terms prayed for.
Writ Petition Nos.36993 & 40146/2010 are filed
under Articles 226 and 227 of the Constitution of India
praying to call for records in O.S.No.6004/2010 on the
file of XI Addl.City Civil Judge, Bangalore City and set
aside/quash the order of the trial Court dated
25.10.2010 on I.A.No.3 & 4 in O.S.No.6004/2010 vide
Annexure-A & T and allow I.A.No.III in terms prayed
for.
Writ Petition Nos.36995 & 40144/2010 are filed
under Articles 226 and 227 of the Constitution of India
praying to call for records in O.S.No.6005/2010 on the
file of XI Addl.City Civil Judge, Bangalore City and set
aside/quash the order of the trial Court dated
25.10.2010 on I.A.No.3 & 4 in O.S.No.6005/2010 vide
4
Annexure-A & T and allow I.A.No.III in terms prayed
for.
IN W.P.Nos.36992 & 40143/2010
& W.P.Nos.36994 & 40142/2010 :
BETWEEN:
M/s.Panyam Cements & Mineral
Industries Ltd.,
A Company incorporated under the
Companies Act, 1956,
Having its Registered Office at
Cementnagar-518 206,
Kurnool District,
Andhra Pradesh,
Central Administrative office at
No.701, 7th Floor,
Paigah Plaza
Basher Bagh,
Hyderabad-500 063,
Andhra Pradesh
Represented by
Mr.K.Sukhdev Singh,
Manager-Finance & Accounts. .. Petitioner
common
( By Sri Brijesh Patil, Advocate )
AND:
1. M/s.Pranava Electronics
Pvt.Ltd.,
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
101, Eden Park
5
No.20, Vittal Mallya Road
Bangalore-560 001,
Represented by its Director,
S.R.Ajit.
2. M/s.Salarpuria Properties
Pvt. Ltd.,
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
No.7, Chittaranjan Avenue,
Kolkatta-700 072,
Represented by its Managing Director,
Bijay Kumar Agarwal.
3. M/s.Greenage Griha Nirman
Pvt. Ltd.,
(formerly M/s.Bhimashankar
Realtors Pvt.Ltd.,)
A Company incorporated under
The Companies Act, 1956,
Having its registered office at
No.7, Chittaranjan Avenue,
Kolkatta-700 072,
Bangalore Office at:
Sattva GroupFourth Floor,
Salarpuria Windsor,
No.3, Ulsoor Road,
Bangalore-560 042,
Rep.by its Managing Director
Bijay Kumar Agarwal. .. Respondents
common
( By Sri H.S.Dwarkanath, Advocate
for C/R-1 in W.P.Nos.36992 & 40143/2010)
and Sri Suraj Govindaraj, Advocate for
R-2 & R-3)
-.-.-
6
Writ Petition Nos.36992 & 40143/2010 are filed
under Articles 226 and 227 of the Constitution of India
praying to call for records vide Annexure-A & S in
O.S.No.6007/2010 on the file of XI Addl.City Civil
Judge, Bangalore City (CCH-8) and set aside/quash the
order of the trial Court dated 25.10.2010 on I.A.No.3 &
4 in O.S.No.6007/2010 and allow I.A.No.III & IV in
terms prayed for.
Writ Petition Nos.36994 & 40142/2010 are filed
under Articles 226 and 227 of the Constitution of India
praying to call for records vide Annexure-A & S in
O.S.No.6006/2010 on the file of XI Addl.City Civil
Judge, Bangalore City (CCH-8) and set aside/quash the
order of the trial Court dated 25.10.2010 on I.A.No.3 &
4 in O.S.No.6006/2010 and allow I.A.No.III in terms
prayed for.
These Writ Petitions coming on for orders this day,
the Court made the following :
ORDER
In view of the memo filed by the learned counsel for the petitioner in these matters, Writ Petitions are dismissed as withdrawn.
Sd/-
JUDGE *bk/-