Karnataka High Court
Karnataka Power Transmission ... vs M/S Ashok Iron Works Private Limited on 21 March, 2012
Bench: Chief Justice, B.V.Nagarathna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 215' DAY OF MARCH me : PRESENT wn THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUST Ce 7 | AND | | " THE HON'BLE MRS.JUSTICE B.V. (NACARATHNA, : Writ Petition No. 17 280/ 2000(GM-CON) Between: 1. Karnataka Power Tra ansmission ~ Corporation Limited . (Formerly, Karnataka Electricity Board) a Cauvery Bhavan, District Officers Road Bangalore ~ 560-009 Represented | by 'its. Secr etary. 2. Executive. Enginéer (Ele, } O&M Division. ©. Karnataka Power Transmis sion Corporation Litnited . (Formerly' Karnatake 'Electricity Board) Nehru Nagar ._ ~~. Belgaum... Mae ...Petitioners oe . '(By Sri N.Krishnananda Gupta, Adv.) wee i. M/s. Ashok Iron Works Private Limited -. Plant-II, Matche Industrial Estate as " Udayam Bhag, Belgaum By its Managing Director . _ A.S.Humbarawadi. 2. Karnataka State Consumer Disputes Redressal Commission, Basava Bhavan Bangalore Represented by its Registrar 2 3. The District Consumer Disputes Redressal Forum, Belgaum, represented by Its Registrar. ..Respondents (By Sri.Ravi B.Naik, Adv. for Rl) This Writ Petition i is filed under Articles s 226 and 227 of 7 made in appeal Nos.32/98 to 68/9 98 on the file of R2. This Writ Petition coming "on -for hearing this day, Chief Justice made the following: | ORDER VIKRAMAJIT SEN. C. J. (Oral)
In view. of the decision of a 'ble Supreme Court in M/s. Advance Se entific. 'Equip. Ud.& Anr vs. West Bengal Pharma & Photochemical Dev & Another (Petitions for Special Leave to. Appeal (Civil) No(s).17068-17069 /2010 7 which has been applied by the Division Bench of this Court in v. Pretakumiar vs. The Vyalikaval House Building Co- operative. Society Ltd., (WP Nos.27943/2009 & 690]- 6910/20 (GM-CON)DD 14.02.2011), the present writ _ petition is not maintainable.
2. Learned counsel for the petitioners seeks leave to withdraw the petition with liberty to approach the National Consumer Redressal Commission.
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3. Keeping the circumstances in view, if the petitioners approach the Commission within 60 days from today, we expect that the Commission shall condone the delay. Furthermore, in these proceedings, the 'operation. of , the impugned order had been stayed. These. interim orders 7 shall remain in force for a period of 60 days from today.
4. The Writ Petition is disposed of in these terms. Sale
-.- Chief Justice _od/-
JUDGE Sk/-